Section 750 in The U.P. Bottling of Foreign Liquor Rules, 1969
750. ml.
shall be sandblasted on the bottle.(15)the bottle shall bear the name or mark of the manufacturer.(16)the licensee shall not use for bottling foreign liquor any bottles or flasks bearing the name and trade mark of any other bottler or any other distiller or brewer or vintner. The Excise Commissioner, may, however, accord permission to the licensee for a period not exceeding six months to use such bottles and flasks with the consent of that bottler, distiller, brewer or vintner;(17)bottles used for bottling of concessional rum shall also have sand blasted or embossed on them the words "for troops only" along with the letters "C.S.D." when the rum is meant for export outside Uttar Pradesh and the letter "A.P.O." when meant for issue to the Army Purchase Organisation;(18)except with the special permission of the Excise Commissioner, the U.P. Excise bottles, shall not be used for bottling any Indian made foreign liquor which is intended for export to another State or Union territory or other country. Such liquor shall be bottled either in plain bottles or in bottles having such marks and indications (not being those approved for Uttar Pradesh) as may be required by the regulations of that State, Union territory or country. The liquor bottled for export may be issued in bottles of such sizes as may be required by the regulations of the State, Union territory or country concerned;(19)bottles to be used for the purpose of bottling foreign liquor shall be properly cleaned and washed first with a solution of potassium permengenate and then with pure water. They shall finally be rinsed with the same liquor which is to be bottled;(20)immediately after the bottles have been filled up. they shall be corked, capsuled, and labelled and removed to the room for storage of bottled liquor. A distinctive serial number to be known as the batch number shall be assigned to each bottling operation and the number shall be noted on the label;(21)(i)In case of foreign liquor manufactured in India labels affixed to the bottles shall have the following conspicuously printed on them:(a)The description of liquor contained in the bottles e.g., whisky, brandy, rum, gin etc.(b)The guaranteed fluid contents of the bottle..(c)Strength of liquor contained in the bottle, in the case of whisky, brandy, rum or gin.(d)The words "Made in India".(e)Name and address of the licensee.(ii)In the case of imported liquor, the labels affixed to the bottles shall have the following conspicuously printed on them:(a)The description of liquor contained in the bottle, e.g., whisky, brandy, rum, gin, etc,(b)The guaranteed fluid contents of the bottle.(c)Strength of the liquor contained in the bottle in the case of whisky, brandy, rum, gin, etc.(d)The words "Made in" with the name of the country of origin.(e)The words "Bottled in India".(f)Name and address of the licensee.(iii)Labels on the bottles of foreign liquor for use to defence personnel shall also have the following legends printed on them-on the top of the labels, a legend in red ink as follows:"For sale to defence personnel only"Diagonally across the label, a legend in red ink as follows:"Possession by persons other than defence personnel is strictly prohibited".(iv)The labels to be used on liquor bottled for export to another State or Union territory or country shall be of such design and bear such words as may be required by the regulations of the State, Union territory or country concerned. The labels shall clearly state the name of the State, Union territory or country to which liquor is to be exported. If the labels used resemble those approved for use in Uttar Pradesh, they shall be over printed with the words "For sale in the (name of the Sate or Union territory or country) only". The type to be sued for such overprinting shall not be smaller than two-line pica.(v)Labels on the bottles shall be so affixed as to be easily distinguishable. No label shall be pasted over the words, letters and figures moulded or sandblasted thereon.(vi)Before bringing any label into use, the licensee shall submit exact copies thereof in quadruplicate to the Collector, who shall forward them to the Excise Commissioner, for his approval. The Excise Commissioner, if he approves the label, shall number it and affix his official seal. One copy will be retained in the Excise Commissioner's office for record, the remaining three copies will be returned to the Collector who will send one copy each to the Inspector of the distillery, or brewery, or vintnery or circle concerned, as the case may be, for information and record and retain the third copy for his record. The licensee shall comply with such instructions as the Excise Commissioner may issue regarding any label.(22)(i)Unless otherwise allowed by the Excise Commissioner all bottles shall be securely sealed with pilferproof capsules or crown corks with all capsules in such a way as to make it impossible to remove the seal without its being cut and/or broken. The capsules to be used on various kinds of liquor shall be standard sizes and shall bear on the top the words "U.P. Excise" together with the name of the licensee.(ii)The capsules to be used on liquor bottled for export to another Stale, Union territory or country shall be of such design and bear such words as may be required by the regulations of the Slate, Union territory or country concerned.(iii)The licensee shall invariably use the capsules which correspond to the pattern and specifications approved by the "Indian Standard Institute". He shall comply with such instructions as the Excise Commissioner may, from time to time, issue regarding any capsule.(23)The licensee shall maintain accounts in the following registers:(i)Registrar in Form F.L.B.-3 in which the licensee shall enter the quantity, description and strength of liquor received and issued for bottling.(ii)Register in Form F.L.B.-4 in which the licensee shall enter the bottling operations carried on by him.(iii)Register in Form F.L.B.-5 in which the licensee shall enter the daily account of foreign liquor bottled and stored in the licensed premises.(iv)Ledger in Form F.L.B.-6 in which the licensee shall enter the abstract of all the transactions in the licensed premises.(v)Register in Form F.L.B.-7 in which the licensee shall enter the stock of bulk (unbottled) and bottled liquor at the end of a month.(vi)Gauge register of vats in Form F.L.B.-8.(vii)Dip Book in Form F.L.B.-9.At the end of each month, the licensee shall submit a monthly abstract of the transactions in Form F.L.B.-6-A to the Excise Inspector concerned and to the Collector.The licensee shall produce all the registers maintained by him for inspection on demand by the Excise Inspector concerned or other inspecting officers.
