- The officer-in-charge shall issue two sealed sample bottles [in case of loose supply two sealed packets in case of sacheted C.S. and two sealed bottles in case of bottled country spirit] [Inserted vide BOR Notification No. LXVI-75/2001-6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.] sealed in his presence, out of each kind of liquor issued to retail licensees and the bottles [polythene sachets and sealed bottles] [Inserted vide BOR Notification. No. 2300/1993.] shall be sealed by the following method;(1)the cork shall be driven in flush with the top of the bottle and should be tied down before the cork is sealed.(2)the knot of the tying twine shall be put on the top of the cork and under the seal ;(3)a sufficient quantity of shellac shall be melted in a bowl, and while the shellac is in a liquid state, the mouth of the bottle up to about 25 millimetres of its neck shall be immersed in it and the bottle manually revolved a few times while so immersed ;(4)the bottle shall then be withdrawn, the personal seal of the officer-in-charge impressed on the liquid shellac sticking to the cork aid the ingression allowed to cool.
