278. Sale of foreign liquor by 'off' and 'on' licences to be only in sealed and capsuled bottles of at least full reputed pint.
(1)The holder of a licence for retail sale of foreign liquor for consumption whether 'on' or 'off' the premises shall not keep or sell such liquor in "quart" bottles containing less than 600 ml. or in " pint" bottles containing less than 300 ml. of such spirit or except in sealed and capsuled bottles having their seals and capsules intact.(2)A bottle of such spirit purporting in the opinion of the Deputy Commissioner to contain a reputed quart or a reputed pint respectively, shall, if it contains less than 600 ml. of whisky, brandy or rum or less than 600 ml. of gin in the case of a reputed quart or less than 300 ml. of whisky, brandy or rum or less than 300 ml. of gin in the case of a reputed pint, bear a lebel showing in large letters and figures the minimum guaranteed quantity of the contents.(3)The holder of the licence shall not alter either the nature of the liquor or th labels under which he purchased it ; provided that bottles opened by a competent Excise Officer for purpose of test, may, if re-sealed by such Excise Officer, be sold by the holder of the licence.Note - All bottles varying in capacity between 600 ml. and 750 ml. shall be classed as quart bottles and those varying in capacity between 300 ml. and 375 ml. shall be classed as pint bottles. Smaller bottles than pints shall not be used except in cases of samples which shall be disposed of as such.
