Except for the bona fide purposes mentioned below the licensee shall not introduce or permit the introduction of bottles or other vessels having a capacity of less than [ 18 litres] each into the distillery enclosure.Exceptions(1)Bottles required for bottling country spirit or Indian made foreign spirit under Rule 93.(ii)Bottles or other vessels, in such number as may be determined by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.], containing essences, coloures and the like, needed for the licensee's legitimate operations, but they should be stored in the colouring and compounding materials room referred to in Rule 92.(iii)Bottles or other vessels intended for use as containers of rectified denatured spirit, to be supplied to Civil Surgeons or to scientific institution approved by the[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] and bottles approved by bottling of rectified spirit under Rule 93-A of these rules.(iv)Bottles or other vessels for removal of products by the distillery for purposes enumerated in Rules 40, 44-A and 115(g) of these rules.
