(3)The bottled wine placed at the disposal of officer-in-charge under sub-rule (1) or manufactured wine bottled under sub-rule (2) shall be disposed off in accordance with sub-rule (6) of rule 18 of the Chhattisgarh Foreign Liquor Rules, 1996 as it is applicable to balance left in similar circumstances with an F.L. 9 or F.L. 9-A licensee.
