(1)Each cask or other vessel containing liquor issued from a distillery or excise warehouse under sub-rule (4) of Rule 13 shall bear marks showing clearly the name of such distillery or warehouse, and the number of the cask or other vessel and the nature, quantity and strength of its contents.(2)Each such cask or other vessel shall be sealed by the Officer-in-charge, and a distinct impression of the seal shall be affixed on the pass forwarded to the Collector of the importing district under clause (2) of Rule 15.
