(1)(a)The bottles containing Indian Liquor, the pilfer-proof seals and the capsules used hereon, to be sold in Delhi, shall be of specification, as approved by the Excise Commissioner.(b)the bottles used for bottling country liquor for sale in Delhi shall be of such shape as may be approved by the Excise Commissioner and shall contain the following particulars: -(i)Dilly Abkari (in Hindi, Urdu and Gurumukhi) or Delhi Excise in English;(ii)bonded liquor or duty paid in Delhi as the case may be;(iii)the name and registered monogram of the factory manufacturing the bottles and shall not bear any other visible markings.(2)Capsules or seals to be used on bottles of Indian Liquor and country liquor. - All bottles containing Indian Liquor or country liquor shall, unless otherwise required by the Excise Commissioner, be securely sealed with pilfer proof seals in such a way as to make it impossible to remove the seal without its being cut or broken.(3)Labels to be used on the bottles of Indian Liquor and country liquor, -(a)all labels required to be used on bottle of spiced country liquor shall bear the words "masaledar" in Hindi, Urdu and Gurmukhi characters and the words "Spiced country liquor" in English;(b)no label shall be allowed if the design is of an objectionable nature or conveys the impression that the label is intended to be imitation of labels used on Foreign Liquor or in the case of country liquor in imitation of Indian liquor;(c)labels must be affixed to the bottles as to be easily distinguishable. No label shall be pasted over the words showing the quantity of liquor, moulded on the bottles.;(d)labels on each bottles of Indian Liquor and country liquor sold by the licensee, shall bear the following particulars: -(i)batch no;(ii)date of bottling;(iii)a phrase "for sale in Delhi only";(iv)a warning in bold letters in Hindi, Urdu, Gurmukhi and English to the effect that, 'Consumption of liquor is Injurious to health';(v)retail price;(vi)ingredients; details;(vii)consumer care detail i.e., name and designation, address and telephone number of concerned person;(viii)name of the licensed bottler and the place of bottling in full in Hindi or English;(ix)contents/quantity;(x)bar code;(xi)bonded liquor or duty paid in Delhi as the case may be;(xii)strength in proof and volume by volume;(xiii)best before use (in case of beer):Provided that mono-cartons or any other form of single packing shall also be required to bear the particulars as at (i), (iii), (v), (ix), (xii) and (xiii) above where the bottles are supplied in mono-cartons or in any other form of single packing;
