Subject to the approval of the Financial Commissioner operations connected with the filling of bottles with country spirit and Indian made foreign spirit for issue shall be conducted in bond under the supervision of the Distillery Inspector, in separate rooms called bottling rooms for country spirit and Indian made foreign spirit respectively set apart for the purpose within the distillery enclosure near the spirit store. In these rooms the licensee may set up such apparatus for filtering, bottling and processes connected therewith as may be needed. Bottled spirit shall be stored in separate rooms called the bottled spirit store for country spirit and Indian made foreign spirit, respectively, set apart for the purpose within the distillery enclosure near the bottling rooms. The bottling rooms and bottled spirit store rooms shall be secured in such manner as the [Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] may approve. In the bottling rooms, bottling vats may be erected and spirit stored therein. The following rules shall be observed for the conduct of bottling operations :-(a)Country spirit and Indian made foreign spirit shall be bottled at the strength from time to time prescribed by the Financial Commissioner.(b)Bottling shall be done during the ordinary working hours of the distillery. If the licensee has reduced the strength of spirit by blending or otherwise, he shall not bottle the spirit until 12 hours after operations are complete, unless arrangements approved by the Financial Commissioner have been made to cool the spirit to a normal issue temperature thereby preventing shrinkage in bottles after issue.(c)No [bottle] [Substituted vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] shall be filled with the spirit except in the joint presence of the inspector and a representative of the licensee.(d)Spirit required for bottling shall be measured out and brought into the bottling rooms by a permanently fixed pipe (bearing within the spirit store, a cock and fastening for an Excise lock or such other means as may be approved by the Financial Commissioner.(e)(1) Bottles and flasks of the following sizes only shall be used:(i)Bottles of the capacity of 180 millilitres.(ii)Bottles of the capacity of 375 millilitres.(iii)Bottles of the capacity of 750 millilitres.(iv)[ Bottles of the capacity of 1000 millilitres.] [Added by Haryana Notification No. S.O. 27/P.A.1/14/Ss. 21 and 59/2005. dated 31.3.2005.][Provided that in the case of country liquor, the licensee shall be required to bottle in quart, nip and pint size bottles in the ratio of 3:2:2 respectively.] [Proviso added by Haryana Notification No. GSR 22/PA1/14/S.21 and 59/96 dated 27th March 1996.](2)The licensee shall not use for bottling spirit and bottles or flasks bearing the name and trade mark of any other bottler or any other distillery. The Financial Commissioner may accord permission to a licensee for a period not exceeding six months to use such bottles or flasks of another distillery with the consent of that distillery.(f)(1) The bottles and flasks mentioned in clause (e) shall be of standard pattern. For the bottling of country spirit they shall bear the following specifications, moulded or sand-blasted on the glass :-(i)[ the words] [Substituted by Rule 38(II) of Haryana Liquor Licence Rules, 1970.] "Haryana Excise",(ii)the figures and words "180 millilitres", "375 millilitres" and "750 millilitres", in cases of bottles of the capacities mentioned at serial Nos. (i), (ii) and (iii) of sub-clause (e) respectively.(iii)the name or mark of manufacturer of the bottles.(iv)a line across the neck upto which the bottle shall be filled, in order to contain the proper quantity.(2)For the bottling of Indian made foreign spirit they shall either bear the same specifications moulded on the glass as prescribed for country spirit except the specifications in sub-clause (iv) of clause (f)(i) above or shall have a monogram moulded or sand-blasted on them of the letters ["H.E."] [See Rule 38(II) of Haryana Liquor Licence Rules, 1970.] and the figures and letters "180 ml.", "375 ml. and "750 ml.".[Provided that the above specifications, except those relating to the indication of the capacity of bottles, shall not apply to bottled Indian made foreign spirit] [See Rule 38(II) of Haryana Liquor Licence Rules, 1970.].(ff)Notwithstanding the provisions contained in sub-rule (f) above the Financial Commissioner may, in case of emergency permit the use of non-standard pattern bottles, without the name or mark of the manufacturer of the bottles or a line across the neck and also to sand-blast letters "P.E." instead of the words "Punjab Excise" on bottles of the capacity of 375 millilitres and 180 millilitres to be used for the bottling of country spirit. Such non-standard bottles shall be of the capacity approved by the Financial Commissioner.(g)All bottles mentioned in sub-rule (e) above, containing Indian made Foreign Spirit and the country spirit shall unless otherwise allowed by the Financial Commissioner be securely sealed with pilfer proof seal in such a way as to make it impossible to remove the seal without its being cut and/or broken. The seals to be used on various kinds of liquor shall be one coloured of standard sizes and shall bear on top thereof, the word ["Haryana Excise"] [See Rule 38(II) of Haryana Liquor Licence Rules, 1970.] together with the name of the distillery printed in cut-out letterings : provided that any other additional printing may be ordered to be done, if so desired by the licensee, at the sides only.(h)Before bringing any kind of pilfer-proof seals into use, the licensee shall submit samples thereof to the Financial Commissioner for approval. The licensee shall comply with such instructions as the Financial Commissioner may from time to time issue regarding any seal. The licensee shall, however, have his choice in the respect of the colour of seals for different varieties of liquor but their design shall invariably correspond with the pattern approved by the Financial Commissioner.(i)unless otherwise specially permitted by the Financial Commissioner, country spirit, whether plain, ordinary spiced or special spiced, shall be bottled in white or clear glass bottles or flasks.(j)The licensee shall label each bottle after bottling, with a label showing the following particulars :-(a)the name of the distillery;(b)the district in which it is situated;(c)the kind of liquor bottled;(d)the strength of the liquor in degrees of proof;(e)the degree of obscuration tallying with the contents of the liquor bottled;(f)in case of country spirit, the words "Desi Sharab" in Persian characters.(g)retail sale price of a bottle in bold type both in Devnagri and Gurmukhi Script.Provided that the strength of the liquor and degrees of obscuration need not to be shown on lables to be used on bottles containing Indian made foreign spirit.(k)Before bringing any lable into use the licensee shall submit exact copies thereof in quadruplicate to the Collector who shall forward them to Financial Commissioner for his approval. The Financial Commissioner, if he approves of the label, shall number it and affix his official seal. One copy shall be retained in Financial Commissioner's Office for record, one copy shall be sent to the Commissioner of the division concerned. The remaining two copies shall be returned to the Collector who will send one copy each to the Distillery Inspector and the licensee for information and record. The licensee shall comply with such instructions as the Financial Commissioner may issue regarding any lable. If the licensee desirers to affix any more labels to the bottles, he shall submit specimens for approval in the manner prescribed above. Secondary labels needs not have printed on them all the details required for the main lable. In particular the licensee shall carry out the following directions :-(i)All lables required to be used on the bottles of spiced spirit shall bear the word "masalahdar" in Urdu and Gurmukhi characters and the words "spiced spirit" in English characters.(ii)Labels bearing the words "Superior" or "Special shall only be used on the bottles of special spiced Labels bearing the words "Old" or "matured" shall only be affixed to bottles containing spiced spirit that has been kept in the matured warehouse for more than two years in bond from the date of distillation.(iii)The words "Rum" or "White Rum" shall not be used on labels to be affixed to bottles containing country spirit.(iv)The words "Malt Whisky" shall only be used on labels to be affixed to the bottles containing malt whisky only, as defined in these rules.(v)[ The lables on the blended product of malt whisky made in the Haryana distilleries and of imported Scotch Whisky shall describe it as "Indian Malt and Scotch Whisky Blend".] [See Rule 38(II) of Haryana Licence Rules, 1970.](vi)The word "Matured Whisky" shall be used only on bottles containing matured whisky, as defined in these rules.(vii)All lables required to be used on the bottles of [country spirit and Indian made foreign spirit] [Substituted vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] shall bear the expression "Excessive use of alcohol is deleterious to health.(l)Labels on the bottles shall be so affixed as to be easily distinguishable. No label shall be pasted over the words, letter or figures moulded or sand-blasted thereon.(m)An account of spirit received and used for bottling shall be maintained in Form. D. 13-B.(n)Except with the special permission of the Financial Commissioner the Punjab Excise bottles shall not be used for bottling any country or Indian made foreign spirit, which is intended for export to another State or Union Territory. Such spirit shall be bottled either in plain bottles or in bottles bearing such marks and indications not being those approved for the [Haryana as may be required by the State or Union Territory concerned.] [See Rules 38(II) of Haryana Liquor Licence Rules, 1970.] [-] [Legislative Supplement Part III dated 24.12.62.] The spirit bottled for export may be issued at such strength and in bottles of such sizes as may be required by the regulations of the State or Union Territory concerned, provided that save with the special permission of the Financial Commissioner the strength of spirit thus issued shall not be lower than that prescribed for the [Haryana.] [See Rules 38(II) of Haryana Liquor Licence Rules, 1970.] Such bottling shall take place on days other than those on which bottling for [Haryana] [See Rules 38(II) of Haryana Liquor Licence Rules, 1970.] [-] [Legislative Supplement Part III dated 24.12.62.] [takes place] [Legislative Supplement Part III dated 28.1.69.], or if done on the same day, it must be done in a separate room. Such spirit shall also be store d separate from that meant for the Punjab [-] [Legislative Supplement Part III dated 24.12.62.] The capsules and labels to be used on spirit bottled for export to other States or Union Territory [-] [Legislative Supplement Part III dated 24.12.62.] shall be of such design and bear such words as may be required by the Excise authorities of the destination to which the liquor is to be consigned. [The lables to be affixed on the bottles meant for export to others States or Union Territories shall bear the words "NOT FOR SALE IN HARYANA"] [Legislative Supplement Part III dated 6.8.76.].
