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State of Assam - Section

Section 140 in The Assam Excise Rules, 2016

140.

Sale of foreign liquor by 'Off' and 'On' licensee to be only in sealed and capsuled bottles of at least 180 ml. size.
(a)The holder of a licence for retail sale of foreign liquor for consumption 'On' or 'Off' the premises shall not keep or sell such liquor in 'quart' bottles containing less than 750 ml or in 'pint' bottles containing less than 375ml. and Nips bottle containing less than 180 ml of such spirit or except in sealed, capsuled bottles.
(b)The holder of a licence to sell India made foreign liquor for consumption 'On' the premises may use peg measure. One full peg is equal to 60 ml.
The holder of the licence shall not alter either the nature of the liquor or the labels: Provided that bottles opened by a competent Excise Officer for purposes of test, may, if resealed by such Excise officer, be sold by the holder of the licence.