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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3) in The U.P. Bottling of Foreign Liquor Rules, 1969

(3)bottling shall be conducted in separate room (s) set apart for the purpose. The licensee shall erect bottling vats in bottling room (s) for storage of liquor. He may set up in the bottling room (s) such apparatus for filteration, bottling and processes connected therewith as may be necessary.Bottled liquor shall be stored in separate room (s).Every room shall bear on the outside a board on which shall be painted legibly the purpose for which the room is used.