(9)The licensee shall not sell liquor except of the following strength and subject to the following conditions: -(a)a licensee for the sale of country liquor shall not sell liquor in the bottles and of the strength, otherwise than, as may be specified by the Excise Commissioner;(b)[ A licensee for the sale of Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degree under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka: [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for clause (b) (w.e.f. 4-7-2012). Clause (b), before substitution, stood as under:"(b) a licensee for the sale of Indian Liquor and Foreign Liquor shall not sell Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degrees under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka:Provided that the minimum strength of 25 degrees or 35 degrees under proof shall not be enforced in case of liqueur, wine, beer, cider and alcopop;"]]Provided that the minimum strength of 25 degree or 35 degrees under proof shall not be enforced in case of liquor, wine, beer, cider and alcopop: [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for clause (b) (w.e.f. 4-7-2012). Clause (b), before substitution, stood as under:"(b) a licensee for the sale of Indian Liquor and Foreign Liquor shall not sell Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degrees under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka:Provided that the minimum strength of 25 degrees or 35 degrees under proof shall not be enforced in case of liqueur, wine, beer, cider and alcopop;"]]Provided further that the minimum strength of 25 degree or 35 degrees under proof shall not be enforced in case of Delhi Medium Liquor whose strength will be decided by the Government from time-to-time.] [[Substitution by Notification No. F.10(1)/Fin.(Rev-I)/12-13/DS 111/498, dated 4th July, 2012, for clause (b) (w.e.f. 4-7-2012). Clause (b), before substitution, stood as under:"(b) a licensee for the sale of Indian Liquor and Foreign Liquor shall not sell Indian Liquor and Foreign Liquor of the strength less than 25 degrees under proof in the case of brandy, whisky or rum or of a liquor intended to pass as, whisky, brandy or rum or of a strength less than 35 degrees under proof in the case of gin, vodka or of liquor intended to pass as gin or vodka:Provided that the minimum strength of 25 degrees or 35 degrees under proof shall not be enforced in case of liqueur, wine, beer, cider and alcopop;"]](c)the licensee shall not store for sale or sell any liquor which does not conform to the specifications required in an order made by the Excise Commissioner and if no such order has been made, which does not conform to the specifications laid down by the Bureau of Indian Standards with regard to the strength of liquor.(d)the licensee may be permitted to sell beer of alcoholic strength up to 5 per cent. volume by volume and strong beer with alcoholic strength of above 5 per cent. volume by volume up to 8.25 per cent. volume by volume;(e)The permissible variation in the liquor contents of any bottle of liquor shall be plus or minus one per cent.
