Section 633(4) in Rules under the United Provinces Excise Act, 1910
(4)Particulars to be pointed on casks. - On each cask or other vessel containing spirit for export there shall be legibly cut or pointed-(i)the name and mark of the exporting distillery;(ii)the number of the cask or other vessel and its capacity;(iii)the nature, quantity and strength of its contents.These particulars shall correspond with those entered in the pass.
