12. Vessel containing foreign liquor for export to bear certain marks.
(1)Each cask or other vessel containing liquor issued from distillery, brewery or spirit warehouse, under Sub-rule (4) of Rule 9 shall bear marks showing clearly the name of such distillery, brewery or warehouse and the number of the cask or other vessel, and the nature, quantity and strength of its contents.(2)Each such cask or other vessel shall be sealed by the officer-in-charge, and distinct impression of the seal shall be affixed on the pass forwarded to the Collector of the district to which the liquor is to be taken under Sub-rule (2) of Rule 11.
