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State of Jharkhand - Section

Section 21 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

21. Quality.

(1)The manufacturer shall ensure use of transparent bottles of such colours which the Excise Commissioner may direct. The manufacturer shall also ensure proper cleaning, washing, rinsing, sealing, labeling and packaging of bottles to the satisfaction of the Excise Commissioner:Provided that the Excise Commissioner may require the country liquor manufactory to strictly adhere to such standards of cleaning, washing, rinsing, sealing, labeling and packaging, as may be directed by him from time to time.
(2)The Excise Commissioner may require any country liquor manufactory to affix security holograms or excise adhesive labels or shrink sleeves or any other distinguishing mark on the cap of the bottle or neck of the bottle or on the label of the bottle or one or more combinations thereof or at any portion of the body of the bottle, as may be directed by him from time to time.
(3)The Polyethylene Terephthalate (PET) Bottles used for bottling of country liquor shall be made from virgin -nontoxic 'A' Grade/Food Grade PET Chips/Resins and these bottles shall be clean, free from pin holes, particles of foreign matter and undispersed raw material. It should conform to specification for PET bottles as per IS 12252-1987 standard. Certificate to this effect shall have to be furnished by the country liquor Manufacturers before using PET bottles for bottling of country liquor.The country liquor manufacturer can also use glass bottles for packing of country liquor or spiced country liquor. The specification of Pet/Glass bottles for bottling of liquor can be redefined keeping in mind the quality; strength and hygiene of the country liquor/spiced country liquor.
(4)The materials used in manufacture, packaging and labeling of country liquor should must be in accordance with specifications and requirements mentioned in, "Food Safety and Standard (Packaging and Labeling) Regulation, 2011" and "Food Safety and Standard (Alcoholic Beverages) Regulation, 2018".