(3)The holder of the licence shall not alter either the nature of the liquor or the labels under which he purchased it; provided that bottles opened by a competent Excise Officer for purposes of test, may, if re-sealed by such Excise Officer, be sold by the holder of the licence.Note. - All bottles varying in capacity between 600 ml. and 750 ml. shall be classed as quart bottles and those varying in capacity between 300 ml. and 375 ml. shall be classed as pint bottles and also those varying in capacity between 100 ml. and 180 ml. shall be classed as nipped bottles. Smaller bottles than nip shall not be used except in cases of samples which shall be disposed of as such.
