(1)Spirit intended for a warehouse must be conveyed in sound and watertight casks, the exact capacity of which must be branded or carved thereon.[Provided that Country Spirit in such strength and capacity as may be determined by the Excise Commissioner shall be packed in polythene sachets or bottles in manufacturer's warehouse and sealed therein and on supply, such sachets for bottles shall be stored in Corporation's Warehouses/Depots for issue to retailers :Provided further that each sealed sachet or bottle shall be checked by the Officer in-charge/Corporation Officer and if any such sachet or bottle is found to be leaking, its issue shall be held up and such sachets or bottles shall be sent back for repacking so as to prevent leakage :Provided also that such leaked country spirit shall be collected in clean bottles both at the manufacturer's warehouses as well as Corporation Warehouses/Depot :Provided also that the Country Spirit in sachets shall expire after 45 days of packing and thereafter be destroyed in the presence of an excise officer not below the rank of Superintendent of Excise ;Provided also that the Excise Commissioner shall determine the period after which the country spirit in bottle shall expire and the mode of disposal of such expired spirit :Provided also that samples of polythene sachets or bottles shall be placed in closed envelope which shall bear the personal seal of the officer-in-charge :Provided also that issue/movement of sacheted or bottled country liquor from manufacturing point to Corporation shall be made on the strength of a pass to be issued by the concerned Superintendent of Excise.] [Substituted vide BOR Notification No. LXVI-75/2001-6823/Ex. dated 30.7.2001, O.G. No. 34 dated 24.8.2001.]
