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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(12) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(12)Every bottle, jar, cask or other receptacle containing spirit received into and kept for storage in the licensed premises shall have affixed to it in conspicuous manner a label printed in red and containing skull and cross bones with a warning in Hindi and English. The design and style of the label shall be as approved by the Excise Commissioner.