(1)Each cask or other vessel containing liquor issued from a distillery or warehouse under sub-rule (4) of rule 150 shall bear marks shown clearly the name of such distillery or warehouse, and the number and capacity 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 a distinct impression of the seal shall be affixed on the pass forwarded to the Collector of the importing district under sub-rule (2) of Rule 152 of these Rules.
