(2)A bottle of such spirit purporting in the opinion of the Deputy Commissioner to contain a reputed quart or a reputed pint or a reputed nip respectively, shall, if it contains less than 750 ml. of whiskey, brandy or rum or less than 600 ml. of gin in the case of a reputed quart or less than 750 ml. of whiskey, brandy or rum or less than 300 ml. of gin in the case of a reputed pint, or less than 100 ml. of whiskey, brandy or rum of a reputed nip bear a label showing in large letters and figures the minimum guaranteed quantity of the contents.
