Section 50(c) in Punjab Excise Bonded Warehouse Rules, 1957
(c)the licensee in respect of spirit issued as samples :-(i)Provided that liquor issued as samples does not exceed (22.5 Proof litres) per month and an account is maintained in a monthly register in Form D. 24, which will be issued to periodical check by a competent excise authority :(ii)Samples are issued in bottles of size specified in the Punjab Distillary Rules or in the bottle of any size smaller than the (bottles of the capacity of 189.25 millilitres).
