308. Sale of foreign liquor by 'off' and 'on' licensees to be only in sealed and capsuled bottled of at least full reputed pint.
(1)The holder of a licence for retail sale of foreign liquor for consumption whether 'on' or 'off' the premises shall not keep or sell such liquor in 'quart' bottles containing less than 22 ounces or in 'pint' bottles containing less than 11 ounces of such spirit or except in sealed and capsuled bottles having their seals and capsules intact.(2)A bottle of such spirit purporting in the opinion of the District Collector to contain a reputed quart or a reputed pint respectively, shall, if it contains less than 25 ounces of whisky, brandy or rum or less than 24 ounces of gin in the case of reputed quart or less than 12½ ounces of whisky, brandy or rum or less than 12 ounces of gin in the case of a reputed pint, bear a label showing in large letters and figures the minimum guaranteed quantity of its contents(3)The holder of the licence shall not alter either the nature of the liquor or the labels under which the purchased it : Provided that bottles opened by a competent Excise Officer for purposes of test, may, if resealed but such Excise Officer, be sold by the holder of the licence.Note. - All bottle varying in capacity between 22 ounces and 26⅔ ounces shall be classed as quart bottles and those varying in capacity between 11 ounces and 13⅓ ounces shall be classed as pint bottles. Smaller bottles than pints shall not be used except in cases of samples which shall be disposed of as such.
