Section 93(2) in The Punjab Distillery Rules, 1932
(2)The licensee shall not use for bottling spirit and bottles or flasks bearing the name and trade mark of any other bottler or any other distillery. The[Excise Commissioner] [Legislative Supplement Part III dated 28.1.69.] may accord permission to a licensee for a period not exceeding six months to use such bottles or flasks of another distillery with the consent of that distillery.(ee)[ The sale of Punjab Medium Liquor of 50 degree proof strength in pouches of 180ml capacity, shall be allowed in border area and illicit liquor prone areas, with the prior approval of the Excise Commissioner, Punjab.] [Substituted by Punjab Notification No. G.S.R. 8/P.A. 1/14/Sections 21 and 59/Amd(50)/2005. dated 24.3.2006.](f)(1) The bottles and flasks mentioned in clause (e) and pauchis mentioned in clause (ee) shall be of standard pattern. For the bottling of country spirit they shall bear the following specifications, moulded or sand- blasted on the glass :-(i)the words "Punjab Excise",(ii)the figures and words "180 millilitres", "375 millilitres" and "750 millilitres", in cases of bottles of the capacities mentioned at serial Nos. (i), (ii) and (iii) of sub-clause (e) respectively.(iii)the name or mark of manufacturer of the bottles.(iv)a line across the neck upto which the bottle shall be filled, in order to contain the proper quantity.
