(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 600 ml or in "pint" bottles containing less than 300 ml. or ripped bottle containing less than 100 ml. 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 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.(3)The holder of the licence shall not alter either the nature of the liquor or the labels under which he purchased it; provided that bottles opened by a competent Excise Officer for purposes of test, may, if re-sealed by such Excise Officer, be sold by the holder of the licence.Note. - All bottles varying in capacity between 600 ml. and 750 ml. shall be classed as quart bottles and those varying in capacity between 300 ml. and 375 ml. shall be classed as pint bottles and also those varying in capacity between 100 ml. and 180 ml. shall be classed as nipped bottles. Smaller bottles than nip shall not be used except in cases of samples which shall be disposed of as such.
