Section 484(2) in Rules under the United Provinces Excise Act, 1910
(2)(a)Issue shall be made in vessel of fixed capacity made of strong material and capable of being securely sealed.Each vessel shall have distinctly painted on it in the following in either Urdu or Hindi (with letters and figures at least 1-½ inches in height on a suitably coloured back-ground) :(i)Serial registered number.(ii)Year of registration of the vessel.(iii)Name of the country spirit shop.(iv)Capacity of the vessel in whole gallons.A register of all issue vessels shall be maintained by the Excise Inspector in-charge of the warehouse after ascertaining their capacity in whole gallons.Unless specially permitted, issues of spirit shall not be made in any vessel in quantities less than what is noted on the vessel as its maximum capacity in whole gallons.(b)The Excise Inspector in-charge of the warehouse should verify himself that the outlets or opening of each vessel in which issues of country spirit are obtained has been secured by means of wire or string and clamped lead seal before the vessel is removed from the warehouse premises.
