Section 485 in Rules under the United Provinces Excise Act, 1910
485. Special instructions for bottling and issue of bottled spirit.
- In a warehouse were country spirit is bottled the following special instructions should be observed :(1)Bottling shall be done at such warehouse as shall be prescribed by the Excise Commissioner and the contractor shall be bound to supply suitable machines and the necessary labour required for carrying out the operations.(2)The bottling of spirit.must be done in the presence of the warehouses Inspector and on the days of the week to be fixed by the Assistant Excise Commissioner in consultation with the supply contractors. But when the presence of the Excise Inspector on any of these days, is unavoidably required elsewhere the bottling shall be done in the immediate presence of the warehouse clerk, provided the spirit has been gauged and proved by the Excise Inspector.The warehouse Inspector shall keep an account of all the bottled spirit in Form B.W.L. - 2A.(3)The bottles used must have a permanent distinguishing mark "U.P. Excise" with their necks grossed for screwing on pilfer-proof caps. The spirit bottles must be securely sealed with pilfer-proof caps.(4)The colour of pilfer-proof caps and labels shall be as prescribed by the Excise Commissioner from time to time.(5)The contractor shall be bound to observe all directions given by the Excise Commissioner from time to time for carrying out the bottling operation in a sanitary, neat and proper manner.(6)The contractor shall be bound to supply spirit in pilfer-proof bottles of standard size of one-sixth, one-twelfth and one-twenty-fourth of an Imperial gallon properly labelled and securely sealed with pilfer-proof caps according to the specifications described by the Excise Commissioner from time to time being in force and to which it may be extended under the orders of the Excise Commissioner during the currency of his contract at the rates and bottling charges specified in the licence, provided that spiced spirit shall be issued to the shops for the retail vend of country spirit in his contract area in sealed pilfer-proof bottles only.(7)The rates sanctioned for the cost of bottle and bottling charges shall be as sanctioned by Government from time to time. The retail vendor shall have to pay these in addition to the price of spirit at the time of taking issue of spirit. But he shall be entitled to a refund of the cost charge if the bottle from the contractor, provided he returns it in a sound condition :(i)Quality and strength of spirit.(ii)Quantity of spirit contained in the bottle.(iii)Price of the bottle full.(iv)Amount claimable by the consumer on return of the empty bottle.(8)Labels will have inscribed on them the following particulars in Hindi :(i)Quality and strength of spirit.(ii)Quantity of spirit contained in the bottle.(iii)Price at the bottle full.(iv)Amount claimable by the consumer on return of the empty bottle.(9)Supply contractors of spirit shall despatch consignments of pilfer-proof to the Excise Inspector in-charge of the warehouse where bottling of country spirit is done; and the pilfer-proof shall be stored in the bottling room in a box which shall bear an excise lock and a lock of the supply contractor who must provide the box.(10)The contractor's agent must keep an account of the pilfer-proof caps and every item of receipt and withdrawal must be attested by the Excise Inspector.(11)For the purpose of issue and stock taking 6 quart bottles, 12 bottles and 24 half bottles should each be taken to be equivalent to a bulk gallon. London proof equivalents should be calculated at the nominal issue strength.
