Section 104 in The Rajasthan Distilleries Rules, 1977
104. Vessels In which spirit may be issued.
- Spirit other than denatured spirit may be issued from distilleries in (1) casks, (2) meted tanks or drums, but in quantities not less them 25 litres unless issued duty-free or at a reduced rate of duty. Bottling of liquor in bond is permitted only in the case of (a) spiced country spirit, and (b) plain country spirit:Provided that such bottled spirit shall be issued only to warehouses in the area for which the distiller holds a contract for supply.
