Section 34 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
34. Storage of finished products.
- (i) Medicinal and toilet preparation shall on completion of production be stored in bulk in jars or bottles each containing not less than 2,273 ml.(ii)Such preparations ready for issue may be filled in bottles or containers of not less than 57 ml. content :Provided that the Excise Commissioner may be an order in writing specify that any such preparation may be filled in bottles or containers of smaller capacity.(iii)Every container of a finished preparation shall bear a label showing the name of the preparation, its batch number, its alcoholic strength and the name of the manufacture.(iv)The label of each container of a preparation stored in bulk shall, in addition, indicate the actual contents in litres, its alcoholic strength and the date of storage.(v)The containers shall be kept so arranged in suitable racks as to allow ready identification of each batch.(vi)Any goods stored may be left in the store room for a period of three years or for such extended period as the Excise Commissioner may, in each case, allow. The owner of the bonded laboratory shall, before the expiry of the period of three years or the extended period, if any, clear the same for consumption in the State on payment of excise duty or for removal in bond to a bonded warehouse or for exportation.
