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State of Punjab - Section

Section 40 in The Punjab Chemical Works Rules, 1933

40.

All jars, bottles or other vessels and packages in which consignments are issued shall be sealed by the officer-in-charge with his official seal before they leave the warehouse. Every jar, bottle, other vessel or package shall bear a label in which the following particulars shall be specified in bold English printed character : (1) name of the approved manufacturer, (2) place and district as well as the State of manufacture, (3) the percentage of alcohol contained in such preparation, (4) pharmacopoeia governing the preparation along with its addition. Medicinal and other preparations put up in small bottles should be packed in boxes containing such number of bottles that the total proof spirit content of the preparation contained in each box is not less than 0.45 proof litres. These boxes shall be securely fastened and sealed by the officer-in-charge.Section EAccounts to be maintained & returns to the submitted