138. [] [Re-numbered vide Orissa Gazette Notification No. 2101/30.3.1968.] Prescribed strength for foreign liquor.
- [(1) Foreign Liquor shall not be sold by a licenced vendor at a strength lower than the strength prescribed in Rule 38(8).] [Substituted vide Orissa Gazette No. 25 dated 5.7.1996.](2)A licensed vendor shall obtain a certificate on the strength of whisky, brandy, rum, and gin [and other Foreign Liquors] [Inserted vide Orissa Gazette No. 25 dated 5.7.1996.] purchased and keep the said certificate in the shop for inspection by excise officers of and above the rank of Sub-inspector.(3)If it is suspected that the strength of any whisky, brandy, rum or gin [and other Foreign Liquors] [Inserted vide Orissa Gazette No. 25 dated 5.7.1996.] in a licensed premises is lower than prescribed, one bottle shall be opened by the Superintendent-for examination either at his inspection or on report of a subordinate officer.
