Section 7 in Bihar Country Liquor Bottling Rules, 2004
7.
The account of country liquor supplied for bottling shall be kept in Form-1 A of these Rules. Filling of the bottles of different prescribed quantity shall be done in presence of the In-charge, Excise Officer. After bottling in Form 1-A, the details of bottle of different quantity shall be kept in Form-IIA; and day-to day account of issue shall be kept in Form IIIA.
