Section 6 in The U.P. Bottling of Foreign Liquor Rules, 1969
6.
Every licence granted in Form F.L. 3 shall be subject to the following conditions-(1)the licensee shall carry the operations of bottling in the premises previously approved by the Collector in the case of bottling outside the distillery, brewery or vintnery and by the Excise Commissioner in the case of bottling within the distillery, brewery or vintnery and duly endorsed on the licence and the premises shall not be used for any other purpose except for bottling and storage of foreign liquor;(2)the licensee shall make no alterations in the said premises without the previous approval in writing of the Collector or the Excise Commissioner, as the case may be, and all such alterations shall be shown in the plan filed by him;(3)bottling shall be conducted in separate room (s) set apart for the purpose. The licensee shall erect bottling vats in bottling room (s) for storage of liquor. He may set up in the bottling room (s) such apparatus for filteration, bottling and processes connected therewith as may be necessary.Bottled liquor shall be stored in separate room (s).Every room shall bear on the outside a board on which shall be painted legibly the purpose for which the room is used.(4)bottling of foreign liquor for purposes of export out of India or to another State or Union territory within India shall take place on days other than those on which bottling is done for the purposes of sale within Uttar Pradesh. If bottling is done for both purposes on the same day, it must be done in separate room (s). Bottled liquor for sale outside Uttar Pradesh shall be stored in room (s) separate from the room (s) meant for storage of bottled liquor for sale in Uttar Pradesh;(5)bottling of Indian made rum for issue to defence personnel at concessional rate of duty shall not be done in the room (s) where bottling of foreign liquor for other purposes is done. Such bottled concessional rum shall be stored in separate room (s);(6)bottling of Indian made foreign rum for issue to defence personnel at concessional rate of duty shall be allowed only in a distillery in bond;(7)bottling shall not be done on Sundays and other public holidays. When the licensee wishes to carry on bottling, he shall give to the Collector 48 hours previous notice clearly mentioning the days and hours during which bottling is proposed to be done provided that bottling may be done on a Sunday or a public holiday and 48 hours notice will not be necessary when bottling is done in a distillery or brewery or vintnery;(8)blending or reducing is prohibited except under and in accordance with the special permission of the Excise Commissioner;Note. - The terms blending and reducing shall carry the meanings given in Para 45 of the Excise Manual Volume I (1962 edition).(9)addition of any flavouring or colouring material or any other substance in foreign liquor is prohibited except under and in accordance with the special sanction of the Excise Commissioner;(10)if bottled spirit is meant for sale within Uttar Pradesh the licensee shall not bottle any foreign liquor of a strength less than 42 per cent, of alcohol volume/volume in the case of brandy, whisky or rum or of a strength less than 36 per cent, alcohol volume/volume in the case of gin. The spirit bottled for sale outside Uttar Pradesh may be issued at such strength as may be required by the regulations of the State, Union territory or country concerned;(11)the licensee shall not use any bottle of capacity of less than 180 ml. for bottling of spirit and wine and 325 ml. for bottling of beer except in the case of foreign liquor bottled to serve as sample;(12)bottles and flasks of capacities of 750 ml., 600 ml., 500 ml., 375 ml., 300 ml., 250 ml. and 180 ml. only shall be used for bottling of foreign spirit and wine;(13)bottles and flasks of capacities of 650 ml., and 325 ml. only shall be used for the bottling of beer.(14)the words "Uttar Pradesh Excise" and the figures and letters "750 ml." "650 ml." "600 ml." "500 ml." "375 ml." "325 ml." "250 ml." or "180 ml." as the case may be shall be moulded on the bottles or the monogram consisting of letters "U.P.E." and the figures and letters "750 ml." "650 ml." "600 ml." "500 ml." "375 ml." "325 ml." "300 ml." "250 ml." or "180 ml." as the case may be in a rectangle e.g.-UPE
