- No licensed retail vendor of country spirit shall keep in his shop any measure other than measures prescribed by the Excise Commissioner under Section 24 of the Act. Retail vendors shall measure the liquor by these measures on the demand of the purchasers : provided that if the vendor is required by an order under Rule 190 to keep a stock of spirit in sealed and capsuled bottles, or if the spirit be obtained from the wholesale supplier in such bottles, customers shall be permitted the option of purchasing in such bottles instead of by the standard measures.
