Section 750(22) in The U.P. Bottling of Foreign Liquor Rules, 1969
(22)(i)Unless otherwise allowed by the Excise Commissioner all bottles shall be securely sealed with pilferproof capsules or crown corks with all capsules in such a way as to make it impossible to remove the seal without its being cut and/or broken. The capsules to be used on various kinds of liquor shall be standard sizes and shall bear on the top the words "U.P. Excise" together with the name of the licensee.(ii)The capsules to be used on liquor bottled for export to another Stale, Union territory or country shall be of such design and bear such words as may be required by the regulations of the Slate, Union territory or country concerned.(iii)The licensee shall invariably use the capsules which correspond to the pattern and specifications approved by the "Indian Standard Institute". He shall comply with such instructions as the Excise Commissioner may, from time to time, issue regarding any capsule.
