Section 41 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
41. Label, batch number, maximum retail price and hologram.
(1)The licensee will comply with "Jharkhand Excise Label registration/renewal and fixation of MRP Rules, 2014", amended from time to time.(2)Affixture of Hologram : - (1) The licensee of the country liquor bottling plant shall affix, on every sealed and labeled bottle of country liquor, a Hologram/EAL according to the provisions regarding Hologram/EAL. The Hologram shall be affixed over the cap of the sealed bottle in such a way as to make it impossible to remove the Hologram/EAL without damaging it, or to remove the cap without damaging the Hologram/EAL. The Hologram/EAL shall be affixed during the ordinary working hours of the manufactory. No bottle containing country liquor shall be removed from the manufactory, without a Hologram/EAL affixed to it. This mandatory provision regarding affixing Hologram EAL, can be altered or changed or relaxed by Excise Commissioner according to the prevalent situation or exigencies;(2)The Excise Officer in charge of the manufactory shall procure Holograms/EAL from the agency appointed for this purpose by the State Government. However, the licensee shall be required to pay the actual procurement price of the Holograms/EAL to said agency.(3)The Excise Officer in charge of the manufactory shall issue only such number of Holograms/EAL as are required for affixture on the bottles of country liquor product every day;(4)The Excise Officer in charge of the manufactory shall maintain an account of Holograms/EAL in such form as may be prescribed by the Excise Commissioner from time to time;(5)No wastage would be allowed on account of lost and/or damaged Holograms and the licensee would be required to pay a Hologram Wastage Regulatory Fee of Rs. 1000/- for each lost and / or damaged Hologram to the State Government.Provided further that the licensee shall not be liable to pay Hologram Wastage Regulatory Fee on Holograms damaged during the process of affixture at a manufactory, if(a)the Excise Officer in charge of the manufactory is satisfied that the Holograms shown to be damaged was damaged, without any fault of manufacturer or the damaged hologram cannot be affixed on bottles due to manufacturing defects and he records his satisfaction in writing.(6)The Excise Commissioner may, by order, prescribe the detailed procedure of procurement, management of inventory and mode of affixation of hologram to the sealed bottles of country liquor.
