Section 485(2) in Rules under the United Provinces Excise Act, 1910
(2)The bottling of spirit.must be done in the presence of the warehouses Inspector and on the days of the week to be fixed by the Assistant Excise Commissioner in consultation with the supply contractors. But when the presence of the Excise Inspector on any of these days, is unavoidably required elsewhere the bottling shall be done in the immediate presence of the warehouse clerk, provided the spirit has been gauged and proved by the Excise Inspector.The warehouse Inspector shall keep an account of all the bottled spirit in Form B.W.L. - 2A.
