(2)A bottle of such spirit purporting in the opinion of the District Collector to contain a reported 625 litre or a reputed .313 lite respectively, shall if contains less than .70 litre of whisky, brandy or rum or less than .682 litre of gin in the case of a reputed .625 litre or less than .355 litre of whisky, brandy or rum or less than .341 litre of gin or in the case of a reputed .313 litre beer a able showing in large letters and figures the minimum guaranteed quantity of the contents.
