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[Cites 0, Cited by 0] [Section 750(22)] [Section 750] [Entire Act]

State of Uttar Pradesh - Subsection

Section 750(22)(i) in The U.P. Bottling of Foreign Liquor Rules, 1969

(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.