Section 803 in Rules under the United Provinces Excise Act, 1910
803. Vessel in which spirit may be issued.
- Spirit other than denatured spirit may be issued from distilleries in-(1) casks, and (2) metal tanks or drums, but in quantities not less than 5 gallons unless issued duty-free or at a reduced rate of duty. Bottling of liquor in bond is permitted only in the case of-(a) spiced country spirit, and (b) plain country spirit; provided that such bottled spirit shall be issued only to warehouse in the area for which the distiller holds a contract for supply.
