(a)Operation connected with the filling up of bottles with foreign liquor shall be conducted under the supervision of the officer-in-charge in a separate room called the bottling room set apart for this purpose within the manufactory premises and near the spirit store.(b)Bottled foreign liquor shall be stored in the bonded warehouse of the manufactory within the manufactory premises near the bottling room. The bottling room and the bonded warehouse shall be secured in such manner as the Commissioner of Excise may approve. In the bottling room, vats shall be erected and the spirits for bottling shall be stored therein.(c)Bottles of such capacity as may be approved by the Commissioner of Excise shall alone be used.(d)Every bottle shall bear such specifications etched on the glass and the mouth of every bottle shall be closed and sealed in such manner as may be specified by the Commissioner of Excise.(e)The capsule and label used and the inscriptions thereon shall be as per the written instructions of the Commissioner of Excise from time to time.
