Section 25 in Distillery, Bottling and Warehouse Rules Made Under Madhya Pradesh Excise Act, 1915
(25)Cleaning, filling, corking, sealing, labelling, stocking and issuing of bottles shall be done to the satisfaction of the Excise Commissioner by the licensee under the supervision and direction of the Officer-in-Charge of the warehouse in the following manner and in such other manner as the Excise Commissioner may direct from time to time-(a)Each bottle shall be thoroughly cleaned and effectively capped or corked. The licensee shall make his own arrangements for water required for washing and cleaning purposes.(b)Labels of good quality paper approved by the Excise Commissioner of the following sizes and bearing the following designs in natural colours shall be pasted on each bottle as directed-(i)The size of labels for ¾ litre bottles shall be 11.4 cm x 8.9 cm., that of labels for ½ litre bottles shall be 10.2x 7.6 cm. and that of labels for ¼ litre bottle shall be 8.9 x 5.1 cm. Each label shall indicate the quantity of liquor contained in the bottle.(ii)On each label of spiced liquor (24 up) bottle the following will be printed in black.ns'kh efnjk elkyk & 25 ;w0 ih0 xqykc ;k ukjaxhThe label shall also include the following sentence in bold letters in red ink-'kjkc LokLF; ds fy, gkfudkjd gSA(iii)On each label for 50 up liquor or bottle, there shall be a tiger's head in centre with branches and flowers of mahua tree on either side. The words and figures-ns'kh efnjk nqckjk 50 ;w0 ih0shall be printed thereon in red ink. The labels shall also include the following sentence in bold letters in red ink.'kjkc LokLF; ds fy, gkfudkjd gSA(iv)Before the label is pasted on the bottle, the licensee shall get affixed on it the prescribed rubber seal indicating the name of the warehouse and the date of bottling.(c)In addition to the above labels, a white label shall be pasted on each bottle showing in bold print in Hindi the price of the empty bottle that shall be refunded to the purchaser on the return of the bottle to the retail vendor.(d)The licensee may be required by the Excise Commissioner to seal the bottle with read sealing wax and coaltar or pilfer proof caps or with new and unused crown corks and alu capsules or capsules of a similar type and quality for issue at specified warehouse. The colour of the capsules for each variety of country spirit will be as determined by the Excise Commissioner from time to time.(i)Sealing, labelling, and type of Glass. - If the sealing, labelling, etc. are not of the detailed specification as mentioned above or as directed, the Excise Commissioner may direct that sealing charges at such reduced rates may be paid as may be prescribed by the Excise Commissioner and his decision thereon shall be final. In addition, the Excise Commissioner may impose a penalty at the rate of Rs. 5000 for each day of such sealing or labelling as is not in the prescribed manner.(ii)Government reserve the right to introduce new system of sealing on the bottle in the distillery premises itself and also at the warehouses and the Excise Commissioner may issue such directions to enforce this provision provided that a notice of not less than 3 months will be given for the change over and such sealing and bottling will be done by automatic or semi-automatic machine as may be directed by the Excise Commissioner.(iii)[ In addition to sealing in glass bottles, the Excise Commissioner shall have the right to introduce the system of packing of country liquor in poly pouch in such quantity, quality and specifications as may be directed by the Excise Commissioner from time to time.] [Inserted by Notification No. B-1-35-8-CT-V, dated 8-8-1991.]
