Section 750(18) in The U.P. Bottling of Foreign Liquor Rules, 1969
(18)except with the special permission of the Excise Commissioner, the U.P. Excise bottles, shall not be used for bottling any Indian made foreign liquor which is intended for export to another State or Union territory or other country. Such liquor shall be bottled either in plain bottles or in bottles having such marks and indications (not being those approved for Uttar Pradesh) as may be required by the regulations of that State, Union territory or country. The liquor bottled for export may be issued in bottles of such sizes as may be required by the regulations of the State, Union territory or country concerned;
