Section 22 in Bihar Country Liquor Bottling Rules, 2004
22.
(1)The contractor or his authorised agent and the warehouse officer or the deputed officer shall have to ensure at the time of bottling that the country liquor in the bottle is not in any case, weaker or stronger than 0.3 degree of the prescribed strength; otherwise, action shall be taken as per direction of the Excise Commissioner under section 42 of the Excise Act.(2)It shall be the responsibility of the contractor or his authorised agent and the warehouse officer/deputed Excise Officer not to issue liquor, weaker or stronger than 0.3 degree of the prescribed strength to the retail licensee, as set forth in sub rule (1) above.
