(3)The holder of the licence shall not alter either the nature of the liquor or th labels under which he purchased it ; provided that bottles opened by a competent Excise Officer for purpose of test, may, if re-sealed by such Excise Officer, be sold by the holder of the licence.Note - All bottles varying in capacity between 600 ml. and 750 ml. shall be classed as quart bottles and those varying in capacity between 300 ml. and 375 ml. shall be classed as pint bottles. Smaller bottles than pints shall not be used except in cases of samples which shall be disposed of as such.
