Section 16 in Punjab Sweets (Manufacture) Rules, 1955
16.
Bottles of the pattern approved by the [Excise Commissioner] [Legislative Supplement Part III dated 26-10- 71.] only shall be used for bottling of sweets. Each bottle shall bear a lable showing (i) the name of the licensee, (ii) the District, in which licensed. (iii) kind of liquor bottled and (iv) the strength of liquor in degree of proof. Capsules shall bear the name of the licensee.
