Section 25(19) in The U.P. Bottling of Foreign Liquor Rules, 1969
(19)The licensee shall be bound by all the general rules for the management of bonded warehouse for bottling of Indian made foreign liquor and for the issue of foreign liquor there from which may already be in force or which may hereafter be prescribed under the existing excise laws or under any law which may hereafter be enacted by all special orders issued by the Excise Commissioner with regard to individual bonded warehouse, and shall cause all persons employed by them in the manufacture, issue etc. of liquor to obey all such rules.
