Section 436 in Rules under the United Provinces Excise Act, 1910
436. Particulars to be marked on casks.
- On each cask or drum containing spirit for export there shall be legibly cut or printed-(i)the name and mark of the exporting distillery;(ii)the number of the cask or other vessel and its capacity; and(iii)the nature, quantity and strength of its contents.These particulars shall correspond with those entered in the pass.
