Section 12 in Bihar Country Liquor Bottling Rules, 2004
12.
The entire responsibility of transporting the bottles safely from the manufactory to other warehouses shall lie with the contractor. If, on account of unavoidable reasons, any liquor starts dripping from bottles, due to breakage or leakage in such warehouses, it shall be stored in neat and clean drums by the contractor, and after mentioning its exact stock in the drums, in prescribed register 87 of the Excise Manual on the basis of transport pass issued under signature of the Warehouse Officer or the deputed Excise Officer, the contractor shall be allowed to take the same in the warehouse of his bottling plant by the end of every month. On being conveyed to the warehouse in sealed condition by the warehouse officer or the deputed Excise Officer, and on finding the samples of liquor, contained in each drum, to be genuine, after examination by the Excise Chemist, it shall be bottled again at the contractor's level in the same manner as is specified for leaked liquor in the plant.
