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[Cites 0, Cited by 0] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(3) in The Delhi Excise Rules, 2010

(3)Labels to be used on the bottles of Indian Liquor and country liquor, -
(a)all labels required to be used on bottle of spiced country liquor shall bear the words "masaledar" in Hindi, Urdu and Gurmukhi characters and the words "Spiced country liquor" in English;
(b)no label shall be allowed if the design is of an objectionable nature or conveys the impression that the label is intended to be imitation of labels used on Foreign Liquor or in the case of country liquor in imitation of Indian liquor;
(c)labels must be affixed to the bottles as to be easily distinguishable. No label shall be pasted over the words showing the quantity of liquor, moulded on the bottles.;
(d)labels on each bottles of Indian Liquor and country liquor sold by the licensee, shall bear the following particulars: -
(i)batch no;
(ii)date of bottling;
(iii)a phrase "for sale in Delhi only";
(iv)a warning in bold letters in Hindi, Urdu, Gurmukhi and English to the effect that, 'Consumption of liquor is Injurious to health';
(v)retail price;
(vi)ingredients; details;
(vii)consumer care detail i.e., name and designation, address and telephone number of concerned person;
(viii)name of the licensed bottler and the place of bottling in full in Hindi or English;
(ix)contents/quantity;
(x)bar code;
(xi)bonded liquor or duty paid in Delhi as the case may be;
(xii)strength in proof and volume by volume;
(xiii)best before use (in case of beer):
Provided that mono-cartons or any other form of single packing shall also be required to bear the particulars as at (i), (iii), (v), (ix), (xii) and (xiii) above where the bottles are supplied in mono-cartons or in any other form of single packing;