189. Sale of foreign liquor "off" licensee to be only in sealed and capsuled bottles of at least full reputed pint.
- The holder a licence for the retail sale of foreign liquor for consumption "off" the premises shall not sell such liquor except in sealed and capsuled bottles, having their seals and capsules intact, and having a capacity of at least one full reputed pint, and shall not alter either the nature of the liquor or the labels under which he purchased it:Provided that bottles opened by a competent Excise Officer for purposes of test may, if re-sealed by such Excise Officer, be sold by the holder of the licence.
