Section 6 in The Rajasthan Excise Rules, 1956

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State of Rajasthan - Section

Section 6 in The Rajasthan Excise Rules, 1956

6. Marking of casks.

- On each cask or other vessel containing country liquor imported into Rajasthan the importer shall cause to be painted legibly,-

(a)the name of exporting distillery or warehouse,

(b)serial number of cask or other vessel,

(c)the quantity and strength of the country liquor contained in the cask or other vessel, and

(d)the capacity of the cask or other vessel.