Section 91(2) in The Rajasthan Distilleries Rules, 1977
(2)Issues of the above liquor shall be subject to the following exceptions:(a)Issues of country spirit to shops, when a portion of the distillery has been constituted a bonded warehouse, must be made at the prescribed strengths only. A margin of [05 above or 0.5 below] [Substituted '0.5 above' by Notification No. F. 32(B)(1) Ex/L/2014-Part-IV/1068, dated 10.7.2017-Rajasthan Gazette Extraordinary Part 2(A), dated 31.7.2017, Page 7 (w.e.f. 23.6.1977).] these fixed strengths is allowed for error.(b)The minimum strength for whisky, brandy and rum is 25 U.P. gin [and vodka] [Inserted by Notification No. G.S.R. 50, dated 16.7.2015 (w.e.f. 23.6.1977).] 35 U.P. rectified spirit 60 O.P., and denatured spirit 50 O.P.
