(1)Except in the case of trade samples intended for free distribution, the preparation shall be put up only in reputed quart and pint bottles and nips containing not less than 6.11 ml. per quart and 298 ml. per pint and 170 ml. per nip. Each bottle shall be sealed and capsuled by the licensee in such a manner as the Excise Commissioner may consider adequate for any easy detection of any attempt to tamper with the contents. The licensee shall also affix on each bottle a label previously approved by the Excise Commissioner on which shall be legibly printed not only the name of the preparation and the name and the address of the manufacturer, the percentage of proof of spirit contained in the preparation in English and Bengali by also the dosage and the words "for medicinal use only." The batch number shall be noted in comer of the label. The preparation shall be removed to the store room immediately after bottling, sealing and capsuling and kept there well arranged.(2)If for any reason re-bottling is found indispensable it shall be permitted by the officer-in-charge. The new spirit strength shall be determined by him in such a case with the hydrometer making necessary correction of the obscuration already declared by the Chemical Examiner. In case reduction of the spirit strength is necessary prior to re-bottling, this may be done in all ordinary vessel noting carefully the exact quantity of the water added.(3)Whenever bottling or re-bottling is carried on it shall be the duty of the officer-in-charge to check at random the contents of at least 5 per cent of the bottles.(4)The Collector may approve, reject or withdraw any label from use whenever he considers that any such label does not conform with the provisions of the Indian Merchandise Marks Act, 1889 (4 of 1889), of any rules or orders made thereunder, or is in any way so coloured, drawn or worded as to mislead the public regarding the nature of the liquor contained in the bottle.
