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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(1)The manufacturer shall ensure use of transparent bottles of such colours which the Excise Commissioner may direct. The manufacturer shall also ensure proper cleaning, washing, rinsing, sealing, labeling and packaging of bottles to the satisfaction of the Excise Commissioner:Provided that the Excise Commissioner may require the country liquor manufactory to strictly adhere to such standards of cleaning, washing, rinsing, sealing, labeling and packaging, as may be directed by him from time to time.