Section 69(3)(d) in The Delhi Excise Rules, 2010

[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

(d)labels on each bottles of Indian Liquor and country liquor sold by the licensee, shall bear the following particulars: -

(i)batch no;

(ii)date of bottling;

(iii)a phrase "for sale in Delhi only";

(iv)a warning in bold letters in Hindi, Urdu, Gurmukhi and English to the effect that, 'Consumption of liquor is Injurious to health';

(v)retail price;

(vi)ingredients; details;

(vii)consumer care detail i.e., name and designation, address and telephone number of concerned person;

(viii)name of the licensed bottler and the place of bottling in full in Hindi or English;

(ix)contents/quantity;

(x)bar code;

(xi)bonded liquor or duty paid in Delhi as the case may be;

(xii)strength in proof and volume by volume;

(xiii)best before use (in case of beer):

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