(1)The liquor consignments shall be sorted out by the licensee at the time of issuing liquor to the retail vends with a view to ensure that no defective or leaked bottles are issued. Such bottles shall be separated and be dealt with in prescribed manner.(2)The licensee shall submit report to the Assistant Commissioner daily of all the leaked, broken and defective bottles, detected each day. The Assistant Commissioner shall keep an account of such bottles and shall report the same to the Deputy Commissioner.(3)The licensee shall keep the necks of the broken bottles separately from the defective and leaked bottles. Such necks shall be preserved in containers, which shall be made over to the officer-in-charge of the warehouse at the time of the closure of the warehouse. Such containers shall thereafter be sealed date-wise, indicating the quantity therein and the labels pasted thereon shall bear the signatures of both the licensee or his representative and the Assistant Commissioner, who shall be responsible for the safe-custody of such containers. The remnants, after destruction, shall be removed from the warehouse on the same day. The empty bottles, of which the contents have been destroyed, shall also be removed by the warehouse licensee on the same day.(4)The provisions of sub-rules (2) and (3) shall not apply where duty paid liquor is stored in the warehouse and the accounting of the leaked, broken and defective bottles shall be maintained by the licensee under intimation to the Assistant commissioner.
