(3)The holder of the licence shall not alter either the nature of the liquor or the labels under which the purchased it : Provided that bottles opened by a competent Excise Officer for purposes of test, may, if resealed but such Excise Officer, be sold by the holder of the licence.Note. - All bottle varying in capacity between 22 ounces and 26⅔ ounces shall be classed as quart bottles and those varying in capacity between 11 ounces and 13⅓ ounces shall be classed as pint bottles. Smaller bottles than pints shall not be used except in cases of samples which shall be disposed of as such.
