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State of Assam - Section

Section 76 in Instructions Relating to Liquor

76.

The following instructions will be observed in the county spirit shops in which the sealed bottle system is in force :(i)Bottling before sole. - Liquor will be supplied to the licensee in bulk as heretofore, but will be bottled and sealed in the prescribed manner before sale to customers.(ii)Stock of bottled liquor. - Bottling and selling must be completed before the shop is opened for sale to the public. The lessee is expected, before sales open to bottle sufficient liquor for the days sales. If the stock of bottle liquor proves insufficient the shop must be closed, and, sale discontinued until a fresh supply is bottled. This however, should seldom be necessary and must never become a regular practice.(iii)Supply of graduated bottles. - The existing stock of graduated bottles in the hands of Deputy Commissioners will be made over to lessees, and sold to customers as required at the prices originality fixed. When this stock is exhausted, lessees will be required to obtain all further supplies from Messrs Rose and Thistle of 16 Sandel Street, Calcutta or from such other firms as may be approved by the Excise Commissioner and to maintain a sufficient stock thereof for the use of their customers. Whenever, after the new stock of bottles is brought into use a customer buys liquor, he must pay the following price for the bottle itself:Bottling charge:
Bottle (quart)....... 4 annas 6 pies,
½ bottle (pint)..... 3 annas 6 pies,
or may give up in exchange an empty undamaged graduated bottle of the same size as that taken by him.The lessee must not fill the customers bottle from the cask.Exchange of bottles. - Ungraduated bottles must not be taken in exchange for graduated bottles, nor may the lessee have in his shop any except the authorised graduated bottles.(iv)The lessee in filling bottles need not use dram measures as the graduations are at the various dram levels. He may therefore, fill from the tap direct.(v)Sale of small quantity. - The lessee must ordinarily keep ready for sale sealed bottles containing 8, 6 and 4 drams but may also stock bottles containing 7, 5, 3, 2 and 1 drams if this suits him. Quantities of 8, 6 and 4 drams may not be sold except in sealed bottles. Quantities smaller than 4 drams may for the present be sold in open bottles, but the liquor so sold must in no circumstances be taken from the cask, but from a sealed bottle open for the purpose. The lessee may to this end have in stock at any time only one open bottle of each strength of liquor.(vi)Sealing. - The bottles will for the present be sealed with crown corks. The lessee will make his own arrangements for corking machines, crown corks and openers which may be obtained from the aforesaid Messrs Rose and Thistle or from such other firms as may be approved by the Excise Commissioner on payment of the price charged. The lessee will supply the consumers with openers when required at approximately cost price subject to the approval of the Deputy Commissioner. The machines already lent to certain lessees will continue to remain on the books of Government until they are worn out when they will be replaced by the lessees at their own cost and lessees will be liable for any damage caused to the machines lent.(vii)Labels. - In order that there may be no confusion between bottles containing liquors of different strengths lessees must stick labels on to the bottles red being used for 30 degree U.P. and green for 60 degree U.P. before the shop is opened for sale. The lessees must provide the labels at their own cost.(viii)Stock of liquor to be kept in a separate room. - The cask containing the stock of liquor should if possible be kept under lock and key in a separate room away from the room containing the stock of sealed bottles. They must in any case be kept well away from the sale window.(ix)Accounts. - The shop accounts must be kept in gallons and drams and not in gallons and bottles (1 being equivalent to 48 drams). Whenever there is any shortage due to bottling in the shop the quantity found short should be noted in the remarks column of the account book.(x)Totalling of bottled liquor. - The quantity of each strength of liquor bottled must be totalled after filling, if any, during the day. The quantity remaining unsold when the shop is closed must also be totalled, and the difference will be taken as the sale for the day.(xi)Washing of bottles. - Bottles should be washed before filling. In order that no water may remain in the bottles, they should stand upside down in a rack to drain. It would be convenient to wash the bottles in the evening after sales close, and to leave them to drain till the next morning before filling.(xii)Tampering with bottles. - Any attempt on the part of licensee or his servant to tamper with corks or contents of bottles will entail cancellation of licence, as well as prosecution under the Excise Act if this is thought necessary.(xiii)Cancellation of licence. - A copy of these instructions will be supplied by the Collector to the lessee of each shop at which the sealed bottle system is in force. Any beach of these instructions will render the licensee liable to cancellation and the security deposit to forfeiture.(xiv)Retail price. - The following prices for liquor sold shall be charged by the retail vendors :
Quantity 30 U.P. 60 U.P.
Rs. a. p. Rs. a. p.
One dram 0 7 0 0 4 0
Two drams 0 14 6 0 8 0
Three drams 1 5 0 0 12 0
Four drams or one pint 1 12 0 1 0 0
Five drams 2 3 0 1 4 0
Six drams 2 10 0 1 8 0
Seven drams 3 1 0 1 12 0
Eight drams or one quart 3 8 0 2 0 0
(11)Notice showing charge. - A notice showing the charges above should be hung up in a conspicuous position outside the shop near the sale window.C.-Outstill liquor system