Section 22(1) in Bihar Country Liquor Bottling Rules, 2004
(1)The contractor or his authorised agent and the warehouse officer or the deputed officer shall have to ensure at the time of bottling that the country liquor in the bottle is not in any case, weaker or stronger than 0.3 degree of the prescribed strength; otherwise, action shall be taken as per direction of the Excise Commissioner under section 42 of the Excise Act.
