Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 750] [Entire Act]

State of Uttar Pradesh - Subsection

Section 750(20) in The U.P. Bottling of Foreign Liquor Rules, 1969

(20)immediately after the bottles have been filled up. they shall be corked, capsuled, and labelled and removed to the room for storage of bottled liquor. A distinctive serial number to be known as the batch number shall be assigned to each bottling operation and the number shall be noted on the label;