(a)For the bottling of brandy, whisky, gin and rum manufactured in India or imported from abroad the licensee shall, in no case, use any "quart" bottles containing less than 22 ounces or any pint bottles containing less than 11 ounces of such spirit except in the case of liquor bottled as samples and dispose of as such.(b)Sample bottles. - A bottle of such spirit purporting in the opinion of the Collector to contain a reputed quart or a reputed pint respectively, shall, if it contains less than 25 ounces of whisky, brandy or rum or less than 25 ounces of gin in the case of a reputed quart or less than 12½ ounces of whisky, brandy or rum or less than 12 ounces of gin in the case of a reputed pint, beer a label showing in large letters and figures the minimum guaranteed quantity of its contents.(c)Manner of sealing and capsuling bottles. - Every bottle shall, on a system submitted for approval and approved by the Excise Commissioner, be securely sealed and capsuled in such a manner that the bottle cannot be opened without breaking the seal or capsule or defacing a label affixed thereto.Note. - Classification of quart and pint bottles. - All bottles varying in capacity between 22 ounces and 26⅔ ounces shall be classed as quart bottles and those varying between 11 ounces and 13⅓ ounces shall be classed as pint bottles.
