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State of Assam - Section

Section 472 in The Assam Excise Rules, 2016

472. Storage of foreign liquor for sale in approved vessel and necessary markings.

- The foreign liquor intended for storage and sale shall be conveyed in sound and water tight casks or approved metal vessels on which shall be painted in white oil paint, in letters not in one inch high, the number of the casks or vessels, its capacity of the nearest of one-tenth of a litre and the name of the distillery or warehouse from which it has been issued. Marks other than those specified above shall be obliterated. Foreign liquor stored in bottles of approved materials, must contain the registered labels of the brands with date of manufacture and batch number affixed in each bottles.