Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI EXCISE BEER BOTTLES RULES, 1943 CONTENTS 1. RULE 2. . 3. RULE 4. RULE 5. RULE 6. RULE 8. RULE 9. RULE DELHI EXCISE BEER BOTTLES RULES, 1943 DELHI EXCISE BEER BOTTLES RULES, 1943 1. RULE :- These rules may be cited as the Delhi Excise Beer Bottles Rules and shall come into force, with effect from the 1st November, 1943. 2. . :- In these rules unless a different meaning appears from the subject or context: (a) "beer bottle" means a bottle of any colour or description having a capacity of not less than twenty ounces and not more than twenty seven ounces, with a neck suitable for sealing with a crown cork provided that it does not include a bottle which was originally imported containing John Haig, White House, or White Label Whisky or Gordon's Gin; (b) "brewery" means any brewery licensed under the Punjab Excise Act, 1914, and the Dyer Meakin Breweries Limited, at Solan and Kasauli; (c) "licensed vendor" means any person or firm licensed under the Punjab Excise Act, 1914, to sell or bottle beer; (d) "authorised person" means any person or firm who holds written authority from a brewery to collect and store beer bottles; (e) "permit holder" means a person who holds a permit granted bythe Lt. Governor to possess and to use beer bottles for purposes other than the bottling of beer; (f) "sale" and its derivative expressions include exchange of gift. 3. RULE :- In every case in which a berwery issues a letter of authorisation to a person or firm to collect and store beer bottles on its behalf, it shall send a copy of the letter of authorisation to the office of the Lt. Governor with an endorsement showing the address of authorised agent. The Lt. Governor shall have the right to cancel any such letter of authorisation, if he considers that the proposed agent is an unsuitable person. 4. RULE :- No beer bottle shall be used for any purpose other than the bottling of beer in accordance with a licence granted under the Punjab Excise Act, 1914, as extended to the Union Territory of Delhi, or any purpose specified by the Lt. Governor in a permit issued in this behalf. 5. RULE :- Unless the Lt. Governor by general or special order otherwise directs, no beer bottle shall be exported from the Union Territory of Delhi to any state or to any foreign country or to any other province in India except the East Punjab. This rule does not apply to the export to the Bhagat State of beer bottles consigned to the firm Dyer Meakins Breweries Limited at Solan and Kasauli. 6. RULE :- Beer bottles may be sold to a licensed brewery, a licensed vendor, an authorised agent of a brewery or a permit holder. The sale of beer bottles to any other person or firm is prohibited. 8. RULE :- No person including a common carrier other than a railway, shall transport any empty beer bottle except to a brewery, a licensed vendor of beer, an authorised agent of brewery or a permit holder. 9. RULE :- Nothing in these rules shall apply to (a) the import, export, transport possession or sale of beer bottles lawfully filled with beer. (b) the possession and use of not more than twenty-four beer bottles for domestic purposes in any single household at any one time.