Section 102(a) in The Rajasthan Distilleries Rules, 1977
(a)Institutions authorised to receive supplies to rectified spirit free of duty desiring to obtain, it shall end their permit together with their indent to the distillers who shall present it along with the application in Form R.D. 20 to the officer-in-charge of the distillery. The officer-in-charge if satisfied will make the issue under a pass in Form R.D. 24. One part of it will be given to the distillers, the duplicate will be sent to the District Excise Officer of the district to which the spirit is consigned and the counterpart will be retained for record. The officer-in-charge will also make necessary endorsement on the permit as required under rule 90 supra.
