14. Conditions applicable to grant of pass and permit.
(1)All passes and permits granted to cover import, export and transport of intoxicants shall be subject to the conditions -(a)that bulk shall not be broken in transit;(b)that copies of permits or passes shall be sent to the Excise Officer of the district of origin or destination, as the case may be, in the case of imports and exports:Provided that a pass shall be sufficient to cover the transport of intoxicant to the premises where the importer is either licensed to sell or/and to possess intoxicants in Delhi.(2)The export pass shall show in all cases the quantity and strength of intoxicants to be exported and that the duty at the rates prevailing in Delhi has been paid, or exemption has been granted, or a bond has been executed to safeguard excise revenue.
