Section 29(2) in The Assam Bonded Warehouse Rules, 1965
(2)In the case of rectified spirit and absolute alcohol-(i)to a chemist or druggist requiring such spirit for the manufacture of drugs, medicines or chemicals and holding a permit from the Collector to obtain such spirit from the bonded warehouse ;(ii)to a chemist or druggist licensed to sell such spirit by retail for medicinal, industrial or scientific purposes and holding a permit from the Collector to obtain such spirit from the bonded warehouse;(iii)to a person holding licence for compounding and blending of foreign liquor.
