(2)Transport of spirit. - No spirit shall be removed from the Excise warehouse except to the licensed premises and under cover of the duplicate copy of the pass granted by the Collector. On each occasion on which the licensee requires to take spirits from the Excise warehouse, he shall apply in writing to the Collector for permission to do so, stating clearly in the application, the name of warehouse from which the spirit is to be taken, the quantity and strengths of the liquor in terms of 30 U.P. and the name of his agent, i.e., the transporter.
