Section 14(4) in The C.G. Foreign Liquor Rules, 1996
(4)In case the purchasing and selling licensees are located in the same district, the Collector or authorised Excise Officer shall issue a transport permit in triplicate. The first part shall be retained in the office of issue, the second part shall be handed over to the purchaser which shall cover the consignment in transit, the third part shall be for the selling licensee for his records.
