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State of Assam - Section

Section 17 in The Assam Excise Rules, 2016

17. Application for transport of India made foreign liquor by retail licensees.

- The holder of the licence for retail sale of India made foreign liquor wishing to transport India made foreign liquor must either personally or through his agent first submit an application to the Collector of his district for a transport pass in Form-26 of the foreign liquor series stating:
(i)the name of the wholesale warehouse from which the transport is to be made;
(ii)the name, complete description and quantity of each kind of liquor which is to be transported and whether the transport is to be made in bulk or in bottle;
(iii)the route by which the liquor is proposed to be transported;