Section 5 in Punjab Liquor Permit and Pass Rules, 1932
5.
The passes and permits granted in the Punjab shall be in the forms contained in Chapter 5 of Volume IV of the manual, and shall be granted by the Collector or District Excise Officer or other person duly authorised in this behalf :Provided that permits for the import of country spirit from distilleries in the Uttar Pradesh shall be granted only with the previous sanction of the [Excise Commissioner] [Legislative Supplement Part III dated 28.1.72.].
