- Foreign liquor shall be imported under a bond as aforesaid, unless-(a)the consignment is accompanied by a pass granted by the Collector of the exporting district or place, or by the officer-in-charge of the distillery or warehouse from which it was taken, and containing the following particulars regarding each vessel in the consignment namely, the distinctive number, the capacity and the contents of the vessel in bulk litres to the nearest tenth of a litre, the temperature, hydrometer indication, true strength and obscuration of the spirits contained in the vessel when despatched, together with the date of despatch, and in the case of a metal vessel, the gross weight when despatched and the weights of the empty vessel; and(b)the Collector of the importing district has received a copy of the said pass from the Chief Revenue Authority of the exporting district or place or from the officer-in-charge of the said distillery or warehouse.
