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State of Punjab - Section

Section 10 in Punjab Excise Bonded Warehouse Rules, 1957

10.

Liquor shall be imported/transported under bond in accordance with the Punjab Liquor Permit and Pass Rules at the sole risk and responsibility of the licensee. The bond in form L. 37 shall be discharged, after liquor has been duly checked and provided by the officer-in-charge and deposited in the warehouse.