(2)Passes for the import of denatured spirit shall be issued only to persons holding licences -(a)for wholesale or retail sale of denatured spirit; or(b)to possess denatured spirit in excess of the quantity fixed by the Board as the limit of retail sale.Notes - For the purpose of this rule, the countersignature of the Director or Civil Surgeon on any indent for denatured spirit for use in institutions under their respective control or supervision shall be deemed to be a pass.
