The pass required under the order issued under Sub- section (1) of Section 12 of the Act for the transport of foreign liquor or Mritasanjibani by any person shall in the case of transport from a custom House or Custom bonded warehouse be granted by the Collector and in the case of transport from a Land Custom Station by the Collector in which such station is situated, as the case may be, on the application of the transporter and on production of a copy of the invoice showing the kind, quantity and strength of the liquor to be transported:Provided that no pass shall be issued for the transport of sacramental wines otherwise known as alter wine, required for exclusive use in Christian Church rituals, unless, the application for such a pass is countersigned by head of the local Christian Mission under their seal.
