If the inspector is satisfied that the applicant is entitled under Rules 115 and 117 above to remove spirit, and that the still-head duty has been paid or accounted for in one of the methods prescribed in Rules 118, 120 and 121, he shall issue the spirit. At the same time he shall make over a pass in the form prescribed (from D-20), sending [a duplicate copy thereof to the inspector] [Substituted vide Notification No. G.S.R. 28/P.A. 1/14/Ss. 21 and 59/95, dated 15.1.1995.] of the district of destination.Prices
