Section 46C(ii) in The Rajasthan Excise Rules, 1956
(ii)Excise Duty. - Duty paid denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] may be transported from the premises of a licensed wholesale vendor to the premises of another wholesale or retail licensed vendor tinder cover of a pass issued by the wholesale licensee who sells the spirit. Such pass shall be in duplicate, one copy of which shall be given to the transporter and the other copy retained by him for record.
