Section 23 in Punjab Liquor Permit and Pass Rules, 1932
23.
The following procedure shall be observed before the permit in Form L. 42-B is granted by the Collector in the case of an educational institution:-(a)An application for rectified spirit required for use in research and teaching should be made by the governing body or their representative, of the University, College, or other educational institution to the Financial Commissioner through the Collector of the District in which the University, College or other educational institution is situated. In the application should be mentioned the situation of the particular University, College or Educational Institution for research or teaching, the number of laboratories therein the purpose or purposes to which the spirit are to be applied the bulk quantity likely to be required in the course of the years and if it amounts to 227 litres or upwards, the name or names of one or more sureties or a guarantee society to join in bond that the spirit will be used solely for the purpose required and at the place specified.(b)The Financial Commissioner will communicate his decision to the Collector who, if the application is sanctioned, will grant the permit in Form L. 42-B in favour of the representative of the educational institution concerned.(c)The spirit received at any one institution must only be used in laboratories of that institution and must not be distributed for used in the laboratories of any other institution or used for any other purpose than those authorised.(d)On the arrival of the spirit at the institution, the District Excise Inspector in whose jurisdiction the premises are situated should be informed and the vessels, casks, or packages, containing them are not to be opened until he is present to take account of the spirit.(e)The stock of spirit in each institution must be kept under separate lock in a special compartment under the control of a permit holder.(f)The spirit received may be distributed by the permit-holder undiluted to any of the laboratories belonging to the same institution.(g)No distribution of spirit may be made from the receiving laboratory to Laboratories of other institutions.(h)The quantity of spirit in stock at any one time must not exceed half the estimated quantity required in a year where that quantity amounts to 90 litres or upwards.[24.The following procedure shall be observed before permit in form L. 42-D is granted:-(a)An application for Ethanol-Denatured with 0.2 crotonaldehyde and 4 grams Denotanium Benzoate Denotonium Sacccharide per 100 litre of Ethanol required for storage for admixture with petrol should be made by oil companies or their representative, to the Excise Commissioner through the Collector of the district in which the business premises of the oil company is located. The application should clearly indicate the complete address of the business premises, its godown, and annual requirement of Ethanol.(b)The Excise Commissioner will communicate his decision to the Collector who, if the application is sanctioned, will grant the permit in form L. 42-D in favour of the oil company.(c)Denatured Ethanol received at any licensed premises shall be used by the permit holding company only and shall not be sold to any other oil company or any other person.(d)On the arrival of the Denatured Ethanol, the [Excise Inspector] [Substituted for 'District Excise Inspector' by Haryana Notification No. S.O. 146/P.A. 1/14/Sections 18, 34 and 59/2003. Dated 11.12.2003.] in whose jurisdiction the premises are situated shall be informed.(e)[ The stock of Denatured Ethanol must be kept under separate lock in a special compartment/tank under the control of the permit holder.] [Added by Haryana Notification No. S.O.123/P.A.1/14/Sections 18, 34 and 59/2003. dated 12.10.2003.]["Form L. 42-D] [Form added by Haryana Notification No. S.O.123/P.A.1/14/Sections 18, 34 and 59/2003. dated 12.10.2003.]Permit for possession of Ethanol-Denatured with 0.2% crotonaldehyde and 4 grams Denatonium Benzoate/Denotonium Saccharide per 100 litre of Ethanol.No. of Permit :Date of Permit :This permit authorising the possession of Ethanol in the premises here is specified viz...............and for the period from.................to...............is granted to.....................in the district of...........................subject to the conditions prescribed under the Punjab Excise Act, 1914 (Punjab Act 1 of 1914), and the Punjab Liquor Permit and Pass Rules, 1932, and the special conditions below :-Special Conditions
