(1)Potable foreign liquors other than wines and fermented liquors shall not be-(a)compounded, blended or reduced, or(b)bottled, or(c)stored in a bonded warehouse of a non-bonded warehouse or a store-room, as the case may be, for sale-to-trade except under a licence granted in this behalf under Sub-section (2) of Section 22 by the Collector.(2)Licences under Clauses (a) and (b) of Sub-rule (1) shall not be granted to a person unless he holds a licence under Clause (c) for sale to trade of foreign liquor.(3)Except in the manner provided for in these rules, potable foreign liquor referred to in Sub-rule (1) shall not be stored either in shape of bottles or in bulk, or compounded, blended, reduced, bottled in a warehouse or store-room in bond and issued or sold therefrom otherwise than in the presence of an Excise Officer appointed under Rule 34.
