(1)Passes for the import [* * *] [Omitted videO.G.E. No. 1573 dated 7.11.1989.] of foreign liquor other than denatured spirit or rectified spirit shall be issued only to -(a)clubs;(b)persons authorised to cater for troops;(c)persons holding licences., for the sale of foreign liquor; and(d)persons holding licences to denatured spirit:Provided that the pass for the import of perfumed spirit and spirit contained in drugs, medicines, and chemicals from the licensed manufacturers or licensed bonded warehouses can be granted to any person.
