6. To whom pass for import of foreign liquor to be Issued.
(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.(2)Passes for the import of denatured spirit shall be issued only to persons holding licences -(a)for wholesale or retail sale of denatured spirit; or(b)to possess denatured spirit in excess of the quantity fixed by the Board as the limit of retail sale.Notes - For the purpose of this rule, the countersignature of the Director or Civil Surgeon on any indent for denatured spirit for use in institutions under their respective control or supervision shall be deemed to be a pass.(3)Passes for the import of rectified spirit shall be issued only to -(a)charitable hospital or dispensaries maintained by local authorities;(b)other charitable hospitals or dispensaries specified in this behalf by order of the Government, on requisitions countersigned by the Civil Surgeon;(c)veterinary Assistant Surgeon, on requisitions countersigned by the Director;(d)educational institutions, firm, laboratories or museums authorised by an order of the Commissioner to possess rectified spirit made in India and exempted from the provisions of the Act relating to duty, for any scientific or industrial purposes other than the preparations of commodities which, when made, will themselves contain alcohol;(e)any other person approved by the Commissioner who may require rectified spirit for the manufacture of medicinal or toilet preparations.
