Section 14(5) in The C.G. Foreign Liquor Rules, 1996
(5)In case the purchasing and selling licensees are located in different districts, the Collector or the authorised Excise Officer of the purchasing district will issue a "no-objection certificate" in triplicate of which the first part shall be retained in the office of issue, the second part shall be handed over to the purchasing licensee and the third part shall be sent to the authorised Excise Officer of the selling district. On receipt of the no-objection certificate the Collector or the authorised Excise Officer of the selling district shall issue a transport permit in quadruplicate. The first part shall be retained in the office of issue, the second part shall be handed over to the purchasing licensee and this part shall cover the consignment during transit, the third part shall be for the selling licensee for his record and the fourth part shall be mailed to the officer who had issued the no-objection certificate.
