Section 4A in Punjab Excise Bonded Warehouse Rules, 1957
4A. [ [Inserted vide Punjab Notification dated 27.3.1998.] (1) A supplementary license in form D-2 may be granted to a licensee holding B.W.H.-2 (Bottling plant) license for the receipt, storage and bottling of rectified spirity to purify the rectified spirit by way of re- distillation, by the Financial Commissioner for a period not exceeding one year upto the 31st day of March following the date of grant on payment of security of rupees twenty five thousand in the shape of bank guarantee and a license fee of rupees one lakh subject to the conditions imposed by him from time to time.]
