- (i) Each licensed retail vendor of country spirit within the area covered by the contractors, licence will be furnished with a duplicate copy of his licence to enable him or his agent as named in the licence to transport country spirit from the distillery or warehouse to his shop. On each occasion on which he takes spirit from the distillery or warehouse he shall produce the duplicate copy of his license before the officer-in-charge of the distillery or warehouse, who shall endorse on it the quantity and strength of the spirit issued and the date of issue and shall sign the entry. The duplicate copy shall accompany the consignment and must be produced on the requisition of any Excise Officer of or above the rank of Sub-Inspector of Excise, or any police officer of or above the rank of Sub-Inspector or of any other officer specially authorised in this behalf by the District Collector, who may, at any time, examine such consignments.(ii)Application by canteen or lessee-manager for issue of spirit from a distillery or warehouse. - The holders of licences for the sale of a country spirit under the canteen or lessee-manager system shall on each occasion on which they require to take spirit from the distillery or warehouse apply in writing to the Collector for permission to do so. The application shall contained the following particulars :-(1)The name of the distillery or warehouse from which spirits will be taken.(2)The quality of liquor in terms of 30 U.P. and 80 U.P. or at such strengths as may be prescribed by the Provincial Government or the Governor of Assam, as the case may be, from time to time.(3)The name of the licensee or his agent (i.e. transporter) who will take delivery of the consignment of liquor and transport the same to the canteen or lessee-manager's shop.On receipt of the application the Collector shall, if he sees no objection, issue a pass in quadruplicate, in the case of canteens or in triplicate in the case of lessee-manager shops authorising the issue and transport of spirits. The original copy of the pass shall be kept in the Excise Office. The remaining copies shall be made over to the licensee or his agent as named in the application to present to the officer-in-charge of the distillery or warehouse, as the case may be, who will issue spirit with necessary endorsement on the passes.
