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State of Assam - Section

Section 34 in Instructions Relating to Liquor

34. Spirits to be covered by a pass.

- No spirit should be take n into stock at a warehouse unless the consignment is covered by a pass under the signature of the Superintendent of the distillery or officer-in-charge of the Excise warehouse from which the spirits are issued. Officer-in-charge of Excise warehouse will not grant passes for the transport of spirits from one warehouse to another without the order of the Collector of the district in which the warehouse is situated or of the Commissioner of Excise.