138. To whom spirits may be issued for local consumption or use.
- Spirits may be issued for consumption or use only-(a)in the case of foreign liquor (excluding denatured spirit and rectified spirit)-(i)to licensed vendors of foreign liquors, holding a permit from the Collector to obtain liquor from the distillery or warehouse ;(ii)to any person for his own consumption and not for sale and holding a pass from the Collector to obtain liquor from the distillery or warehouse;(iii)Mritasanjibani-to a person licensed to sell medicated wines and holding a permit to obtain such preparation from the distillery or warehouse;(b)in the case of country spirit-to persons licensed to sell such spirit and permitted by the Collector to obtain supply from the distillery or warehouse ;(c)in the case of denatured spirit-to persons holding licences for sale of such spirit or for the possession of such spirit for business purpose, in excess of the quantity fixed as the limit of private possession and holding a permit from the Collector to obtain such spirit from the distillery or warehouse;(d)in the case of rectified spirit-(i)to a chemist or druggist requiring such spirit for the manufacture of drugs, medicines or chemicals and holding a permit from the collector to obtain such spirit from the distillery or warehouse ;(ii)to a chemist or druggist licensed to sell such spirit by retail for medicinal, industrial or scientific purposes, and holding a permit from the Collector to obtain such spirit from the distillery or warehouse;(iii)to a person holding a licence for compounding and blending foreign liquor and holding a permit from the Collector to obtain such spirit from the distillery or warehouse ;(iv)to persons holding licences for the manufacture of perfumery and toilet preparations consisting of or containing alcohol and holding a permit from the Collector to obtain such spirit from the distillery or warehouse ;(v)to persons holding permit from the Collector to obtain such spirit from the distillery or warehouse for scientific or industrial purposes; and(vi)to a Homoeopathic chemist or practitioner holding special permit to obtain rectified spirit from distillery or warehouse for manufacture of homoeopathic medicines.Note. - Bad and unsuitable spirit should never be issued. [See Rule 348 below],
