Section 27 in The Assam Bonded Warehouse Rules, 1965
27. Removal of spirits under a pass.
- No spirits shall be removed from any bonded warehouse save under a pass issued by the Collector or officer-in-charge. If the licensee has executed a bond in the prescribed form, the officer-in-charge may issue passes for the removal of the spirits up to the quantity covered by the bond ; otherwise he shall only issue a pass or under the special orders of the Collector, e.g., where permits are issued under Rule 25.
