(2)Bonded Warehouse may be open in case of foreign liquor-(a)For storage of foreign liquor and for sale to the wholesale license holders of liquor on prepayment of Excise levies.(b)For supply of spirits for the manufacture of chemicals, medicated articles etc., or for other industrial purpose.(c)For compounding, blending and bottling of foreign liquor and sale therefrom under bond on payment of export pass fees.
