Section 8 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
8.
A licensed manufacturer shall issue for transport intoxicating spirituous preparations under a pass on the authority [of a permit, ranted by a competent authority to a licensee or a registered practitioner and in the case of a medical practitioner in managing or supervising hearge of a Government Local Fund or charitable hospital or dispensary on the authority of an indent as specified in Rule 5 above.[8A. Notwithstanding anything in Rules 4, 5 and 8 above the export outside Punjab and transport within the same district in Punjab of an intoxicating spirituous preparation shall not require a permit or a no objection certificate as the case may be from a competent authority] [Notification dated 29.7.1952.]E - Sale
