Section 29(4) in The Assam Bonded Warehouse Rules, 1965
(4)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 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 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 warehouse ;(iv)to persons holding licenses for the manufacture of perfumes and toilet preparations consisting of or containing alcohol and holding a permit from the Collector to obtain such spirit from the warehouse;(v)to persons holding permit from the Collector to obtain such spirit from the warehouse for scientific or industrial purposes ;(vi)to a homoeopathic chemist or practitioner holding special permit to obtain rectified spirit from the warehouse for manufacture of homoeopathic medicines.
