(1)Bottled wine shall be issued from a winery to the licensee mentioned below, namely : -(a)to F.L. 10 licensee on payment of transport fee.(b)to F.L. 11 licensee on payment of duty.(c)to appropriate licensees of other states on payment of export-fee and execution of a bond in Form F.L. 23.(d)Foreign liquor warehouse.(2)Duty, bottling fee, permit fee, transport fee and export fee shall be deposited in the district wherein the licensed premises of the concerned F.L. 10, F.L. 11, W-3, F.L. 2, F.L.3 licensees are situated.
