Section 2C(a) in Punjab Liquor Permit and Pass Rules, 1932
(a)Whenever an [approved manufacturer in Haryana] [Substituted for the words 'approved manufacturer in Punjab' by Haryana Notification No. GSR56/PA1/14/Sections 18,34 and 59/Amd/71 dated 4.6.1971.] licensed under the Punjab Excise Act, receives a requisition for export in bond of such preparations to any other State or Union Territory in India the person importing such preparations shall obtain and send approved manufacturer an import-in-bond permit signed by the Collector of the district of destination or by any other officer authorised in his behalf.
