If the inspector is satisfied that the applicant is entitled under Rules 115 and 117 above to remove spirit, and that the still-head duty has been paid or accounted for in one of the methods prescribed in Rules 118, 120 and 121, he shall issue the spirit. At the same time he shall make over a pass in the form prescribed (from D-20), sending a duplicate to the inspector of the district of destination.Prices[123. The licensee shall maintain in the office of the Excise and Taxation Officer in charge of distillery a statement of the price current of Indian made foreign Liquor, Plain, Spices and Special Spiced Country spirit, bulk as well as bottled, rectified spirit and denatured Spirit and shall not alter such price current except after twenty-four hours notice to the Collector. The price current statement and every notice of the alteration of prices shall be conspicuously posted in the general office of the distillery under the Excise Commissioner orders the form prescribed by him.] [Legislative Sub. Part III dated 27.11.1977.]
