Section 29 in The Assam Bonded Warehouse Rules, 1965
29. Persons to whom spirits may be issued.
- The spirits may be issued for local consumption or use only :(1)In the case of foreign liquor (excluding rectified spirit, denatured spirit, and absolute alcohol)-(a)to licensed vendors of foreign liquor; holding a permit from the Collector to obtain liquor from the warehouse ;(b)to any person for his own consumption and not for sale and holding a pass from the Collector to obtain liquor from the warehouse.(2)In the case of rectified spirit and absolute alcohol-(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 bonded 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 bonded warehouse;(iii)to a person holding licence for compounding and blending of foreign liquor.(3)In the case of denatured spirit.-To persons holding licences for sale of such spirit or for the possession of such spirit for business purposes in excess of the quantity fixed at the limit of private possession and holding a permit from the Collector to obtain such spirit from the warehouse.(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.
