(2)Save as stated in Rule 33 below medicinal and other preparations containing rectified spirit manufactured in India are exempted from the operation of the rules relating to transport, possession and sale of foreign liquor made in India, if they have been issued from bonded distillery, bonded laboratory or bonded factory in India and the issues have been made under the authority of a pass granted by the Excise Officer in charge of such bonded distillery, laboratory or factory under the conditions contained in the following rules except the medicinal and other preparations containing such spirit may be imported by post in quantities not exceeding 450 ml. at a time for bona fide private consumption of the importer without restriction.
