(3)Passes for the import of rectified spirit shall be issued only to -(a)charitable hospital or dispensaries maintained by local authorities;(b)other charitable hospitals or dispensaries specified in this behalf by order of the Government, on requisitions countersigned by the Civil Surgeon;(c)veterinary Assistant Surgeon, on requisitions countersigned by the Director;(d)educational institutions, firm, laboratories or museums authorised by an order of the Commissioner to possess rectified spirit made in India and exempted from the provisions of the Act relating to duty, for any scientific or industrial purposes other than the preparations of commodities which, when made, will themselves contain alcohol;(e)any other person approved by the Commissioner who may require rectified spirit for the manufacture of medicinal or toilet preparations.
