(1)Potable foreign liquors other than wines and fermented liquors shall not be-(a)compounded, blended or reduced, or(b)bottled, or(c)stored in a bonded warehouse of a non-bonded warehouse or a store-room, as the case may be, for sale-to-trade except under a licence granted in this behalf under Sub-section (2) of Section 22 by the Collector.
