Section 8 in Punjab Liquor Permit and Pass Rules, 1932
8.
All passes granted to cover the import, export or transport of liquor shall be subject to the conditions-(a)that bulk shall not be broken in transit ;(b)that all liquor shall travel in vessels securely sealed. If the consignment is a full wagon load by rail, each wagon shall have a revenue seal affixed by an Excise Officer of the first or second class of the district from which it was despatched. If the liquor is despatched from a distillery each cask or other vessel used for the transport of spirit under these rules, shall be clearly numbered and shall show clearly the name of the issuing distillery;(c)that copies of the passes shall be sent to the Excise Inspector of the district of destination;(d)all medicinal and other preparations containing rectified spirit received by the consignee shall be open to inspection by the excise staff of the district of distination and the consignee shall keep regular account of its receipt and sale.
