(1)A licence for the retail sale of an intoxicating drug may be granted by the Collector in Form H.D. 7. It will empower the holder to purchase such drug from the warehouse to which the shop is attached or, with the Collector's permission, from any other warehouse in the State. The transport of an intoxicating drug to the retail vendor's shop shall be covered by an entry in his pass-book under the signature of the warehouse officer. The Collector may prescribe the period within which the drug must arrive at the retail vendor's premises.
