(d)in the case of rectified spirit-(i)to a chemist or druggist requiring such spirit for the manufacture of drugs, medicines or chemicals and holding a permit from the Deputy Commissioner to obtain such spirit from the distillery or warehouse;(ii)to a chemist or druggist licensed to sell such spirit by retail for medicinal, industrial or scientific purposes, and holding a permit from the Deputy Commissioner to obtain such spirit from the distillery or warehouse ;(iii)to a person holding a licence for compounding and blending foreign liquor and holding a permit from the Deputy Commissioner to obtain such spirit from the distillery or warehouse;(iv)to persons holding licences for the manufacture of perfumes and toilet preparations consisting of or containing alcohol and holding a permit from the Deputy Commissioner to obtain such spirit from the distillery or warehouse ;(v)to persons holding permit from the Deputy Commissioner to obtain such spirit from the distillery or warehouse for scientific or industrial purposes ; and(vi)to a Homoeopathic chemist or practitioner holding special permit to obtain rectified spirit from distillery or warehouse for manufacture of homoeopathic medicine.
