Section 11 in Punjab Liquor Permit and Pass Rules, 1932
11.
The following procedure shall be observed as regards the export-in- bond of country spirit, Indian made foreign spirit or rectified spirit from any licensed distillery in the Punjab to any State or Union Territory in India:-(a)Whenever the manager of any distillery licensed in the Punjab under Section 21 of the Punjab Excise Act receive a requisition for the export-in- bond in spirit to any other State or Union Territory in India, the person importing the spirit shall obtain and send to the manager an import-in-bond permit signed by the Collector or Chief Excise Authority of the District, State or Union Territory of destination, respectively for supply of such spirit.(b)The manager of the distillery shall act as an agent for the supply of such spirit, to any other State or Union Territory in India.(c)Consignments of spirit under these rules shall be issued under export-in-bond authorities in Form L. 36, granted by the Collector of the district in which the distillery is situate. Export-in-bond passes shall not be issued for any liquor in excess of the quantity previously sanctioned by the [Excise Commissioner] [Legislative Supplement Part III dated 28.1.72.] for the State or Union Territory of destination.(d)Whenever the manager of any licensed distillery in the Punjab obtains the requisite pass for the despatch of any consignment of spirit in pursuance of the above rules, he will be shown in the pass as the consigner and an authorised officer of the District, State or Union Territory as the consignee.
