- Foreign liquor shall not be imported under a bond, as aforesaid unless-(a)the consignment is accompanied by a pass granted by the Excise Authority of the exporting district or place, or by the Officer-in-charge of the distillery, brewery or warehouse from which it was taken, in such form as may be prescribed for use in the exporting district or place, and(b)the Commissioner of the importing district has received a copy of the said pass from the Excise authority of the exporting district or place, or from the Officer-in-charge of the said distillery, brewery or warehouse.
