(2)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 holder of permit to obtain such spirit for the purpose of manufacture of medicinal and toilet preparations which do not contain alcohol;(iii)to a holder of permit to obtain such spirit for use for scientific purposes;(iv)to a holder of permit to obtain such spirit for any purpose other than a scientific purpose mentioned above or the purpose of manufacture of medicinal and toilet preparations which do not contain alcohol;(v)to a chemist or druggist holding a licence for the retail vend of such spirit; or(vi)to a person holding,-(a)a licence for the compounding and blending of foreign liquor, or(b)a licence for the manufacture of colouring and flavouring substances.
