Section 1 in Punjab Liquor Permit and Pass Rules, 1932
1.
(a)"permit" means a no objection statement issued by the Collector of the district of destination concerned or an officer authorised in this behalf in the import and transport of liquor but not empowered to authorise its removal from the place of issue. This term is also used for permits authorising possession of liquor exceeding the limit of retail sale.(b)"pass" means a document which actually authorises the removal of liquor.Explanation - (i) A pass granted under the excise law in force in another State or Union Territory authority despatch of [liquor to Haryana] [Substituted for words 'liquor to Punjab' vide Haryana Gazette (Extraordinary) dated 4.6.1971.] shall be deemed to be a pass granted under the Punjab Excise Act.(ii)A pass covering a consignment of liquor so granted under the excise law in force in another State or Union Territory to authorise the removal of liquor from the State or Union Territory to another State or Union Territory [through Haryana] [Substituted for words 'through Punjab' vide Haryana Notification No. GSR56/PA1/14/Sections 18, 34 and 59/Amd/71 dated 4.6.1971.] shall also deemed to be a pass, granted under the Punjab Excise Act, provided that the bulk shall not be broken in transit through Haryana.
