75. Procedure for issue of spirit to retail vendors.
(1)The minimum quantity of spirit to be issued to a retail vendor at any one time shall be five litres.(2)[ A retail vendor desiring to obtain a supply of spirit from a Corporation warehouse/depot shall pay the duty leviable on the country spirit and cost price by way of Bank Draft/Pay Order of a nationalised bank payable to the Corporation.] [Substituted vide BOR Notification No. LXVI-75/2001 -6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.]
