Section 18A(3) in Bihar and Orissa Excise Rules, 1919
(3)India made foreign liquor on which full duty has been paid under Section 27 of the Bihar Excise Act, 1915 may be transported from the premises of the holder of "sale to the trade" licence to the premises of the holders of retail, Hotel, Restaurant, Bar and Club licences situated in other districts only under a pass granted by Collector of the district to which the liquor is intended to be transported:Provided that for transport of India made foreign liquor from different licensed premises within a district, the conditions specified in Rule 18, shall mutatus mutandis be applicable.]
