Section 7 in Punjab Excise Bonded Warehouse Rules, 1957
7.
No liquor shall be received in the bonded warehouse unless accompanied by a pass from the officer-in-charge of the distillery[brewery or winery] [Legislative Supplement Part III dated 31.3.83.] from which it has been imported or transported.Immediately on arrival of a consignment at the bonded warehouse the officer-in-charge shall be informed and the consignment shall not be opened until the same has been examined and verified with the pass by the officer-in-charge who shall also note the results in the register maintained for the purpose and also on the pass covering the consignment. One copy of the pass with entries of receipt shall be immediately returned to the officer, who issued the pass, and the other copy with entries thereon shall be kept in the warehouse.
