Section 2B in Punjab Liquor Permit and Pass Rules, 1932
2B.
The procedure stated above shall also apply for the export of medicinal and other preparations from the Haryana State to any other State or Union Territory in India. Medicinal and other preparations containing rectified spirit may be exported and transported from the premises of approved manufacturers under the pass in Form L. 46 :Provided that transport or export of such medicinal preparations without payment of duty from the premises of approved manufacturers for use of Government, Local Fund and Charitable Hospitals and Dispensaries shall not exceed the requirements of each hospital or dispensary for 12 months and shall be made only on indents signed by Civil Surgeon or the District Officer of Health of the district (for ordinary hospitals and dispensaries) and by the Deputy Superintendent of Civil Veterinary Department [for Veterinary Hospitals and Dispensaries] of the Principal, Veterinary College Punjab or an officer of the corresponding rank of a State or Union Territory. The approved manufacturer shall produce a certificate or reverse of Form L. 46 showing due delivery of the consignment.
