- No spirit shall be removed except under a pass granted by the officer-in-charge :Provided that a pass shall not be required before issue of foreign liquor upon which the prescribed duty has been paid.Such pass shall only be issued on proof of execution of bond by persons permitted to remove spirit under bond, or proof of full payment of duty, or on production by a servant of the Government of a permit signed by the Collector, authorising him to remove spirit without payment of duty and without bond,or on production of a requisition signed by the authorised manufacturer, or the removal of denatured spirit.
