[(1) Retail vendors shall take their supplies of spirit in sealed polythene sachets or bottles from the corporation warehouse which is established for the area in which the retail shops are situated.] [Substituted vide BOR Notification No. LXVI-75/2001 -6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.](2)For special reasons the Collector may permit retail vendors to take their supply of spirit from any other warehouse owned or managed by the same licensee who owned or managed the warehouse mentioned in Sub-rule (1).(3)The source of supply shall not be allowed to be changed during the course of the financial year unless a necessity arises owing to flood or such other unforeseen factors, and when such necessity arises, the statistics of supply made from the ware-house mentioned in Sub-rule (1) shall be sent to the new source of supply by the officer-in-charge [or Corporation Officer] [Inserted vide BOR Notification No. LXVI-75/2001 -6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.] of the said warehouse.(4)[ The samples,of polythene sachets/bottles, shall be placed in closed wraper. The closed wraper shall bear the personal seal of the officer-in-charge of the warehouse] [Inserted vide BOR Notification. No. 2300/1993.].
