(1)No spirit shall be received into any [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000, w.e.f. 1-4-2000.] unless accompanied by a pass from the Officer incharge of the Distillery or the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000, w.e.f. 1-4-2000.] whence they have been transferred or by a special pass authorizing their receipt into the [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000, w.e.f. 1-4-2000.] or, if the spirit be imported by a pass from such officer or person as the Excise Commissioner may from time to time prescribe.(2)All spirit received into [manufacturing warehouse] [Substituted by Notification No. (26)B-1-24-2000-CTD-V, dated 30-3-2000, w.e.f. 1-4-2000.] shall be gauged and proved as soon as possible after arrival and the supply contractor shall thereupon become responsible for it as per rules.(3)[ The transport of Country Spirit from a warehouse to a retail Country Spirit shop under licence C.S. 2-A shall be done on the basis of an authority issued by the concerning warehouse officer, whereas transport of Country Spirit from a retail shop under licence C.S. 2-A to a [shop holding licence of C.S. 2B. FL. 1A or F.L. 1AAA] [Inserted by Notification No. (6) B-1-53-97-CT-V, dated 31-3-1997, w.e.f. 1-4-1997.] attached to it, shall be carried out under a pass in Form C.S. 4 issued by the Circle Sub-Inspector, Transport pass authorising transport of spirit under sub-rule (1) shall be in Form C.S. 5.]
