17. Transport of rectified spirit on which full amount of duty has not been paid.
- Rectified spirit on which the full amount of duty under Section 27 has not been paid may be issued from a distillery or a bonded warehouse -(a)to a chemist and druggist holding a licence to sell such spirit by retail for bona fide medicinal or surgical purposes; or(b)to a chemist or druggist holding a permit to obtain such spirit for the manufacture of medicines or chemicals; or(c)to a person holding a licence for compounding and blending foreign liquor;on payment of duty in the district to which the spirit is intended to be transported and only on the production of a pass granted by the Collector of that District.
