Section 25(20) in The U.P. Bottling of Foreign Liquor Rules, 1969
(20)No liquor shall be removed except under a pass in form F.L.B.-11 granted by the officer empowered in this behalf. The pass shall be issued neither on proof of full payment of duty or on proof of execution of bond. It shall be in triplicate, one copy shall be made over to the licensee to cover the transport or export, the second forwarded to the chief revenue authority of the district of import or transport and the third retained for record.
