Section 52 in Punjab Excise Bonded Warehouse Rules, 1957
52.
If the officer-in-charge is satisfied that the application is entitled under the foregoing rules to remove liquor, and that the duty has been paid or accounted for or that the necessary bond has been executed, he shall issue the liquor. At the same time, he shall make over pass in the {||-| form prescribed (Form D-2 or L-34) sending a duplicate to| (the Excise and taxation Officer)(the Excise Authority)| of the district of destination.|}
