(a)in the case of foreign liquor (excluding denatured spirit and rectified spirit)-(i)to licensed vendors of foreign liquors, holding a permit from the Deputy Commissioner to obtain liquor from the distillery or warehouse;(ii)to any person for his own consumption and not for sale and holding a pass from the Deputy Commissioner to obtain liquor from the distillery or warehouse ;(iii)Mritasanjibani to a person licensed to sell medicated wines and holding a permit to obtain such preparation from the distillery or warehouse;
