(3)The holder of a licence for the sale of foreign liquor to the public for consumption 'off' the premises or to the trade may supply such liquor to a customer at any place other than his licensed premises if-(a)a written order for supply of such liquor has been received such licensee, or(b)in the case of verbal or telephonic order, such order has been reduced into writing by such licensee in an order register to be maintained by him, and(c)the order shows the name and address of the person for whom the order is placed, the description and quantity of liquor ordered and the date and time of receipt of such order.On receipt of an order referred to in this sub-rule the licensee therein mentioned may deliver such liquor to a customer out of his licensed premises ; provided that-(i)the supply of such liquor is made either by himself or by his agent previously approved by the Collector ; and(ii)such liquor is covered by a challan or bill specifying the name and address of the customer, the description and quantity of the liquor despatched, the price, if paid, or the fact that the supply is on credit, and the time and date of despatch of such liquor.
