(1)No foreign liquor shall be stored by any whole-sale, retail or other licencee (except Military Canteens), for purpose of sale unless the labels of foreign liquor which are intended for sale have been notified to the Collector and permit obtained from loan for such storage.(2)The permit once issued shall remain valid till 31st March next(3)While applying for issue of permit for storage of foreign liquor the licencee shall pay such fees as may be notified by the Board from time to time.(4)The list of foreign liquor for which permit has been issued may be amended from time to time on payment of fee for each additional item.Provided that there shall be no refunds in case of deletions of any item during the year.
