Section 23 in Bihar Country Liquor Bottling Rules, 2004
23.
The duty-paid country liquor shall be issued from warehouse of the bottling plant to other warehouses in prescribed Form-50 of the Excise Manual; and non-duty paid country liquor shall be issued under bond in prescribed Form 46 of the Excise Manual, the receipt of which shall be immediately made available to the Warehouse Officer by the in-charge Excise Officer. Only after its receipt, further issuance of liquor may be made.
