63. Establishment, grant of licence and supply of spirit to warehouse.
(1)One or more than one warehouses for wholesale supply of country spirit to retail vendors in any area at the expense of Government or of the wholesale licensee selected under Sub-rule (2) may be sanctioned by the Board under Section 22 at suitable and convenient places preferably in the proximity of a treasury or sub-treasury.(2)When it becomes necessary under Sub-rule (1) to establish one or more than one warehouse outside or away from a distillery, for wholesale supply of country spirit to retail vendors in any area, whether with or without opening a distillery for the purpose, a person to whom the licence for such wholesale supply from one or more than one warehouse is granted under Sub-section (2) of Section 22, shall be selected in the same manner as specified in Rules 4 to 6 in Chapter II relating to grant of licence for supply of spirit from a warehouse within a distillery, so far as they may be relevant.(3)Ordinarily, a warehouse should be constructed by the distiller or the wholesale licenses for the warehouse, but when it is not so constructed and the warehouse is located in a Government building, the licensees selected under Sub-rule (2) shall pay the rent for such building, at such rate as may be fixed for the purpose by the Public Works Department.(4)Supply of spirit to the warehouse from source or sources specified under Sub-rule (2) shall be the responsibility of the distiller or the wholesale licensee to whom a licence has been granted under the said sub-rule.(5)On account of factors mentioned in Sub-rule (3) of Rule 74 or on failure of the distiller or the wholesale licensee concerned to supply spirit to the warehouse, the Commissioner or the Collector shall be competent to allow spirit to be received into such warehouse from a source or sources other than the source authorised at the time of grant of licence under Sub-rule (2).(6)A consignment of spirit to a warehouse shall be imported or transported, as the case may be, under bond and at the sole risk and responsibility of the distiller or the wholesale licensee concerned, and the bond shall be released only after the spirit is taken into stock in the warehouse after being duly gauged and proved by the officer-in-charge of the warehouse and after the duty on the excess deficiency, if any, occurring during transit in the quantity of the spirit so imported or transported has been realised.(7)Allowance for any deficiency in the quantity of spirit during transit mentioned in Sub-rule (6) shall be regulated by Rule 32 in Chapter II.(8)Every warehouse licensed under Sub-rule (2) shall be in-charge of a Sub-Inspector who along with the Constables to assist him shall be posted by the Superintendent of the district in which such warehouse is situated.
