Section 20 in The Assam Bonded Warehouse Rules, 1965
20. Receipt of spirits in warehouse and procedure thereof.
- No spirits shall be received into any warehouse unless accompanied by a pass from the officer-in-charge of the distillery or bonded warehouse from which they have been transferred or by a special permit authorising their receipt into the bonded warehouse, or if the spirits be imported by a permit from an officer duly authorised to grant permit for the transport of imported spirits. All spirits received into warehouses shall be gauged and proved on arrival and the licensee shall thereupon become responsible under Rule 37 for the quantity and strength of the same.
