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[Cites 0, Cited by 0] [Section 38(14B)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(14B)(h) in The Punjab Liquor Licence Rules, 1956

(h)On making any sale under his license the licensee shall apply to the Deputy Excise and Taxation Commissioner or other officer empowered in this behalf to prepare a pass in the prescribed form to cover the transport of the spirit to its place of destination and shall not despatch any spirit till a pass covering such transport has been duly issued. In the event of the licensee being himself authorized to issue such passes for the transport of liquor out of the district, he shall immediately send a copy of the same to the Excise Inspector of the excise circle of the district of destination and in case of transport within the district, to the Excise Inspector of the excise circle.