231. Licensee is prohibited from receiving foreign liquor except under a valid Excise pass.
- Unless the Deputy Commissioner with the previous approval of the Commissioner otherwise directs, no holder of a licence for the sale of foreign liquor shall receive, store or have in his possession any quantity of foreign liquor except under a valid Excise pass issued by a competent authority, and the quantity entered in such a pass shall, in any particular case, be taken as the quantity received for the purpose of maintenance of accounts as mentioned in Rule 257-Assessment of licence fees.
