Section 1(iii) in Punjab Liquor Permit and Pass Rules, 1932
(iii)[ Any person carrying a consignment of liquor under pass so granted under the Excise Law in force in another State and Union Territory authorising the removal of liquor from that State or Union Territory through Punjab shall, unless exempted by the Excise Commissioner by general or special order, also be required to present that pass to the officer-in-charge of a check-post or barrier of entrance into the State of Punjab for obtaining a Transit Pass in (Form T) as given below and shall also furnish an indemnity bond in (Form I) as given below of the value equal of the amount of duty and fee on the quantity of liquor mentioned in the said pass at the rate chargeable thereon in Punjab. In the case of consignments of country liquor the rate of fee shall be the average incidence of licence fee per proof litre for the State of Punjab. The owner or the person in-charge of the consignment shall deliver the transit pass in Form I to the officer-in-charge of the Sales Tax check-post or barrier through which the consignment is taken out of the State of Punjab and get the consignment verified from the said officer in token of the clearance of the consignment. The officer-in-charge of the exit barrier shall sign the transit pass and affix his seal thereon and deliver it back to the owner or the person incharge of the consignment. The said verified transit pass shall be produced within ten days from the date of his issue before the officer-in-charge who issued that pass. On the production of the verified transit pass the indemnity bond shall be discharged by the officer-in-charge of the check-post or barrier to whom the same was furnished.] [Legislative Supplement Part III dated 31.12.74.]
