Section 8(11) in The Punjab Excise Fiscal Orders, 1932
(11)[ All liquor removed from one part of any State or Union Territory in India, whether by road or rail, to another part of the State or Union territory, through the intervening Haryana Territory by agent or contractor of the State or Union Territory duly authorised in that behalf, while passing through the Haryana Territory shall be exempt from all provisions of the Act subject to the following by road :- [Substituted by Haryana Notification No. S.O.186/P.A.1/1914/Ss. 31 and 32/2001 dated 24.12.2001.](a)In the case of transport by road :-(i)the consignments shall be covered by a pass signed by a pass signed by an authorised officer of that State or Union territory; and(ii)the consignment shall be accompanied by Liquor Transit Slip in the following form Tex-1 in triplicate which shall be submitted at the tax collection point on first entry in the State of Haryana by the consignor wherein the officer incharge of that point shall endorse and stamp the same. One copy shall be retained by him and the other two copies shall be returned to the consignor. Both the copies shall be submitted by the consignor at the exit tax collection point of the State of Haryana wherein the officer incharge of that point shall endorse and stamp both the copies. One copy shall be retained by him and the other one shall be handed over to the consignor.]Form Tex-1Liquor Transit SlipProhibition, Excise and Taxation Department, Haryana.Part-A {||-| Book No.| Serial No.|}
