- (i) Each licensed retail vendor of country spirit within the area covered by the contractor's licence will be furnished with a duplicate copy of his licence to enable him or his agent as named in the licence to transport country spirit from the distillery or warehouse to his shop. On each occasion on which he takes spirit from the distillery or warehouse he shall produce the duplicate copy of his licence before the Officer-in-charge of the distillery or warehouse, who shall endorse on it the quantity and strength of the spirit issued and the date of issue and shall sign the entry. The duplicate copy shall accompany the consignment and must be produced on the requisition of any Excise Officer of or above the rank of Assistant Inspector of Excise, or any police officer of or above the rank of Sub-Inspector or of any other officer specially authorised in this behalf by the Deputy Commissioner who may, at any time, examine such consignments.(ii)Application by canteen or lessee manager for issue of spirit from a distillery or warehouse. - The holder of a licence for the sale of country spirit under the canteen or lessee-manager system shall, on each occasion on which they require to take spirits from the distillery or warehouse, apply in writing to the Deputy Commissioner for permission to do so. The application shall contain the following particulars :(1)The name of the distillery or warehouse from which spirits will be taken.(2)The quality of liquor in terms of 30 U.P. and 60 U.P. or at such strengths as may be prescribed by the State Government or the Governor of Nagaland, as the case may be, from time to time.(3)The name of the licensee or his agent (i.e., transporter) who will take delivery of the consignment of liquor and transport the same to the canteen or lessee-manager's shop.On receipt of the application the Superintendent of Excise shall, if he sees no objection, issue a pass in quadruplicate in the case of canteens or in triplicate in the case of lessee-manager shop authorising the issue and transport of spirit. The original copy of the pass shall be kept in the Excise office. The remaining copies shall be made over to the licensee or his agent as named in the application to present to the Officer-in-charge of the distillery or warehouse as the case may be, who will issue spirits with necessary endorsement on the passes.
