Section 9 in Punjab Liquor Permit and Pass Rules, 1932
9.
All passes granted to cover the import of country spirit and foreign liquor, shall be subject to the condition that no consignment shall be brought into use until it has been examined by the Excise Inspector or Sub-Inspector of the district of destination, to whom intimation of the arrival of the consignment shall be given ; such examination shall be conducted within seven days of the receipt of the intimation which shall be despatched by the importer on the day following the receipt of the consignment.
