(2)Transport of spirit. - No spirit shall be removed from the Excise warehouse except to the canteen premises and under cover of a duplicate copy of the pass granted by the Collector. On each occasion on which the licence requires to take spirit from the Excise warehouse, he shall apply in writing to the Collector for permission to do so stating clearly in the application the name of the warehouse from which the spirit is to be taken, the quantity and strengths of the liquor in terms of 30 U.P. and 60 U.P. and the name of the agent, i.e., the transporter.
