(2)Country spirit shall not be imported under a bond, as aforesaid unless-(a)the consignment is accompanied by a pass granted by the principal Revenue Officer of the exporting district or place or by the Officer-in-charge of the distillery, brewery or warehouse from which it was taken, in such form as may be prescribed for use in the exporting district or place, and(b)the Deputy Commissioner of the importing district has received a copy of the said pass from the Chief Revenue authority of the exporting district or place, or from the Officer- in-charge of the said distillery, brewery or warehouse.
