Section 2 in Punjab Liquor Permit and Pass Rules, 1932
2.
Subject to the provisions of Order 23 of the Punjabi Liquor Import, Export, Transport and Possession Orders, 1932 a person importing exporting or transporting country spirit, rectified spirit or denatured spirit must obtain-(a)a permit in Form L-32 in the case of import and transport or corresponding permit in case of export from the officer authorised to grant such permits in the district, State or Union Territory of destination; and[-] [Proviso omitted by Punjab Notification No. G.S.R. 25/P.A. 1/14/Sections 34 and 59/Amd. 22/2004. Dated 29.3.2004.](b)a pass in Form l. 34 for export and transport and a corresponding pass for import from the officer authorised to grant such passes in the place of issue:Provided that a pass for the removal of spirit and beer from a licensed distillery or brewery or a warehouse issued in accordance with the rules made by the [Excise Commissioner] [Legislative Supplement Part III dated 28.1.72.] shall be deemed to be a pass for the purpose of this rule:Provided further that a permit shall not be required for the transport of [-] [Legislative Supplement Part III dated 31.12.74.] country spirit, rectified spirit or denatured spirit within a district except when denatured spirit is transported from the bonded warehouse of a licensed distillery:Provided further that the members of the diplomatic staff of a foreign embassy located in the State of Punjab shall not be required to obtain a permit for import and transport of imported liquor.
