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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(4) in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952

(4)As soon as the consignment of the intoxicating spirituous preparations is received by the licencee, he shall inform the competent authority who shall depute an officer of the Department to check and verify the contents with the pass covering the consignment. The licencee shall then enter the receipts in his sale register before making sales of it.