(1)All passes and permits granted to cover import, export and transport of intoxicants shall be subject to the conditions -(a)that bulk shall not be broken in transit;(b)that copies of permits or passes shall be sent to the Excise Officer of the district of origin or destination, as the case may be, in the case of imports and exports:Provided that a pass shall be sufficient to cover the transport of intoxicant to the premises where the importer is either licensed to sell or/and to possess intoxicants in Delhi.
