- No spirit shall be issued from the [manufacturer's] [Inserted vide BOR Notification No. LXVI-75/2001-6823/Ex. dated 30.7.2001, O.G.No. 34 dated 24.8.2001.] warehouse except under a pass in the prescribed form granted by the officer-in-charge of the Warehouse :Provided that no pass shall be required for any sample of spirit sent with the report or written authority of the officer-in charge, or of any other officer specially authorised in this behalf by the Collector, to the Chemical Examiner or to an Excise Officer superior in rank to Inspector for examination.
