Section 43 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
43. General provisions regarding sale of country liquor
(1)The country liquor manufacturer may, after making payment of duty [and additional duty] at the rates in force, sell the country liquor to retail/wholesale vendors of country liquor or supplementary retail vendors of country liquor or to the wholesale depots of country liquor on approval by the Collector with prior permission of the Excise Commissioner.(2)The Officer-in-charge shall arrange issues under cover of a transport pass and shall send, at the end of every month, a copy of the transport pass to the concerned Superintendent of Excise as the case may be.(3)The sale of country liquor may be made from the country liquor manufactories or wholesale depots established for the purpose to the retail licensee from the stock of such liquor manufactured or received, as the case may be.(4)The wholesale depot licensee shall cause issue of country liquor to the retail licensee from the stock received and shall issue transport pass. The books containing the blank transport passes in Jharkhand Excise C.S. Form No. 6 shall be authenticated by the concerned Superintendent of Excise prior to their use.(5)One copy of such pass shall be sent to the concerned Superintendent of Excise or the Collector of Excise, as the case may be at the end of every month.(6)The retail vendor shall not sell country liquor/spiced country liquor, except in measure of 600ml, 300ml or 200ml keeping the pilfer-proof capsule/sell (ROPP) intact.(7)The wholesale/retail vendor may purchase such country liquor from any of its manufacturers and sell the same through his shop as per the provisions.(8)Every sale of country liquor by a holder of license for the retail vend of country liquor shall be supported by a cash memorandum of the voucher at a price declared by the retail vend of country liquor not exceeding maximum retail price, which shall be preserved for two years after the period covered by the license and shall be produced when called for by the Excise Officer not below the rank of Sub-Inspector of Excise.
