Section 2D(6) in Punjab Liquor Permit and Pass Rules, 1932
(6)The applicant may then (subject to payment of warehouse dues and other charges) remove the consignment from the warehouse (at his own risk and expense) and shall arrange to despatch it to the port or the Depot in the shortest possible time. He shall also send information in advance to the Excise Authority at the port or the place where the Depot is situated of the probable date of arrival of the consignment within his jurisdiction to enable such authority to provide an ascort for the consignment while in transit to the docks or the Depot, as the case may be.
