Section 2D(2) in Punjab Liquor Permit and Pass Rules, 1932
(2)An approved manufacturer, holding such stocks who wishes either to export such preparations by sea to a foreign country or to deliver them to a Military Supply Depot (hereinafter referred to as "the Depot") for export as aforesaid, for the use of the Defence Services, may apply to the Collector in whose jurisdiction the warehouse is situate, for an export-in-bond authorization in Form L. 46-A giving the following particulars namely-(a)the description) of the spirituous preparations to be(b)the quantity) exported;(c)the alcoholic strength)(d)the number and nature of the receptacles or packages to contain such preparations and the identification marks to be made on each;(e)the route by which the consignment is to be exported ;(f)the country to which the goods are to be exported ;(g)if the applicant is not himself the exporter, his agent ;(h)the name and address of the consignee ; and(i)the port from which the goods are to be shipped or, if delivery to a Depot is intended, the full description of such Depot.
