Section 1(ii) in Punjab Liquor Permit and Pass Rules, 1932
(ii)A pass covering a consignment of liquor so granted under the excise law in force in another State or Union Territory to authorise the removal of liquor from the State or Union Territory to another State or Union Territory through Punjab shall also deemed to be a pass, granted under the Punjab Excise Act, provided that the bulk shall not be broken in transit through Punjab.
