(1)A pass in triplicate shall be prepared by the officer-in-charge of the distillery or excise warehouse when any liquor is issued under sub-rule (4) of Rule 13.(2)One copy of the pass shall be delivered to the exporter, to accompany the consignment, the second shall be forwarded to the Collector of the district to which the liquor is to be taken and the third shall be retained for record.
