Such grants shall be made under the same conditions as grants of expenses under the rales referred to in Clause (b) of Rule 43 and shall be subject to the maximum limit prescribed by those rules for the grant of expenses.Issue and Disposal of Passes Required Under the Order Issued Under Sub-Section (1) of Section 12 of the Act for the Transport of Foreign Liquor or Mritasanjibani from a Custom House, Custom Bonded Warehouse or Land Custom Station
