Section 18(2) in Punjab Liquor Permit and Pass Rules, 1932
(2)Indian-made foreign spirit or country spirit may be exported or transported for the use of troops from any distillery licensed in [Haryana] [Substituted for 'Punjab' vide Haryana Notification No. GSR56/PA1/14/Sections 18,34 and 59/Amd/71 dated 4.6.1971.], subject to the condition that no issue of spirit shall be made for the use of troops until a duty paid permit in Form L. 39 or a corresponding from covering such transport or export has been received by the distillery inspector concerned from the Collector of the district of destination in the case of transport or from a competent authority in the State or Union Territory of destination in the case of the export.
