Section 2A in Punjab Liquor Permit and Pass Rules, 1932
2A.
Subject to the provisions of Order 24 of the Punjab Liquor Import, Export, Transport and Possession Orders, 1932 every person who imports medicinal or other preparations containing rectified spirit from any State or Union Territory in India as mentioned in Order 3, or the Punjab Liquor Import, Export, Transport, and Possession Order, 1932 must obtain an export pass from the officer authorised to grant such passes at the place of issue. Such pass shall show in all cases the spirit strength of the preparation to be exported and that the duty at the rate prevailing in Punjab under the Punjab Excise Act, 1914 or the corresponding duty levied under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955, has been paid. No consignment thus imported shall be brought into use until it has been inspected by an Excise Officer, who shall sign the export pass in token of having done so. Such inspection shall be conducted within seven days of the receipt, from the importer on the advice of the arrival of the consignment.
