Section 29(1) in The Assam Bonded Warehouse Rules, 1965
(1)In the case of foreign liquor (excluding rectified spirit, denatured spirit, and absolute alcohol)-(a)to licensed vendors of foreign liquor; holding a permit from the Collector to obtain liquor from the warehouse ;(b)to any person for his own consumption and not for sale and holding a pass from the Collector to obtain liquor from the warehouse.
