Section 8(9) in The Punjab Excise Fiscal Orders, 1932
(9)Rectified spirit issued from the Haryana distilleries to, or imported from outside Haryana by Government, Local Fund, Mission Veterinary or Railway hospitals and dispensaries in the Haryana State on a certificate signed by the Director, Health Service, Haryana, the Director Veterinary Services, Haryana, or the Division Medical Officers, Northern Railway, Delhi and Ferozepur shall be exempt from payment of duty. Similarly subsidised dispensaries in the Haryana State may transport or import duty free rectified spirit not exceeding 150 litres in any financial year from the Haryana distilleries or from outside Haryana on a certificate signed by the Director, Health Services, Haryana.
