46. Removal of beer from brewery not permitted save under a pass.
- No beer shall be removed except under a pass in Form R.B. 10 granted by the officer-in-charge empowered in this behalf. The pass shall be issued either on proof of full payment of duty or proof of execution of bond. It shall be in triplicate, one copy shall be made over to cover the transport or export, the second forwarded to the District Excise Officer of the District of import or transport and the third retained for record.
