(2)Licence in Form L-1F for the wholesale vend of Foreign Liquor to the trade. -(a)the licensee shall not supply Foreign Liquor for retail sale to any person other than the holder of a licence in Forms L-6FG, L-6FE, L-7FG, L-7FE, L-12F, L-13F L-15F, L-16F, L-17F, L-17FE, L-20F, L-20FE, L-21F, L-23F L-28F, L-29F.(b)the licensee shall have bonded warehouse duly approved by the Excise Commissioner in addition to the Customs approved bonded warehouse.(c)the licensee shall affix the sticker containing the statutory requirements of retail price, label and hologram or any other security feature as decided by the Excise Commissioner in the godown approved by the Excise Commissioner;(d)the licensee shall furnish authorization letter from the manufacturer or the importer in India for every brand;
