Section 20 in Punjab Excise Bonded Warehouse Rules, 1957
20.
[(1) The liquor may be removed under bond from a warehouse:] [Legislative Suplement Part III dated 31.3.1984.](a)for export to other states or Union Territories in India when specially permitted by the Excise Commissioner.(b)licensed for bottling to other bonded warehouse within the State of Punjab.(2)The liquor may be removed from a warehouse on payment of duty within the State or outside the State.
