(1)Liquor, imported for the purpose of wholesale vending, shall be stored in the premises, licensed by the Excise Commissioner and in the case of Foreign Liquor, premises for the storage of Foreign Liquor after removal from Customs Bonded Warehouse for further transport or export.(2)No liquor shall be removed from the warehouse without payment of duty levied under the Act, if not paid at the time of import;(3)All the licensees, authorised to establish warehouses for storage of liquor, shall be permitted to import liquor on payment of duty or execution of a bond for payment of duty under the Act.(4)No licensee shall store in the warehouse any class or brand of liquor other than that permitted by the Deputy Commissioner.(5)The licensee shall transport liquor to his licensed premises and store therein such manner as the Excise Commissioner may, by order, specify and the Excise Commissioner may, specify different kinds of packaging of bottles for different categories of liquor.
