212. Authorisation to issue pass for transport or export of denatured spirit and form of such pass.
- The wholesale dealers of denatured spirit may issue passes for the quantities of denatured spirit transported or exported by them subject to the following conditions, namely :(i)that passes shall be issued for all export or transport of denatured spirit from or within Union Territory of Tripura ;(ii)that export of denatured spirit to other States shall be allowed on production of an import permit obtained from the respective State of import;(iii)that in case of export of denatured spirit to other States the firm shall observe the rules in force in that State ;(iv)that passes shall be made out in triplicate, the original being sent to the Collector, the duplicate copy to accompany the consignment concerned ; and the triplicate copy kept with the wholesale dealer as record.Rules regulating the compounding, blending, reduction and bottling of foreign liquor other than wines and fermented liquors
