Section 33(2) in The U.P. Narcotic Drugs Rules, 1986
(2)On receipt of an application under sub-rule (1) the Collector may cause such inquiry to be made as he may deem necessary and if he is satisfied that there is no objection, he shall, grant a pass in Form No. NDPS-1. The pass shall be issued in quadruplicate. The first copy of the pass shall be handed over to the applicant to accompany the consignment, the second copy shall be forwarded to the Collector of the district of export, the third copy shall be sent to the Excise Inspector of the circle of import and the fourth copy shall be retained for record.
