(a)In the absence of any objection, the Collector after satisfying himself that the proper duty has been paid or a security has been submitted as per rule 35(a) of these Rules, shall forward the application of export pass to the Excise Commissioner, Assam who will grant the pass as per provision of the Assam Excise Act. The export pass shall be in quadruplicate in Form-1 of Miscellaneous series (General).Provided that the product/brand of liquor should clearly contain the words "Not For Sale In Assam" on the label in absence of which no export pass shall be granted.(b)Procedure for dealing with export pass. - The original copy shall be retained by the office of issue. The duplicate copy shall be handed over to the person to whom the pass has been granted to accompany the consignment and the triplicate copy to the officer-in-charge of the distillery, brewery or the manufactory wherefrom the quantity is to be issued. The Excise Officer-in-charge of distillery, brewery or manufactory who shall issue the quantity as specified in the export pass shall submit to the Excise Commissioner, Assam, at the end of each quarter, a report together with the quarterly statement of export prescribed in Rule 42 below. The quadruplicate copy shall be sent to the Collector or any other officer as may be authorized in this behalf at the district or place of import.
