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State of Nagaland - Section
Section 42 in Nagaland Excise Rules
42. Return of export passes.
- Within a reasonable time to be fixed by the Excise Officer in-charge of the distillery or bonded warehouse and specified on the export pass, the importer shall return to the Excise Officer in-charge of the distillery or bonded warehouse from which the spirits are issued, his copy of the export pass endorsed with a certificate signed by the Deputy Commissioner or other officer specially appointed in this behalf of the importing district certifying the due arrival or otherwise of the spirits at its destination.Note 1. - Submission of quarterly statement of India -made foreign spirits exported to other States.-The Excise Officer in charge of distillery or bonded warehouse shall submit in duplicate to the Excise Commissioner, Nagaland through the Deputy Commissioner of the district of exports a quarterly statement at the end of each quarter together with triplicate copies of the export passes in the following form showing for the quarter concerned all exports of India-made foreign spirits and rectified spirits to other States and the amount of duty paid on such export.| No. and date of export and pass | Name of the place of import | No. and date of import permit | Description of foreign spirit and rectifiedspirit | Quantities | Rate of amount | No. and date of treasury challan with which dutyhas been paid | Remarks | ||
| Bulk litre | Proof litre | Duty levied | Paid | ||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |