Section 46B(iv) in The Rajasthan Excise Rules, 1956
(iv)Issue of pass. - If the application is in order, the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] may grant a pass authorising export. The pass shall be in quadruplicate, one copy deliverable to the exporter, second to be forwarded to the Excise Inspector concerned of the exporting state, the third to officer who granted the permit and the fourth to be retained for record.
