Section 46B(c) in The Rajasthan Excise Rules, 1956
(c)the description of the spirit stating the denaturants and their proportion used therein along with certificate to this effect issued by the Excise officer-in-charge. The application shall be accompanied by the permit of import and a treasury receipt of the excise duty pre-paid on the quantity of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] to be exported [at the rate for the time being levied thereon] [Substituted by E &T/59, dated 13.3.1962, Published in Rajasthan Government Gazette Part IV-C, dated 17.5.1962, [3-3-62].].
