Section 5A(4) in Rules under the United Provinces Excise Act, 1910
(4)(i)The Collector or the officer authorised by him will register the name of the applicant and will issue him a permit in Form F.L. 38 under his signature specifying the fortnightly quota and the name of the shop from which the purchase shall be made. A fee of Rs. 15 (Rupees fifteen) will be levied per permit for which payment in cash shall be realized from the applicant. No photograph of the applicant shall be required to be affixed on the permit issued to him/her.(ii)Permit books containing permits in Form F.L. 38 shall be kept by District Excise Officer which shall be serially numbered and its account shall be maintained in a register.(iii)The Collector or the officer authorised by him, shall obtain permit book from the District Excise Officer on written requisition.(iv)The Collector or the officer authorised by him, shall issue permit from the book to the eligible person after realizing requisite permit fee under clause(i). The amount realized as permit fee shall be deposited in the Government Treasury.(v)The details of number of permits issued, the name and address of permit holders and the amount of permit fees deposited in the treasury along with copy of the challan shall be submitted to the District Excise Officer every month by 15th of the month next following.(vi)The District Excise Officer shall verify the permit fees so deposited in the Government Treasury every month.(vii)The District Excise Officer shall maintain a register of all permit holders of the district and shall keep the details of the amount of permit fees deposited along with the number and date of treasury challans.(viii)The District Excise Officer shall scrutinise and tally the book number and serial number of permits issued to the permit holders by the Collector or the officer authorised by him with the book number and serial number of permit book issued by him.
