Section 434 in Rules under the United Provinces Excise Act, 1910
434. Certificate required that State Officer is qualified to gauge and prove the spirit on receipt.
- The authority to import shall have endorsed on it a certificate signed by the Excise Authority or the person authorised in this behalf to the effect that the officer-in-charge of the State or Union Territory bonded warehouse is qualified to gauge and prove the spirit on receipt, ana that proper arrangements have been made to see that this is done. In the case of the spirit in transit having to pass through another State or Union Territory the prior consent of the Government of the State or Union Territory to the passing through of the spirit will be required, and the fact that this consent has been obtained should be added to the certificate.
