Section 633(6) in Rules under the United Provinces Excise Act, 1910
(6)Bond when to be discharged. - In the case of spirit exported under special bond the Collector of the exporting district shall discharge the bond on receipt of the pass in Form P.D. 25 and certificate mentioned in clause (3), provided that none of the conditions of the bond have been infringed. The duty on consignment issued under a general bond shall be written off on receipt of the pass and certificate mentioned in clause (3), provided that none of the conditions of the bond have been infringed.
