164. Procedure on arrival of charas at place of destination.
(1)The Deputy Commissioner of the importing district shall depute an Excise Officer to take delivery of the charas from the railway station, and the said officer shall produce the charas before the Deputy Commissioner or such other officer, as the Deputy Commissioner may specify, for examination, weighment and comparison with the pass received from exporting district.(2)When the charas has been examined under Clause (1) of the rule and the import duty on the whole quantity exported or actually received, whichever is greater, has been fully paid, it shall be made over to the importer for sale.(3)Intimation of the arrival of the charas and of the realisation of the full duty thereon shall immediately be sent by the examining officer to the officer-in-charge of the bonded warehouse in the exporting State or to the Deputy Commissioner, as the case may be, from whom the drug was exported.
