- In the absence of any objection from the Commissioner, the Excise Officer-in- charge of the distillery or bonded warehouse shall, after, satisfying himself that the amount of duty paid is correct, may grant an export pass in Miscellaneous Form No. 1 in triplicate authorising the export of those preparations. The original copy that be retained by the Excise Officer-in-charge of the distillery or bonded warehouse and shall be forwarded through the Deputy Commissioner of the district of export to the Commissioner, with the quarterly statement of exports prescribed under Rule 43. The duplicate coy shall be given to the exporter to accompany the consignment and the triplicate copy shall be sent to the Deputy Commissioner or any other officer as may be authorised in this behalf of the district or place of import.
