Section 994 in Rules under the United Provinces Excise Act, 1910
994. Despatch of consignments.
- The person named in the permit shall :(a)In the case of Bhang to be transported from places of storage referred to in paragraph 935 make his own arrangements to obtain the Bhang. He shall then produce the Bhang securely packed in bags or packages which have been approved by the officer authorized to grant the pass, of 25 seers or 1 maund in gross weight inscribed in bold letters in English for purposes of identification with his name and serially numbered and addressed to the Excise Inspector in-charge of the warehouse to which the Bhang is to be consigned before the officer authorised to grant the pass. That officer shall then have each bag of the consignment weighed and sealed in his presence and shall prepare a pass in Form I.D. 13. The pass shall be in triplicate, the first part shall be given to the transporter who shall present it to the Excise Inspector in-charge of the warehouse to which the Bhang is to be consigned; the second part shall be posted to the said Excise Inspector; and third part shall be retained as a counterfoil to which shall be pasted the first and second parts when returned under these rules.(b)In the case of Ganja or Bhang to be transported from one contract bonded warehouse to another present the permit to the Excise Inspector in-charge of the warehouse from which the Ganja or Bhang is to be removed who shall issue a pass in Form I.D. 13. The procedure regarding the pass shall be similar that laid down in the preceding clause (a).
