- The original copy shall be retained by the Excise Officer-in-charge of the distillery or bonded warehouse and shall be forwarded through the Superintendent of Excise of the district of export to the Excise Commissioner, at the end of each quarter together with the quarterly statement of export prescribed in Note 1 of Rule 39. The duplicate copy 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.
