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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Nagaland - Subsection

Section 33(iii) in Nagaland Excise Rules

(iii)The Superintendent of Excise shall send the copy of the pass received by him to an officer mentioned in sub-paragraph (ii) above, who shall check the bulk contents of the consignment and endorse the result on the pass. The proof spirit contents of each preparation as certified by the Excise authority of the district of export will ordinarily be accepted for the purpose of these rules to be correct. The Superintendent of Excise may also, if for any reason he considers it necessary in the case of any particular consignment cause it to be tested and samples taken for the purpose of analysis. The Superintendent of Excise shall forward all such export passes to the Excise Commissioner at the end of each quarter or such' period as may be determined by the Excise Commissioner, together with a statement showing the quantity in proof litre of spirit contained in the preparations imported from other States, the amount of duty to be adjusted and such other particulars as may be required by the Excise Commissioner.