(1)On receipt of an application for export of country liquor, the Excise Commissioner shall satisfy himself that the duty has been paid, and shall unless there is reason to the contrary, issue a pass for export in quadruplicate.(2)One part of such pass will be given to the applicant and the second part will be sent by post to the officer incharge of the bonded warehouse in the importing state, third to accompany the consignment and the fourth be retained for record.(3)[ Within such time as may be fixed by the District Excise Officer or Assistant Excise Officer, which shall not be more than twenty one days from the last day of the validity period of the transport permit or pass and specified in the bond or pass that the importer shall produce before the District Excise Officer or Assistant Excise Officer, or the exporting district and the copy of the pass endorsed with a certificate signed by the appropriate Excise Officer of the importing district certifying the due arrival or otherwise of the liquor at its destination.] [Substituted by Notification No. G.S.R. 33, dated 29.5.2015 (w.e.f. 21.11.1956).](4)[ Exporter shall produce an undertaking about prior verification regarding genuineness of contents of verification certificate produced by importer under sub-rule (3) above.] [Added by Notification No. G.S.R. 33, dated 29.5.2015 (w.e.f. 21.11.1956).]
