- On receipt of the application and copy of treasury challan of Ad-valorem levy and of import or transport pass fee paid and if it is found in order, the Commissioner of Excise, Assam or other authorized officials as provided under rule 484 of these Rules, shall issue an import or transport permit/ pass, as the case may be, in quadruplicate in prescribed form as per section 13 of the Act, sanctioning the import or transport by the applicant, the India made foreign liquor of the kind and quantity specified in the permit to the place mentioned in the application. The original copy shall be retained by the Commissioner of Excise, Assam for record. The duplicate and triplicate copies shall be sent to the Excise Authority competent to allow the export of the liquor from the exporting end. The quadruplicate copy shall be handed over to the applicant which shall accompany the consignment. A register of permit/ pass shall be maintained in the office of the Commissioner of Excise, Assam and details of each permit/ pass issued shall be immediately entered in it.
