Section 636(4) in Rules under the United Provinces Excise Act, 1910
(4)On receipt of the permit and the treasury receipt the wholesale vendor shall prepare a pass in Form F.L. 23 in quadruplicate and submit it to the Excise Inspector in-charge of the distillery. The Excise Inspector shall, after satisfying himself that duty has been correctly realized affix his signature to the pass. The exporter shall then send one copy of the pass to the Collector of the district of export, one copy to the Chief Revenue Authority of the place of import or such other officer as may be authorised in this behalf, one copy to the consignee and shall retain the fourth copy. The treasury receipt shall always accompany the copy of thdl pass sent to the Collector of the exporting districts.
