46F. [ [Inserted by S.O.26, dated 8.5.1990, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 8.5.1990, page 29(3).]
If the person authorised to import, export or transport denatured spirit or denatured spirituous preparations does not import, export or transport denatured spirit or denatured spirituous preparations for which he has deposited the permit fee, he may be allowed refund by the Excise Commissioner.]
