34. Permit granted by [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] of exporting district.
(1)The permit granted by the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] of the exporting district shall be in quadruplicate.(2)One copy of the permit shall be delivered to the exporter, second copy will be forwarded to the appropriate Excise Officer, of the District to which the liquor is to be taken, the third will be sent to the Excise Inspector of the Circle and the fourth will be retained for record.Note. - Usually, the officer-in-charge of the warehouse to which the liquor is consigned will be the appropriate Excise Officer of the District of imports.(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 imported 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. 31.1.1957).](4)[ Exported 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. 31.1.1957).]
