(1)Whenever a wholesale vendor exports a consignment of duty paid l.M.F. Liquor manufactured in Rajasthan to any place in India, he shall, at the time of despatch, prepare a pass in quadruplicate. He shall send one copy of the pass to 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 District of export, one copy to the appropriate Excise Officer of the place of export, one copy to the consignee, and shall retain the fourth copy.(2)The pass shall state clearly (a) the name and address of the consignor, (b) the name and address of the consignee, (c) the exact description and quantity of each kind of Foreign Liquor despatched under the pass, (d) the route by which it is despatched and (e) the date of despatch.(3)A separate pass shall be issued in respect of each consignment.Book transfer of duty
