Section 613 in Rules under the United Provinces Excise Act, 1910
613. Pass to be verified by Assistant Excise Commissioner.
(1)As soon as may be after such arrival the officer in-charge of the bonded warehouse shall certify on the importer's copy of the pass full details regarding the liquor received in such form as may be prescribed in the pass or required by the authorities of the district or place of export and shall return it to the officer who granted it after verification by the Assistant Excise Commissioner.(2)Within fifteen days of the date of receipt of the warehouse the importer shall clear the whole consignment on payment of duty in the treasury of the district of import. If he fails to do so, the Collector may charge storage fees at such rates as he thinks fit for the period it remains in the warehouse in excess of 15 days. The Collector may dispose it of as he thinks proper, at the risk of the importer, if it is not cleared within three months from the date of receipt.(3)The importer shall also be liable to pay duty on excess transit wastages according to the rules in force in the State or Union Territory of export.Note. - Clause (2) of this rule does not apply to cases where spirit has been imported by distillers and stored in the distillery building.(2)Import on pre-payment on duty in Uttar Pradesh
