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[Cites 0, Cited by 0] [Section 793] [Entire Act]

State of Uttar Pradesh - Subsection

Section 793(2) in Rules under the United Provinces Excise Act, 1910

(2)The officer-in-charge will then prepare a pass in triplicate in Form P.D. - 25 and issue the spirit. One copy of the pass will be given to the distiller and one copy will be posted to the officer-in-charge of the bonded warehouse who will endorse the results of his gauge and proof of the consignment on the back of the pass, and return the same to the Inspector of the issuing distillery. The counterfoil of the pass will remain at the distillery.