Section 658 in Rules under the United Provinces Excise Act, 1910
658.
The transport of foreign liquor from wholesale premises shall be covered by a pass in Form F.L. 36 which shall be prepared by the wholesale licensee in quadruplicate. He shall retain one copy thereof for record and issue the second copy to the purchaser, the third copy to the Excise Inspector of the Circle in which the wholesale shop is situated and the fourth copy to the Excise Inspector of the circle in which the purchaser resides. The third and fourth copies of the pass shall be sent by the wholesale licensee by registered post to the Excise Inspectors concerned. The purchaser shall retain his copy of pass till the consignment has reached the destination and has been examined by the Excise Inspector of his circle. The purchaser shall return his copy of pass to the wholesale licensee within four weeks with an endorsement of the ExciseInspector of the circle certifying receipt of consignment having been received and entered in Part II of the sale register in Form F.L. 25 in case of foreign liquor vendors or in stock register in case of other purchasers. The wholesale licensee shall retain his copy of pass for three yeas or for further period if ordered by the Collector of his district. The period of validity of pass shall not exceed one month.(C)Licences for the vend of rectified spirit and medicated wines
