Section 32(3) in Bihar and Orissa Excise Rules, 1919
(3)Bhang shall not be issued to the exporter except within the period for which the pass referred to in clause (ii) is current, and after issue it shall be forwarded by him with all reasonable despatch to the destination and by the route specified in the pass:[Provided that before issue, an export pass fee at the rate of Rs. 0.50 (fifty paise) per kilogram of Bhang shall be levied and realised.] [Inserted by S.O. 718 dated 16.6.1975.]
