Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 40 in Assam Excise Rules, 1945

40. Grant of export pass.

- In the absence of any objection, the Officer-in-charge of the distillery or bonded warehouse shall, after satisfying himself that the proper duty has been paid, grant an export pass authorising the export. The export pass shall be in triplicate in Form I of the Miscellaneous Series (General).Procedure for dealing with export pass. - The original copy shall be retained by the Excise Officer-in-charge of distillery or bonded warehouse and shall be forwarded through the Collector of district of export to the Excise Commissioner, Assam at the end of each quarter together with the quarterly statement of exports prescribed in Note 1 to Rule 42 below. The duplicate copy shall be given to the exporter to accompany the consignment and the triplicate copy shall be sent to the Collector or any other officer as may be authorised in this behalf of the district or place of import.