Section 1000 in Rules under the United Provinces Excise Act, 1910
1000. Wholesale licence for export.
- With the previous approval of the Excise Commissioner, the Collector may grant to a person holding a licence in From I.D. 15, another licence in Form I.D. 16 which shall cover the right of sale for export where such export is allowed under the rules. The fee for the licence shall be Rs. 50 per annum payable strictly in advance. In special cases the Collector may propose a reduced fee subject to a minimum of Rs. 25.Note. - The procedure relating to export of Bhang will be found in paragraphs 982 to 986.II-Retail Vend
