Section 986(3) in Rules under the United Provinces Excise Act, 1910
(3)The Collector of the district of import will grant a permit in such form as may be prescribed by the Government of the importing State or Union Territory and forward a copy thereof to the Collector of the district of export. Where the bond has been executed in the district of importing State or Union Territory the permit shall bear a certificate to the effect that the amount mentioned in the bond covers the duty on Bhang to be exported.
