- Such import may be made only if the importer or his agent has-(a)obeyed all rules made by the authorities of the exporting States,(b)obtained a pass from the proper authority in the exporting district, and(c)immediately, on receiving the charas from the said excise warehouse or licensed vendor conveyed it to the nearest railway station and consigned it by railway to the Deputy Commissioner of the importing district and sent the railway receipt to such Deputy Commissioner in a registered cover.
