Section 46A(iii) in The Rajasthan Excise Rules, 1956
(iii)Issue of permit. - The applicant shall after paying the amount of prescribed countervailing duty and permit fee (in case the spirit to be imported in manufactured outside India) produce the receipt thereof and the application before the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] who shall issue the permit in quadruplicate sanctioning the import by the applicant of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] of the kind and quantity to be specified by him in the permit. One copy of the permit shall be given to the applicant, the second copy shall be sent to the appropriate Excise Officer of the State of Export and the third shall be sent to the Excise Inspector of the Circle and the fourth shall be retained by the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] for record and for verification, if necessary, of the consignment on arrival.
