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State of Assam - Section
Section 42 in Assam Excise Rules, 1945
42. Return of export pass.
- Within a reasonable time to be fixed by the Excise Officer-in-charge of the distillery or bonded warehouse and specified on the export pass, the importer shall return to the Excise Officer-in-charge of the distillery or bonded warehouse from which the spirits are issued, his copy of the export pass endorsed with a certificate signed by the Collector or other officer specially appointed in this behalf of the importing district certifying the due arrival or otherwise of the spirit at its destination.Note 1. - Submission of quarterly statement of India-made foreign spirits exported to other Provinces. - The Excise Officer-in-charge of a distillery or bonded warehouse shall submit in duplicate to the Excise Commissioner, Assam through the Collector of the district of export, a quarterly statement at the end of each quarter together with triplicate copies of export passes in the following form showing for the quarter concerned all exports of India-made foreign spirits and rectified spirits to other Provinces and the amount of duty paid on such exports.| No. and date of export pass | Name of the place of import | No. and date of import permit | Description of foreign spirit and rectifiedspirit | Quantity | Rate of amount | No. and date of treasury Chilean with which dutyhas been paid | Remarks | ||
| Bulk gallon | Proof gallon | Date levied | Paid | ||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |