Section 99 in The Rajasthan Distilleries Rules, 1977
99. Issue of spirit on production of receipted application.
- On production of the copy of the receipted Treasury challan, the officer-in-charge of the distillery shall verify that the duty deposited is correct before issuing the spirit and shall make out a pass in triplicate in Form R.D. 24, one copy being given to the distiller, the second being forwarded to the officer concerned at the destination and retaining the counterpart.
