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State of Odisha - Section

Section 11 in The Orissa Excise Rules, 1965

11. Pass for export to be in triplicate.

(1)A pass, in triplicate, shall be prepared by the officer-in-charge of the distillery, brewery or spirit warehouse when any liquor is issued under Sub-rule (4) of Rule 9.
(2)One copy of the pass shall be delivered to the export, the second shall be forwarded to the Collector of the district to which the liquor is to be taken, and the third shall be retained for record.