Section 986 in Rules under the United Provinces Excise Act, 1910
986.
Bhang may also be exported under bond to places in India from the places mentioned in paragraph 982 (2) read with paragraph 935 subject to the following conditions :(1)A bond for the payment of duty imposed must be executed in favour of either the Collector of the importing district or the Collector of the exporting district.(2)Sanction to export must be obtained from the Collector of the district of export as well as from the Collector of the district of import.(3)The Collector of the district of import will grant a permit in such form as may be prescribed by the Government of the importing State or Union Territory and forward a copy thereof to the Collector of the district of export. Where the bond has been executed in the district of importing State or Union Territory the permit shall bear a certificate to the effect that the amount mentioned in the bond covers the duty on Bhang to be exported.(4)The exporter or his agent shall produce his copy of the permit before the Collector of the district of export who may then grant the necessary permission.(5)The exporter shall obtain the Bhang from a person holding licenses in Form I.D. 15 and I.D. 16.(6)The procedure prescribed in Rules 12 and 13, paragraphs 984 and 985 for the export of drugs on prepayment of duty shall be followed, mutatis mutandis, in the case of export of Bhang under bond.Notes. - (1) In the case of export to the State of Maharashtra and Gujarat the permit shall be granted by the Deputy Commissioner of Excise, Bombay. The pass granted shall be in the form sub-joined to the permit.(2)The bond shall not be discharged unless intimation- of the arrival of the Bhang at the destination has been received.III-Transport
