Section 986(6) in Rules under the United Provinces Excise Act, 1910
(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.
