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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Assam - Subsection

Section 73(3) in Instructions Relating to Liquor

(3)Passes. - The Collector shall then issue a pass in quadruplicate in the prescribed form authorising the issue and transport of spirits from the excise warehouse to the canteen premises. The original copy of the pass shall be retained in the Excise Office. The remaining three copies, shall be made over to the licence holder or his agent, i.e., the transporter as named in the application to present to officer-in-charge of the Excise warehouse who will issue spirits after making necessary endorsement on the duplicate copy of the pass. The triplicate copy will then be made over to the contractor or his agent and the quadruplicate copy should be filed in the warehouse, an extract from the register of issues being sent on the same day to the officer-in-charge of the sadar or sub-divisional Excise office.