Section 32(1)(ii) in Bihar and Orissa Excise Rules, 1919

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1)(ii) in Bihar and Orissa Excise Rules, 1919

(ii)it is covered by a pass granted by the Collector or Officer in charge of Excise of the district to which the bhang is to be taken and is exported by the person to whom such pass has been granted or by an authorised agent of such person;

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State of Bihar - Subsection

Section 32(1)(ii) in Bihar and Orissa Excise Rules, 1919