Section 995(b) in Rules under the United Provinces Excise Act, 1910
(b)In the case of transport of Ganja or Bhang under clause (b) of paragraph 994, the Excise Inspector shall follow the procedure prescribed in preceding clause, except that he shall return the transporter's copy of the pass by post without delay direct to the Excise Inspector in-charge of the warehouse from which the Ganja or Bhang was transported; the second copy being retained and similarly dealt with after examination by the Assistant Excise Commissioner.
