Section 615(5) in Rules under the United Provinces Excise Act, 1910
(5)The Collector shall receive and keep the application and shall issue a permit in triplicate in Form F.L. 22 sanctioning the import by the applicant of foreign liquor of the kind and quantity specified in the application the applicant's licensed premises or the authorised place if he is not a licensed vendor. One copy of the permit shall be given to the applicant to cover the import of the liquor from the place of export. The second copy shall be sent to the Chief Revenue Authority of the place of export. The third copy shall be retained by the Collector for record and for verification (if deemed necessary) of the consignment on its arrival. The details shall be entered in the register F.L. 24 maintained in the District Excise Officer.
