- Such import may be made only if the importer or his agent has-(a)obeyed all rules made by the authorities of the Punjab or Bengal,(b)obtained a pass from the proper authority in the exporting district, and(c)immediately on receiving the charas from the said excise warehouse or licensed vendor conveyed it to the nearest railway station and consigned it by railway to the Collector of the importing district and sent the railway receipt to such Collector in a registered cover.
