Section 616(6) in Rules under the United Provinces Excise Act, 1910
(6)The Chief Excise Authority of the exporting State of Union Territory will furnish or cause to be furnished as soon after the close of a month as possible a statement to the Excise Commissioner, Uttar Pradesh showing for the month concerned, all exports from that State to Uttar Pradesh and the amount of duty realised on such exports giving the number and date of the export passes covering the assignments.
