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[Cites 0, Cited by 0] [Section 19D(2)] [Section 19D] [Entire Act]

State of Bihar - Subsection

Section 19D(2)(f) in Bihar and Orissa Excise Rules, 1919

(f)A person desiring importation or through transmission of a consignment of wood naptha or methyl alcohol as such or in mixed forms such as special denatured spirit, thinners, through the State shall apply fifteen days in advance of the expected entry of the consignment in the State, giving full particulars regarding the names and addresses of the consignor and consignee, kind and quantity of the article to be moved. Such application shall be accompanied by a true copy of the pass granted by the Collector or the competent Prohibition or Excise Authority of the place from which the consignment is intended to be moved. This application shall be made to the Excise Commissioner, Bihar who shall issue or authorise an Excise/Prohibition Officer to issue necessary permit to the applicant and send copies of the same to the Excise/ Prohibition authority of the originating district and the Excise/Prohibition Officer of the district where the consignment shall first enter the State of Bihar. On such arrival of the consignment, the district Excise Prohibition Officer concerned or any other officer authorised by him shall, after necessary verification from the pass and copy of the permit make an endorsement on the pass about the date and time of arrival of consignment in question. In case of through transmission an Excise escort may be provided at the discretion of the District Prohibition and/or Excise Officer and at the cost of the consignor to accompany the consignment throughout the interventing territory of the State. Such Officer shall also inform the Prohibition and/ or Excise Officers of all the districts of this State, which lie on the route of the consignment.