Section 798 in Rules under the United Provinces Excise Act, 1910
798. Issue of spirit on production of receipted application.
- On production of the application duly receipted by the treasury officer, the officer-in-charge of the distillery shall verify that the duty deposited is correct before issuing the spirit and shall make out a pass in triplicate in Form P.D.-25, one copy being given to the distiller, the second being forwarded to the officer concerned at the destination and retaining the counterpart.
