Section 433 in Rules under the United Provinces Excise Act, 1910
433.
Every application must be accompanied by,-(1)a permit from the Collector, Deputy Commissioner or any other officer, specially appointed in this behalf of the district of the importing State or Union Territory to which the country spirit is to be exported authorising the import of the country spirit;(2)a duly executed special bond in Form P. D. 16 or a reference to a general bond in Form P. D. 15;(3)a treasury receipt in proof of payment of the export duty; and(4)in the case of spirit in transit having to pass through another State, the prior consent of the Government of that State or Union Territory to the passing through of the spirit. The fact that this consent have been obtained, snail be incorporated in the import permit.
