Section 995(a) in Rules under the United Provinces Excise Act, 1910
(a)In the case of transport of Bhang under clause (a) of the preceding paragraph, proceed without delay to verify the consignment in the presence of the contractor or his agent in the manner prescribed in this behalf, the Excise Inspector shall, after filling in the endorsement on the back of the transporter's copy of the pass return it without delay, through the Collector, to the officer who issued it; the Collector, before returning the copy shall cause the date of receipt of the Bhang at the warehouse to be noted on the permit to which the pass has reference; the copy received by the Excise Inspector direct by post shall be retained by him and returned in the way after examination by the Assistant Excise Commissioner.
