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State of Rajasthan - Section

Section 40 in The Rajasthan Excise Rules, 1956

40. Export of Rum for Troops.

- Rum manufactured at a distillery in Rajasthan and intended for Indian troops may be exported to any part of India in accordance with rule 39:Provided that it shall be the duty of the Exporter to obtain on the back of the pass a certificate signed by the Commanding Officer of the unit to which the Rum is supplied or any Commissioned Officer empowered by the Commanding Officer, in this behalf certifying the receipt of the consignment. The exporter shall produce the pass endorsed with this certificate before the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] who will forward it to the incharge of the distillery within the period specified in the pass.Export from Wholesale Shops