- On a written application being made to 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].] of the exporting district establishing sufficient cause for the grant of an extension of time or on the production before him of a certificate from the appropriate Excise Officer of the District of destination to the effect that there are good and sufficient reasons for extending the currency of the pass or bond, it shall be competent for 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].] of the exporting district if he thinks fit, to extend the time specified in the pass or bond for the due arrival of the liquor at its destination.
