Section 633(3) in Rules under the United Provinces Excise Act, 1910
(3)Pass granted by Collector of exporting district. - The pass granted by the Collector of the exporting district or the Excise Inspector to whom the Collector may have delegated his power vide paragraph 8 (c) of this Manual, shall be in triplicate in Form P.D. 25.One copy of the pass shall be delivered to the exporter, the second forwarded to the Collector. Deputy Commissioner, or other officer specially appointed in this behalf of the district to which the spirits are to be taken, and the third retained for record.Note. - This will usually be the officer in-charge of the bonded warehouse which the spirit is consigned.An advice in Form P.D. 26 must also be sent by the officer incharge direct to the authority granting the import permit who will return the same duly filled in as soon as possible after receipt and verification of the consignment.Within a reasonable time to be fixed by the Collector of the exporting district and specified in the bond or pass the importer shall produce before the Collector of the exporting district his copy of the pass endorsed with a certificate signed by the Collector, Deputy Commissioner or other officer specifically appointed in this behalf, of the importing district certifying the due arrival or otherwise of the spirit at its destination.
