Section 103 in The Rajasthan Distilleries Rules, 1977
103. The officers granting passes in respect of issues must.
(a)In the case of issue of duty paid spirit see that the correct amount of duty has been pre-paid or debited against the advance deposit before issue.(b)In the case of issue of spirit under bond or duty free, see that no spirit leaves the distillery, the issue of which is not covered by the bond executed by a general or special permission of the Excise Commissioner of the importing State or Union territory.(c)In all cases where an export duty is to be levied, see that the export duty has been correctly levied and paid; and(d)In all cases where vend fee is to be levied see that the vend fee has been correctly levied and paid.Any case of neglect of these instructions will be taken serious notice of.
