(1)On receipt of an application, the Excise Commissioner may after such enquiry as he may consider necessary and on being satisfied, allow the export of country spirit from this State.(2)The application for export shall be accompanied with a permit or 'No Objection Certificate' from the Excise Authorities of State of Import.(3)[ The export permit, which shall be in Form C.S. 6, shall be issued by the Officer-in-charge of the distillery.] [Substituted by Notification No. (38) B-1-10-99-CTD-V, dated 14-5-1999, w.e.f. 14-5-1999.](4)Above mentioned export pass shall be issued upon proof of payment of permit fee @ 30 paise per proof litre.
