Section 673 in Rules under the United Provinces Excise Act, 1910
673. Export from distilleries.
- If the spirit is to be exported from a distillery at which it has been manufactured-(a)the application, the permit and the treasury receipt (referred to in paragraphs 671 and 670, respectively) should be presented to the officer in-charge of the distillery to whom the Collector may have delegated his powers to grant passes ; and(b)in the case of exports of the State of Maharashtra and Gujarat in addition to the procedure laid down above, a certified copy of the certificate of test by the Chemical Examiner to Government, Uttar Pradesh, of denaturing agents and of the spirit from the bulk of which the consignment is taken shall also be forwarded to the Chief Revenue Authority or to the officer specially appointed in that behalf of Maharashtra and Gujarat States, as the case may be. The consignment shall be sealed with the departmental seal.
