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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2) in The Rajasthan Excise Rules, 1956

(2)One copy of the permit shall be delivered to the exporter, second copy will be forwarded to the appropriate Excise Officer, of the District to which the liquor is to be taken, the third will be sent to the Excise Inspector of the Circle and the fourth will be retained for record.Note. - Usually, the officer-in-charge of the warehouse to which the liquor is consigned will be the appropriate Excise Officer of the District of imports.