Section 905 in Rules under the United Provinces Excise Act, 1910
905. Removal of beer from brewery not permitted save under a pass.
- (Rule 46). No beer shall be removed except under a pass in Form B-12 granted by the officer-in-charge empowered in this behalf. The pass shall be issued either on proof of full payment of duty or on proof of execution of bond. It shall be in triplicate, one copy shall be made over to cover the transport or export, the second forwarded to the Chief Revenue Authority of the district of import or transport, and the third retained for record.
