Section 992 in Rules under the United Provinces Excise Act, 1910
992. Permit for transport under bond.
- Application for permits to transport Ganja or Bhang under bond shall be made in writing to the officer specified in paragraphs 988 and 990 in Forms I.D. 9 and I.D. 5, respectively. The application may be sent by post. The officer shall, If he sees no reason to the contrary, grant permit in triplicate in Form I.D. 11. The first part shall be given to the applicant or sent to him by registered post; the second shall be sent by post to the Collector of the district, or, as the case may be, to the Excise Inspector of the warehouse from which the Ganja or Bhang is to be transported; the third shall be retained as a counterfoil and to it shall be pasted the first and second parts when returned under these paragraphs.Note. - The carefully preparation of these permits is a matter of great importance and the instructions contained in note of paragraph 978 apply here also.
