Section 611 in Rules under the United Provinces Excise Act, 1910
611. Procedure at place of export.
- The importer shall present his copy of the permit before the Chief Revenue Authority of the district or place of export or the officer in-charge of the distillery, brewery, bonded warehouse or bonded laboratory from which export is to be made, who after comparing it with the copy received direct shall authorise the export and grant a pass in the prescribed form. The pass shall specify the number and date of the permit authorising import into Uttar Pradesh and copy of it shall be forwarded direct to the Collector of the district of import.
