Section 664 in Rules under the United Provinces Excise Act, 1910
664. Permit to be granted by Collector.
- The Collector may, after making necessary inquiry regarding maximum quota (if any) grant a permit. The permit (Form F.L. 26) shall be in triplicate, one copy shall be sent to the Chief Excise Authority of the exporting district, or shall be given to the importer, and the third shall be retained in the office for record.
