Section 983 in Rules under the United Provinces Excise Act, 1910
983.
Export of Ganja and Bhang shall only be allowed on the production by the exporter of a permit granted by the Collector or such other officer as may be authorized by the Government of the importing State or Union Territory to grant such permits. Duty at the prescribed rates shall be deposited into the sub-treasury of the district from where the export is to be made. The application for payment of duty to be presented in duplicate, duly filled in, at the sub-treasury shall, be in Form I.D. 12. One copy shall be retained in the sub-treasury whilst the other copy shall be handed over to the applicant who shall tear off the second receipt endorsement and retain it as a receipt for the amount paid in sub-treasury.
