(1)When any person desires to export country liquor in bond from Rajasthan, he shall present a written application to the Excise Commissioner containing the following particulars,-(a)the name of the consignor;(b)the name of the consignee; and(c)the description, quantity and strength of the country liquor to be exported;(2)Every such application shall also be accompanied by:-(a)an authority of import, issued by the appropriate Excise authority of the State to which the Country liquor is to be exported;(b)the receipt in proof of the payment of export duty; and(c)a duly executed bond.
