15. Grant of passes for import, export and transport.
(1)Passes for the import, export or transport of excisable article may be granted by the Excise commissioner [or by an Excise Officer duly empowered in this behalf] [Inserted by Rajasthan Act 38 of 1957.]subject to such restrictions as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may impose in this behalf from time to time.(2)Such passes may either be general for definite periods and kinds of articles or drugs or special for specified occassions or particular consignments only.
