Section 626 in Rules under the United Provinces Excise Act, 1910
626.
On receipt of the consignment the importer shall at once notify its arrival to the Excise Inspector of the place where the liquor is to be imported and shall allow him to check the consignment and examine its contents, or take a sample thereof for test, if necessary :Provided that if the consignment is not verified by the Excise Inspector within 48 hours of the notice of arrival, the importer shall have the option of opening the consignment himself.
