Section 625 in Rules under the United Provinces Excise Act, 1910
625.
A private individual desiring to import overseas foreign liquor into the scheduled area in the Uttar Pradesh from places mentioned in paragraph 620 shall submit an application in Form F.L. 33 to the Collector or the District Excise Officer or Excise Inspector or the place where the liquor is to be imported for a pass stating the particulars required by paragraph 621. The application shall be accompanied by a treasury receipt showing that the importer has deposited into the treasury the pass fee mentioned in note to paragraph 624 above. The Collector, District Excise Officer or the Excise Inspector, shall after satisfying himself that the fee has been correctly paid, grant a pass in Form F.L. 34 and enter its details in the register in Form F.L. 35.
