(1)Methyl alcohol shall not be exported from Union Territory of Tripura except by a licensed dealer and except under a pass granted by the Collector.(2)The export pass shall be in the prescribed form in triplicate. The original copy of the pass shall be made over to the exporter. The duplicate copy shall be forwarded to such authority, if any, at the place of import, as may be specified by the Government of the importing State. The triplicate copy shall be kept on record of the office of the authority granting the pass.
