Section 622 in Rules under the United Provinces Excise Act, 1910
622.
The Collector or the District Excise Officer or the Excise Inspector of the place where the liquor is to be imported may receive the application and the Collector, District Excise Officer or Excise Inspector, unless he sees any reasons to the contrary, shall issue pass for the import of the liquor. The pass shall be in triplicate in Form C.L.-34. One copy shall be given to the applicant to cover the import of the liquor from the place of import, the second copy shall be sent to the Collector or such other officer as may be authorised in this behalf in the district of export and the third copy shall be retained by the Excise Inspector for record and for verification of the consignment on its arrival.A register of passes shall be maintained by the Excise Inspector in Form F.L. 35 and details of each pass issued shall be immediately entered in it together with the result of verification of the consignment.
