Section 616(3) in Rules under the United Provinces Excise Act, 1910
(3)The Collector, if he sees no objection, shall issue a permit in Form F.L. 22 in triplicate containing the particulars given in the application referred to in the previous sub-clause. The permit shall be in force upto the date noted therein. One copy of the permit shall be made over to the importer, the second copy shall be forwarded to the Chief Revenue Authority of the district or place of export, and the third shall be retained for record. The permit shall clearly specify that import is authorised on pre-payment of duty in the exporting State or Union Territory at the rates prevailing in Uttar Pradesh.
