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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(3) in Instructions Relating to Liquor

(3)Passes. - The Collector shall then issue a pass in triplicate in the Form prescribed for tea garden canteens authorising the issue and transport of the spirit from the Excise warehouse to the licensed premises. The original copy of the pass shall be retained in the Excise office. The remaining two copies with two copies of chalans showing the duty and cost price deposited into the treasury shall be made over to the licence holder or his agent for presentation to the officer-in-charge of the Excise warehouse. This officer after making the necessary endorsements, will issue the spirits, and make over the duplicate copy of the lessee-manager or his agent, the triplicate copy with a copy of chalan being retained for record in the warehouse. One copy of the chalan will be made over to the contractor or his agent.