Section 978 in Rules under the United Provinces Excise Act, 1910
978. Permit for import of ganja.
- The Collector or District Excise Officer, shall unless he sees reasons to the contrary, grant a permit in quadruplicate in Form I.D. 10. The first part shall be given- to the importer or sent to him by registered post if he so desires, the second shall be sent by post to the appointed officer in the district of export, with one additional copy to the Excise Inspector in-charge, bonded warehouse of the exporting State or Union Territory, the other shall be retained as a counterfoil in the office of issue, and it shall be pasted in the first and second parts when returned under these rules.Note. - The careful preparation of these permits is a matter of great importance and should be entrusted whenever possible, to an Excise Inspector and not to a clerk or subordinate officer. In default of the Excise Inspector, this duty may be entrusted to the Excise ahalmad to the Collector s Office. The Excise Inspector In-charge shall be responsible for seeing that these permits are correctly prepared.
