The pass mentioned in Rule 46 shall be in quarduplicate. The original and the duplicate copy shall be made over to the transporter to cover the transport; the triplicate copy shall be forwarded to the Collector of Customs (or to the Collector of Land Customs, as the case may be) and the quarduplicate copy shall be retained on the record of the officer issuing the pass. The transporter shall, after receipt of the consignment, complete the pass and return the duplicate copy of the pass with a copy of the Challan showing the amount of custom duty for the liquor transported under the pass to the Collector who issued the pass, within such period as may be specified in the pass.Rules Regarding Import, Export and Transport of Methyl Alcohol
