Section 984 in Rules under the United Provinces Excise Act, 1910
984.
(1)The exporter shall make his own arrangement to purchase the drugs. He shall then obtain from the Collector of the district authority to export the drugs. The Collector shall, unless he sees any reason to the contrary-(i) authorize the Excise Inspector in-charge of the bonded warehouse from which the drugs are to be exported to issue the drugs, or (ii) where Bhang is to be exported from a place or storage, authorize the Excise Inspector in whose circle the place of storage lies to issue the Bhang.(2)The exporter shall produce before the Excise Inspector so authorised his permit to export, the authority of the Collector of the exporting district and the receipted application (I.D. 12) in proof of payment of duty.(3)The Excise Inspector shall cause the drugs to be weighed in his presence, and after satisfying himself that the duty has been correctly paid, issue a pass. The pass shall be in triplicate (Form I.D. 13), one part being retained for record one given to the exporter and one sent to the officer who granted the import permit.
