Section 793 in Rules under the United Provinces Excise Act, 1910
793. Issue of country spirit under bond to contract supply areas.
- Issues of country spirit under bond to bonded warehouses in the contract supply areas of a distiller are regulated as follows :(1)The distiller shall execute a general bond in Form P.D. - 15 in respect of each contract for such sum as the Excise Commissioner shall in each case direct. Applications for issue of passes shall be made to the officer-in-charge of the distillery in Form P.D. 18.(2)The officer-in-charge will then prepare a pass in triplicate in Form P.D. - 25 and issue the spirit. One copy of the pass will be given to the distiller and one copy will be posted to the officer-in-charge of the bonded warehouse who will endorse the results of his gauge and proof of the consignment on the back of the pass, and return the same to the Inspector of the issuing distillery. The counterfoil of the pass will remain at the distillery.(3)In the case of issues in bond to contract bonded warehouses an advice in Form P.D. - 26 will also be sent with Form P.D. - 25, and will be retained at the bonded warehouse until the necessary certificate on the back thereof has been obtained. The date of its return to the distillery should be noted in column 17 of Form P.D. - 11.
