33. Application to be made to the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].].
(1)When any person desires to export in bond spirit manufactured in distillery in Rajasthan, he shall submit an application to the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] of the District in which the distillery of manufacture is situated.(2)The application must specify (a) the name of the consignor, (b) the name of the consignee, (c) the description, quantity and strength of the liquor to be exported.(3)Every such application must be accompanied by (a) a permit from the appropriate Excise Officer of the District to which the spirits are to be exported, authorizing the import of the spirits, and (b) a duly executed special bond or a reference to the general bond in force.Note. - The permit referred to in clause (a) may be general permit covering all consignments for 1 year.
