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State of Mizoram - Section
Section 43 in Mizoram Excise Rules, 1983
43. Submission of quarterly statement of spirituous preparations.
- At the close of each quarter the Excise Officer-in-charge of distillery or bonded warehouse shall submit in duplicate through the Deputy Commissioner of the district of export to the Commissioner, a quarterly statement together with triplicate copies of export passes, in the following form showing for the quarter concerned, all exports of spirituous preparations exported to other States and the amount of duty paid on such exports :| No. and date of Export pass | Name of place of imported | Description of spirituous preparation | Quantity | Rate of duty levied | Amount collected | Amount payable to the State of import | Remarks | |
| Bulk litres | Proof litres | |||||||