Section 671 in Rules under the United Provinces Excise Act, 1910
671. [ Application for pass or permit. [Substituted by Notification No. 1836-E-2/XIII-97-8-95-T.C. III, dated 1st July, 1997, published in U.P. Gazette, Part 4 (Ka), dated 1st July, 1997.]
(1)Such person who has obtained permit under Rule 9 shall then in case of export from wholesale shop, present an application in duplicate to the Excise Commissioner specifying,-(a)the name of consignee, and(b)the quantity of denatured spirit, special denatured spirit, rectified spirit, absolute alcohol or extra natural alcohol to be exported.After obtaining permission from the Excise Commissioner the applicant shall submit an application to the Collector concerned. The application shall be accompanied by the permit obtained under Rule 9, permission of the Excise Commissioner and a receipt showing that the applicant has deposited into Government treasury, situated in the district of export, a permit fee calculated at the rate of 50 paise (fifty paise only) per bulk litre of the quantity of denatured spirit or special denatured spirit and a permit fee calculated at the rate of Rs. 2.00 (Rupees two only) per bulk litre of the quantity of absolute alcohol, rectified spirit and extra natural alcohol for which permit fee is required.(2)The Excise Commissioner in the event of giving permission for the grant of pass or permit under Rule 11 shall forward one copy of the said application to the Collector concerned indicating the wholesale shop and the district of export.] [Substituted by Notification No. 2135-E-1/XHI-400 (9)-94, dated August 4, 1994, published in the U.P. Gazette, Extraordinary, Part 4, Section (ka), dated 4th August, 1994.]
