Section 435 in Rules under the United Provinces Excise Act, 1910
435.
The pass granted by the Collector of the importing district shall be in triplicate in Form P. D. 25.One copy of the pass shall be delivered to the exporter, the second copy shall be forwarded to the Collector, Deputy Commissioner or any other officer, specially appointed in this behalf (this will usually be the officer-in-charge of tne warehouse to which the spirit is to be conveyed), of the district to which the spirit is to be taken, and the third retained for record.Within a reasonable time to be fixed by the Collector of the exporting district and specified in the bond or pass, the importer shall produce before the Collector of the exporting district his copy of the pass endorsed, with a certificate signed by the Chief Excise Authority of the importing State or Union Territory certifying the due arrival or otherwise of the spirit at its destination.
