(3)[ Within such time as may be fixed by the District Excise Officer or Assistant Excise Officer, which shall not be more than twenty one days from the last day of the validity period of the transport permit or pass and specified in the bond or pass that the importer shall produce before the District Excise Officer or Assistant Excise Officer, or the exporting district and the copy of the pass endorsed with a certificate signed by the appropriate Excise Officer of the importing district certifying the due arrival or otherwise of the liquor at its destination.] [Substituted by Notification No. G.S.R. 33, dated 29.5.2015 (w.e.f. 21.11.1956).]
