Section 671(2) in Rules under the United Provinces Excise Act, 1910
(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.]
