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[Cites 0, Cited by 0] [Section 19D(2)] [Section 19D] [Entire Act]

State of Bihar - Subsection

Section 19D(2)(e) in Bihar and Orissa Excise Rules, 1919

(e)Every pass and permit for the through transmission shall be produced before the officers incharge of the Excise Check-posts lying on the route of the consignment within the State (in the case of transmission by road only) and also on demand by any Prohibition, Excise or Police Officer of the State for inspection. Such officer shall after inspection endorse on the pass the fact of his having verified the particulars of the article specified in the pass.