- On a written application being made to the Excise Commissioner establishing sufficient cause for the grant of an extension of time, or on the production before him of the certificate from the appropriate Excise Officer of the importing state to the effect that there are good reasons for extending the time, it shall be within the competence of the Excise Commissioner to extend the time specified in the pass or bond for the due arrival of the country liquor at its destination; and such power may be exercised, for sufficient reason from time to time.
