11. Person licensed to import, export and transport of liquor and exception thereof.
- No person except a licensed vendor may import, export or transport liquor, provided that -(a)any person holding a permit for the possession of liquor may import and transport any quantity, not exceeding the quantity which he is permitted to possess under a permit on payment of prescribed duty and fee, if any;(b)Defence Laboratory, Quarter Master General branch, may import, transport or possess Indian Liquor on the basis of an import permit for purposes of analysis without paying fee.(c)[ The members of diplomatic mission in India, staying in Delhi and Hospitality Organization, Ministry of External Affairs, Government of India for transport or possession of Indian or foreign liquor on the basis of transport permit for the purpose of their own consumption or for Government function without paying any Excise duty.] [Inserted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012)]
