(1)For a permit under the preceding rule, an application shall be made in writing to the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] of the District in which the licensed vendor holds a licence or the unit of the regiment is stationed (as the case may be) specifying-(a)the name of the distillery, brewery, bonded warehouse or bonded laboratory from which the import is to be made.(b)the name, complete description and quantity of each kind of liquor to be imported and whether the import is to be in bulk or in bottles;(c)the route of import, and(d)the amount of import duty to be paid.
