18. Import of overseas foreign liquor by licence holders.
- A licence holder, desiring to import overseas foreign liquor into Nagaland, shall present personally or through his agent an application to the Superintendent of Excise of the place whereto liquor is to be imported stating-(i)the name, complete description and quantity of each kind of liquor which is to be imported and whether the import is to be made in bottles; and(ii)the route by which it is proposed to import the liquor.The application shall be in Form No. 4 but a separate application shall be necessary in respect of each consignment.
