Section 621 in Rules under the United Provinces Excise Act, 1910
621.
A licensed vendor desiring to import overseas foreign liquor in the scheduled areas from the places specified in paragraph 620 above shall present personally or through his agent an application to the Collector or the District Excise Officer or the Excise Inspector of the place where the liquor is to be imported stating-(a)the name and address of the firm from which the import is to be made;(b)complete description and the quantity of each kind of liquor which is to be imported;(c)the route by which it is proposed to import the liquor;(d)in the case of import by a licensed retail vendor that a treasury challan evidencing payment of permit fee at the rate of twenty-five naye paise per quart bottle of overseas foreign spirits, cordials and wines and four naye paise per quart of overseas bear, stout and other fermented liquors on the quantity to be imported has been attached to the application. The permit fee should be deposited under the head 'VIII-D-State Excise Wines and Spirits-(b) other licence fees'.The application shall be in Form F.L. - 33. A separate application will be necessary in respect of each consignment.
