13. Import of overseas foreign liquor by licence-holder.
- Any licence holder of wholesale of foreign liquor desiring to import overseas foreign liquor into Assam shall present personally or through his agent an application to the Excise Commissioner through the Collector of the place where liquor is to be imported stating :(i)the name and address of the firm from which the import is to be made;(ii)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 bulk or in bottles;(iii)the route by which it is proposed to import the liquor.(iv)Deposited Challan showing the amount of Ad-valorem levy at the rates prescribed and the fee leviable on total quantity of the liquor. (For each consignment a separate application shall be necessary).
