(1)No foreign liquor shall be imported into Madhya Pradesh without prepayment of duty except under and in accordance with no objection certificate and/or a permit to be obtained or issued as described below :-(a)No-objection certificate for the import of foreign liquor may be granted to FL6 and [FL 10-A] [Substituted by Notification No. (27)-B-1-25-2000-CTD-V, dated 31-3-2000.] licensees on prepayment of import fee at the prescribed rate. No-objection certificate shall be in Form FL 21.(b)Import of only those labels of foreign liquor shall be permitted which are registered with the Excise Commissioner under Rule 9.(c)Excise Commissioner or an officer authorised by him may permit any licensee, to import foreign liquor imported from outside India, subject to prepayment of the prescribed import fee and bottle fee. An FL 9 or FL 9-A licensee may be permitted by the Excise Commissioner to import foreign liquor manufactured outside India in bulk for the purposes of blending without payment of bottle fee. For this purpose no-objection certificate shall be in Form FL 20.(d)The importer shall apply to the Excise Commissioner or Collector or the authorised Excise Officer of the importing district. The relevant details i.e. the name, address of the importer and his agent at the place of export, quantity, description and alcoholic strength of the liquor, the purpose of import, the unit whence it shall be imported, the location of his licensed premises whereto the imported foreign liquor shall be transported, registration No. of the label etc. shall be given in the application.(e)The importer shall attach to his application challans indicating that he has prepaid import fee, or bottle fee or both as the case may be at the prescribed rate in the Treasury of his district.(f)The Excise Commissioner or Collector or the authorised Excise Officer of the importing district, may, after making necessary enquiries and satisfying himself that there is no objection to the issuance of the certificate, grant and issue no-objection certificate in Form FL 20 or FL 21, as the case may be.(g)The no-objection certificate granted under clause (f) shall be in triplicate, Part 1 shall be retained in the office of issue, Part II shall be mailed to the authority who may authorise the export and Part III shall be handed over to the applicant.(h)All importation shall be done on the authority of a valid export-pass granted by the competent authority of the exporting district. All the terms and conditions of such export pass shall be strictly adhered to, by the importer.(i)The Excise Commissioner may authorise import of such "special liquors" as ingredient for blending purpose by an FL 9 or FL 9-A licensee as he may deem fit without payment of any duty or import fee.Explanation. - The words "special liquors" shall include "high-bouquet-spirit", cane-juice spirit, sherry, grape spirit, malt-spirit of varying strengths and other specially flavoured spirits for blending purposes.(2)Import of foreign liquor on prepayment of duty in Madhya Pradesh may be allowed by the Excise Commissioner as indicated below :-(a)Import of only such labels shall be permitted that are registered with the Excise Commissioner under Rule 9 provided that import of foreign liquor imported from outside India may be permitted even if its label/labels is/are not registered under Rule 9.(b)No-objection certificate for the import of foreign liquor shall be granted to such licensee or individual as directed by the Excise Commissioner on prepayment of duty and other prescribed fees. While applying for no-objection certificate, the importer shall attach to his application a challan indicating that he has prepaid duty, or other prescribed fee or both, as the case may be, in a treasury of his district.(c)The no-objection certificate shall be in Form FL 20.(d)The authority granting no-objection certificate under this sub-rule shall follow the procedure described in clauses (d), (e), (f) and (g) of sub-rule (1) of this Rule.
