4. Application for import of India-made foreign liquor.
- Any licensed vendor of foreign liquor wishing to import India-made foreign liquor into Nagaland must either personally or through his agent first submit an application in Form No.l, to the Assistant Commissioner or Superintendent of Excise of the district of import for an import pass in form No. 2 stating clearly-(i)The name of the distillery or brewery or bonded warehouse or of the firm or licensed premises 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 bottle,(iii)The route by which it is proposed to import the liquor, and(iv)The amount of duty leviable on the quantity of the liquor to be imported.(A separate application shall be necessary in respect of each consignment).
