12. Procedure to be followed on receipt at place of destination.
(1)Whenever any foreign liquor is imported under a bond as aforesaid, it must, on arrival in Tripura, be taken direct to the distillery or excise warehouse specified in this behalf in the pass referred to in Rule 11, and fixed by the Collector for storage of such liquor.(2)On the arrival at a distillery or excise warehouse in Tripura of any such liquor, it shall be gauged and proved by the officer- in-charge of the distillery or warehouse, and shall be taken into store and entered in his accounts.(3)As soon as may be after such arrival, the officer-in-charge of the distillery or warehouse shall certify on the importer's copy of the pass full details regarding the liquor received, in such form as may be prescribed in the pass or required by the authorities of the exporting district or place.Export of foreign liquor to States in India under bond for payment of Excise Duty
