Section 46B(ii) in The Rajasthan Excise Rules, 1956
(ii)Permit of import. - The exporter shall obtain a permit from the appropriate Excise Officer of the State of import authorising import of denatured spirit [or denatured spirituous preparation] [Inserted by E & T/60, dated 22.6.1962, Published in Rajasthan Government Gazette Part IV-C, dated 12.7.1962, [22-6-62].] and specifying the quantity to be imported:
