Section 5(1)(a) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(a) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(a)On receipt of an application in Form L-l any Prohibition and Excise Officer not below the rank of the Assistant Prohibition and Excise Superintendent specially authorised by Commissioner may after such enquiry as he may consider necessary and on being satisfied that there is no objection to issue import permit applied for, issue the permit, subject to the following conditions, namely.:-

(i)That the applicant has paid and produced the challan in original in token of having credited into the Government Treasury the entire countervailing duty leviable on the liquor to be imported at the rates in force.

(ii)that the applicant has paid and produced the challan in original in token of having credited into the Government Treasury import fee at the following rates:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 5(1)(a) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005