- No excisable article shall be imported unless:(a)the [State Government] [Substituted by Rajasthan Act 38 of 1957.] has given permission, either general or special for its import;(b)such conditions (if any) as the [State Government] [Substituted and added by Rajasthan Act No. 14 of 1989.] impose, have been satisfied, and(c)the duty (if any) imposed under Section 28 has been paid or a bond has been executed for the payment thereof.
