(1)As soon as the consignment of foreign liquor covered by the no-objection certificate and permit reaches the licensed premises, the consignee shall immediately inform the District Excise Officer in writing.(2)On receipt of such intimation, the District Excise Officer shall depute an Excise Officer, not below the rank of sub-inspector, for verification of the consignment The Excise Officer, thus deputed, shall carry out the verification, make necessary entries in the permit issued by the exporting State and enter the details of the quantity received in the records and registers maintained by the licensee. He shall prepare and send a verification report to the District Excise Officer who in turn shall mail it to the authority who issued the export permit.(3)The verification must be completed within 24 hours of such intimation in writing. Cases of discrepancies should be intimated to the District Excise Officer at once.(4)If the consignment is not verified by an Excise Officer within 24 hours of the written intimation, the importer shall open the consignment, verify the quantity and other details and record the particulars in the prescribed registers.(5)The consignment shall be brought intact to the licensed premises through the route mentioned in the export permit without unloading the same at any place other than the place of destination.
