9. Rules applicable to import, export and transport.
- The import, export and transport, respectively of the intoxicants hereinafter specified shall be subject to the following rules, in addition to the restrictions imposed by Sections 11, 12 and 14 and any prohibition made under Section 11 and any rules made under Clause (12) of Section 86 of the Act.Foreign LiquorImport of foreign liquor under Bond for payment of excise duty
