(1)The liquor shall be imported by the licensee against the import permit valid for the specified period, issued by the Assistant Commissioner or any other officer authorised by the Excise Commissioner.(2)In the case of country liquor, it shall be the duty of the licensee to obtain necessary allocation, if required, from the state or Union territory where the distillery or the bottling plant is situated within the time prescribed in the contract. The Excise Commissioner shall not accept any responsibility in this behalf.
