12. Application for import of India-made foreign liquor if duty is pre-paid in the State of export.
- Any licensed vendor of foreign liquor wishing to import India-made foreign liquor into Mizoram under Rules 4 and 5 must either personally or through his agent first submit an application in Form No. 1 to the pass issuing authority of the district of import for the issue of a permit, unless the import or export has been exempted by a general or special order of the Commissioner in this respect. The pass issuing officer, if he sees no objections, shall issue a permit in Form No. 3 in triplicate (two copies and the counterfoil, containing the particulars given in the application. The permit shall be in force up to a date specified therein. One copy shall be made over to the importer, the second copy forwarded to the Deputy Commissioner or such other officer as may be authorised in this behalf of the place of export and the counterfoil retained for record.
