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[Cites 0, Cited by 0] [Section 615(1)] [Section 615] [Entire Act]

State of Uttar Pradesh - Subsection

Section 615(1)(a) in Rules under the United Provinces Excise Act, 1910

(a)the name of the distillery, brewery, bonded warehouse or bonded laboratory, from which the import is to be made, (b) the name, complete description and quantity of each kind of liquor which is to be imported and whether the import is to be made in bulk or in bottles, (c) the route by which it is proposed to import the liquor, and (d) the amount of duty leviable on the total quantity of liquor to be imported, and (e) in the case of import by private individuals and licensed retail vendors also the amount of permit fee leviable vide paragraphs 614 and 610 (b), respectively, on the total quantity of liquor to be imported. A separate application shall be necessary in respect of each consignment.