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State of Nagaland - Section

Section 27 in Nagaland Excise Rules

27. Import, export and transport of rectified and denatured spirit and absolute alcohol to be covered by a pass.

- The import, export and transport respectively of rectified and denatured spirit and absolute alcohol shall, except in the case mentioned below, where the indent or requisition duly countersigned or signed by proper officer will be deemed to be a pass, be covered by a pass whatever the quantity except that denatured spirit up to 5 litres may be imported tor use other than for sale-
(a)All charitable hospitals and dispensaries maintained by Government or by local authorities, as may be defined by Government, on a requisition countersigned by the Civil Surgeon of the district.
(b)All charitable and Mission hospitals or dispensaries, unless in any case the Government shall otherwise declare, on requisitions, countersigned by the Civil Surgeon of the district.
(c)Veterinary Assistant Surgeons and Veterinary Investigation Officer,on requisition countersigned by the Director, Civil Veterinary Department.
(d)Educational Institutions, Laboratories, Firms and Museums specified by the Government of Nagaland in this behalf, on a requisition signed by the head of the institution, laboratory, firm or museum and countersigned by the Civil Surgeon of the district, or by any other officer specified by the Government.
(e)Tea garden hospitals and dispensaries in respect of spirit required for the treatment of lepers on a requisition bearing the countersignature of the Civil Surgeon of the district; provided that the tea garden authorities certify on the body of the requisition that lepers are not allowed to handle leaf or work in the tea house ; and
(f)Civil Surgeon and Medical Officer-in-charge of Government institutions may import and store such spirit or absolute alcohol required for the purposes of the institutions under their charge.
Note- The case falling under items (a), (b), (c),(d)and (0 above are exempted from the payment of duty for the import of rectified spirit and absolute alcohol and from the payment of pass fee for import of denatured spirit.