(1)Methyl alcohol shall not be imported into Union Territory of Tripura except by a licensed dealer or a person holding a permit to possess methyl alcohol in quantities exceeding the limit of retail sale and except under an import pass granted by the Collector.(2)An import pass shall be in the prescribed form in triplicate. The original copy of the pass shall be made over to the importer. The duplicate copy shall be forwarded to such authority, if any, at the place of export, a may be specified by the Government of the exporting State. The triplicate copy shall be kept on record in the office of the authority granting the pass.
