(3)The following institutions are exempted from the payment of duty for import of spirit contained in medicinal preparations and from obtaining a pass:(i)All Charitable hospitals and dispensaries maintained by Government or by local authorities as defined in Section 4 (34) of the Assam General Clauses Act, 1915, as amended up-to-date on a requisition countersigned by Chief Medical and Health Officer of the District;(ii)All Charitable and Mission hospitals or dispensaries unless in any case the State Government shall otherwise declare on requisition countersigned by Chief Medical and Health Officer of the District;(iii)Veterinary Surgeons on a requisition countersigned by the District Veterinary Officer.(iv)The Health and Family Welfare Department on a requisition countersigned by District Medical and Health Officer in respect of the departmental requirement of the district under his charge.
