20. Import by certain persons and subject to certain conditions.
(1)Country spirit may be imported only with the permission of the Commissioner and under a bond for the payment of duty and by-(a)a person to whom an exclusive privilege for the supply of sale of such spirit has been granted under Section 22; or(b)a licensed wholesale dealer in country spirit.(2)Rules, 5, 6 and 8 shall, so far as may be, apply to such imports.B. Export
