(1)No intoxicant shall be imported unless-(a)the [State] [Substituted by ALO.] Government has given permission, either general or special, for its import.(b)such conditions (if any) as the [State] [Substituted by ALO.] Government may impose have been satisfied; and(c)the duty (if any) payable under Chapter V has been paid or a bond has been executed for the payment thereof.(2)Sub-section (1) shall not apply to any article which has been imported into India and was liable, on such importation, to duty under the [Indian Tariff Act, 1894 (8 of 1894)] [See now Indian Tariff Act, 1934.] or the [Sea Customs Act, 1878 (8 of 1878)] [See now Customs Act, 1962.], if-(i)the duty as aforesaid has been paid, or(ii)a bond has been executed for the payment of such duty.(3)Clauses (a) and (b) of sub-section (1) shall not apply to liquor manufactured in India and declared under section 4 to be foreign liquor.
