- Subject to such rules regulating the time, place and manner as the State Government may prescribe, any duty imposed under Section 20 may be levied as follows :(a)in the case of excisable articles imported-(i)either in the territories to which this Act applies or in the State or territory from which the article is imported, or(ii)upon issue for sale from a warehouse established or licensed under Section 15, Clause (d);(b)in the case of excisable articles exported-in the territories to which this Act applies or in the State or territory to which the article is exported;(c)in the case of excisable articles transported-(i)in the district from which the excisable article is transported, or(ii)upon issue for sale from a warehouse established under Section 15, Clause (d), or(d)in the case of intoxicating drugs-(i)at the rate assessed on the area covered by a licence granted under the provisions of Section 14, sub-clause (b), on the quantity or out-turn of the crop cultivated or collected under such licence, or(ii)at a rate charged upon the quantity produced or manufactured under a licence granted under the provisions of Section 14, Clause (a) or issued from a warehouse established or licensed under Section 15, Clause (d);(e)in the case of spirit or beer manufactured in any distillery or brewery established or licensed under Section 15-(i)at a rate charged upon the quantity produced in or issued from the distillery or brewery, as the case may be, or issued from a warehouse established or licensed under Section 15, Clause (d), or(ii)at a rate charged in accordance with such scale or equivalents calculated on the quantity of materials used or by the degree of attenuation of the wash or wort, as the case may be, as the State Government may prescribe:Provided that where payment is made upon issue of excisable article for sale from a warehouse, established or licensed under Section 15, Clause (d), it shall be at the rate of duty in force in respect of such article on the date of issue from the warehouse.
