Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Mizoram - Section

Section 288 in Mizoram Excise Rules, 1983

288. Calling for records.

- In hearing appeal, the Government may call for the concerned proceedings held by any of the officers or authorities as mentioned in Rules 283 and 284 and pass such order or orders thereon as it thinks fit.Note. - The above rules regarding appeals do not apply to appeals by departmental officers. Appeals by them are governed by the rules applicable to other Government servants.Standardised FormsForm No. 1Foreign Liquor FormApplication for a Pass/Permit to import of India-made foreign liquor, Rectified or Denatured Spirit or Absolute Alcohol into MizoramName and address of applicant................Name and address of agent, if the application is presented by an agent..................Name of distillery, brewery, etc., from which liquor is to be imported in Mizoram................Route by which liquor is to be imported............Date before which the consignment of liquor is to be despatched to Mizoram................
Dated................... Signature of the importer or his agent
Description and quantity of liquor to be imported
Kind of liquor (i. e. Wine, Spirit, Beer, Liquors, RectifiedSpirit or Denatured Spirit) Quantity to be importedIn bulk litres or bottlesLitres Quarts Pints Equivalent in London Proof litres
     
Gross duty payable on total consignment and head or heads to which payable.For use in Collector's Office
Gross amount payable to Treasury Head of accounts
Returned to applicant with challans.  
Issue Pass/Permit in Form.................  
Collector of...............Name and designation of the officer granting itForm No. 2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute absolute alcohol into MizoramOriginal(To be retained by the Deputy Commissioner/Superintendent of Excise The challan is to be pasted on this as authority for issuing the pass)Pass for the import into Mizoram of India foreign liquor, rectified spirit etc., on which, [full duty/pass fee] [Strike out entries not applicable.] has been paid from a distillery/ware-house/licensed premises in...........Serial No, of Pass..............District of issue.........Place from which liquor is to be brought.........Route by which liquor is to be imported..............Date before which consignment is to be despatched to Mizoram..........Date of issue......
Description of liquor(wine, etc., as inapplication) QuantityIn bulk litres or bottlesLitres Quarts Pints Equivalent in London Proof litres
     
Note. - Columns 2 and 3 must both be filled up if duty is payable on proof litres.Pass the articles above described for import to............at......in the district of..... (the [full duty/pass] [Strike out entries not applicable.] fee amounting to Rs........ having been paid at the.......Treasury/Sub-Treasury at by Challan No........ dated.............)Date............Deputy Commissioner/Signature anddesignation of the officer granting it.Form No. 2Pass for import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into MizoramDuplicate(To be sent to the Deputy Commissioner of the place of export for record)Pass for the import into Mizoram of India-made foreign liquor, rectified spirit, etc. on which full [duty/pass] [Strike out entries not applicable.] fee has been paid from a distillery/warehouse/licensed premises in.........Serial No. of Pass........District of issue............Place from which liquor is to be brought............Route by which liquor is to be imported.............Date before which consignment is to be despatched to Mizoram...............Date of issue........
Description of liquor(wine, etc., as inapplication) QuantityIn bulk litres or bottlesLitres Quarts Pints Equivalent in London Proof litres
     
Note. - Columns 2 and 3 must both the filled up if duty is payable on the proof litres.Pass the articles above described for import to......at.....in the district of........(the full [duty/pass] [Strike out entries not applicable.] fee amounting to Rs.......having been paid at the treasury/Sub-Treasury........ at....... by Challan No....... dated.......)Date.......Signature and designation of the officer granting itEntries to be made in the exporting district
Date of issue Quantity issued Strength
     
Deputy Commissioner/Officer-in-charge of the Bonded Warehouse.Form No. 2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into MizoramTriplicate(To be sent to the Deputy Commissioner of the place of export and returned to the officer granting the pass)Pass for the import into Mizoram of India-made foreign liquor, rectified spirit, etc. on which full [duty/pass] [Strike out entries not applicable.] fee has been paid from a distillery/ warehouse/licensed premises in ........Serial No. of Pass......District of Issue.......Place from which liquor is to be brought............Route by which liquor is to be imported.............Date before which consignment is to be despatched to Mizoram...........Date of issue...........
Description of liquor(wine, etc., as inapplication) QuantityIn bulk litres or bottlesLitres Quarts Pints Equivalent in London Proof litres
     
Note. - Columns 2 and 3 must both be filled up if duty is payable on the proof litres.Pass the articles above described for import to......... at........ in the district of........(the full [duty/pass] [Strike out entries not applicable.] fee amounting to Rs............ having been paid at the Treasury/Sub-Treasury at........ by Challan No........ dated...........Date..........Signature and designation of the officer granting itEntries to be made in the exporting district.
Date of issue Quantity issued Strength
     
Deputy Commissioner/Officer-in-chargeof the Bonded Warehouse.Form No. 2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into MizoramQuadruplicate(To be handed over to the person to whom pass is granted to accompany the consignment)Pass for the import into Mizoram for India-made foreign liquor, rectified spirit, etc. on which full [duty/pass] [Strike out entries not applicable.] fee has been paid from a distillery/warehouse/licensed premises in.......Serial No. of Pass.........District of issue........Place from which liquor is to be brought..........Route by which liquor is to be imported...........Date before which consignment is to be despatched to Mizoram...........Date of issue..........
Description of liquor(wine, etc., as inapplication) QuantityIn bulk litres or bottlesLitres Quarts Pints Equivalent in London Proof litres
     
Note. - Columns 2 and 3 must both the be filled up if duty is payable on the proof litres.Pass the articles above described for import to.........at...........in the district of......... (the full [duty/pass] [Strike out entries not applicable.] fee amounting to Rs.......... having been paid at the Treasury/Sub-Treasury at........ by Challan No........... Dated...........Date.............Signature and designation of the officer granting itForm No. 3Permit for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcoholOriginal(To be retained by the Deputy Commissioner/Superintendent of Excise...........)Serial No. of permit......District of issue.........Place from which liquor is to be brought (nature and name of dealers and place).........Route by which liquor is to be imported........Date of issue.............Current to...........
Description of liquor (i.e. wine, spirit. beer, liquor, cordial, rectified spirit, denatured spirit etc.) Quantity to be importedIn bulk litres or bottlesLitres Quarts Pints Equivalent in London Proof litres
     
Shri........of......... is permitted to import the articles above described on pre-payment of duty at........ in the State of.......... and on compliance with all rules and orders in force in that State for a period ending on...........Date...........Signature and designation of the Officer granting itForm No. 3Duplicate(To be sent to the Deputy Commissioner of the place of export)Serial No. of Permit.......District of issue..........Place from which liquor is to brought (nature and name of the dealers and place).....................Route by which liquor is to be imported..............Date of issue.........Current to..............
Description of liquor (i.e. wine, spirit. beer, liquor, cordial, rectified spirit, denatured spirit etc.) Quantity to be importedIn bulk litres or bottlesLitres Quarts Pints Equivalent in London Proof litres
     
Shri........... of........ is permitted to import the articles above described on pre-payment of duty at........... in the State of......... and on compliance with all the rules and orders in force in that State for a period ending on...........Date............Signature and designation of the Officer granting itForm No. 3Triplicate(To be handed over to the applicant)Serial No. of permit...............District of issue...........Place from which liquor is to the brought (nature and name of the dealers and place)..................Route by which liquor is to be imported...............Date of issue............Current to..................
Description of liquor (i.e. wine, spirit. beer, liquor, cordial, rectified spirit, denatured spirit etc.) Quantity to be importedIn bulk litres or bottlesLitres Quarts Pints Equivalent in London Proof litres
     
Shri.........of........is permitted to import the articles above described on pre-payment of duty at........... in the State of................and on compliance with all rules and orders in force in that State for a period ending on..........Date.............Signature and designation of the Officer granting itForm No. 4Application for a pass to import duty paid overseas foreign liquorName and address of applicant...............Name and address of agent, if the application is presented by an agent........................Name and address of the firm from which the liquor is to be obtained.................Address in Mizoram to which the liquor is to be imported..........Dated..................Signature of the importer or his agent
  Description and quantity of liquor to be imported Pass fee for import by Private individuals
  LitresQuartsPints Rate when imported in bulk Rate when imported in bottles Total fee to be paid
Spirits-(i) Brandy(ii) Whisky(iii) Gin(iv) RumLiquors-Champagne.......Wines (othersorts).......Beer........Ale.........Perry...........Cider...........Other fermented liquor.........
For use in Deputy Commissioner's OfficerGross amount of pass fee payable to the Treasury: Rs............... (in words)....................Dated.............Head of AccountsSignature and designationof the officerReturned to applicant to deposit pass fee through Treasury Challan.Issue pass in Form.................Signature of granting officerForm No. 5Pass for the import of duty paid overseas foreign liquorOriginal(To be retained by the Deputy Commissioner)Serial No. of Pass...............District of issue.............Place from which liquor is to be brought............Route by which liquor is to be imported.............Name and address of the person to whom issued................Date of issue..........Current to,
  Description and quantity of liquor to be imported Pass fee for import by Private individuals
  Lit. Qts.Pts. Rate when imported in bulk Rate when imported in bottles Total fee to be paid No. and date of treasury challan under which paid
Spirits-(i) Brandy(ii) Whisky(iii) Gin(iv) RumLiquors-CordinalsChampagneWines (othersorts)BeerAlePerryCiderOther fermented liquors
Dated.............Signature and designation of the Officer granting itN.B. - No fee is chargeable for the import of liquor by persons holding licences for the wholesale or retail sale of foreign liquor.Form No. 5Duplicate(To be handed over to the person to whom the pass is granted to accompany the consignment)Serial No. of Pass.............District of issue..............Place from which liquor is to be brought............Route by which liquor is to be imported.............Name and address of the person to whom issued...............Date of issue.........Current to............
  Description and quantity of liquor to be imported Pass fee for import by Private individuals
  Lit. Qts.Pts. Rate when imported in bulk Rate when imported in bottles Total fee to be paid No. and date of treasury challan under which paid
Spirits-(i) Brandy(ii) Whisky(iii) Gin(iv) RumLiquors-CordinalsChampagneWines (othersorts)BeerAlePerryCiderOther fermented liquors
Dated.................Signature and designation of the Officer granting itN.B. - No fee is chargeable for the import of liquor by persons holding licences for the wholesale or retail sale of foreign liquor.Miscellaneous Form No. 1Pass for the Export/Transport of India-made foreign liquor including rectified spirit or absolute alcohol (duty-paid or duty-free denatured spirit (Pass fee paid or free of pass fee) from a distillery or warehouse (other than a bonded laboratory)OriginalDistrict-(To be retained)