Section 9 in The Bihar and Orissa Excise Act, 1915
9. Restrictions on import.
- [(1) No intoxicant shall be imported unless-] [See Orissa Excise Rules, 1965 Chapter-II.](a)the [State Government] [Substituted by A.L.O., 1950.] has given permission, either general or special, for its import;(b)such conditions (if any) as the [State Government] [Substituted by A.L.O., 1950.] may impose, have been satisfied; and(c)the duty (if any) [payable under Chapter V] [Substituted by A.L.O., 1937.] 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] [Substituted by A.L.O., (3rd Amendment) 1951.] and was liable, on such importation, to duty under the Indian Tariff Act, 1894 or the Sea Custom Act, 1878, 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] [Substituted by A.L.O., (3rd Amendment) 1951.] and declared under Section 4 to be foreign liquor.
