(1)No intoxicant shall be imported unless-(a)the duty, if any, payable under Chapter V has been paid or a bond has been executed for the payment thereof; and(b)such conditions, if any, relating to payment of duly, licence, or requirements of public health as the Administrator may impose have been satisfied.(2)The provisions of 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 Customs Act, 1962 :Provided that the provisions of Clause (b) of sub-section (1) shall not apply to any liquor manufactured in India and declared under Section 3 to be foreign liquor.
