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State of Nagaland - Section

Section 316 in Nagaland Excise Rules

316. Grant of rewards.

- Rewards may be granted by the Deputy Commissioner or the Excise Commissioner to persons contributing to the prevention of offences under the Nagaland Excise Act, 1967, or to the detection or conviction of offenders against the Act, subject to such instructions as may be issued by the State Government from time to time.Form No. 1Foreign LiquorDistrict.........Date.............Application for Pass/ Permit to import India-made foreign liquor, Rectified or Denatured Spirit or Absolute Alcohol into NagalandName 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 obtained Address in Nagaland to which liquor is to be imported......Route by which liquor is to be imported...........Date before which the consignment of liquor is to be despatched to Nagaland..................Signature of the importer or his agentDescription 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 bottles Equivalent in London Proof litres
     
Gross duty payable on total consignment and head or heads to which payable.For use in Deputy Commissioner's Office
Gross amount payable to Treasury Head of accounts
   
Returned to applicant with Challans  
Issue pass in Form........ Treasury Officer.......
Permit in Form Sub-Treasury Officer........
  Deputy Commissioner............
  Date............
Form No. 2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into NagalandOriginal(To be retained by the Collector/Deputy Commissioner. The challan is to be pasted on this as authority for issuing the pass)Pass for the import into Nagaland of India-made foreign liquor, rectified spirit, etc., on which, full *duty/pass fee has been paid from a distillery/warehouses/licensed premises.Serial No. of Pass......District of issue.......Place from which liquor is to be brought............Route by which liquor is to be imported.............Dale before which consignment is to be despatched to Nagaland ....Date of issue........
Description of liquor(wine, etc., as inapplication) QuantityIn bulk litres or bottles Equivalent in London Proof litres
(1) (2) (3)
  Litres Quarts Pints  
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 fee amounting to Rs.......... having been paid at the Treasury/Sub-Treasury.......... by Challan No............ dated.......Date.........Signature and designation of the Officer granting the Pass* Strike out entries not applicable.Form No. 2Pass for import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into NagalandDuplicate(To be sent to Deputy Commissioner of the place of export for record)Pass for the import into Nagaland of India-made foreign liquor, rectified spirit, etc. on which full *duty/pass fee has been paid from a distillery/warehouse/licensed premises.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 Nagaland............Date of issue..........
Description of liquor(wine, etc., as inapplication) QuantityIn bulk litres or bottles Equivalent in London Proof litres
(1) (2) (3)
  Litres Quarts Pints  
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 fee amounting to Rs.................having been paid at the Treasury/Sub-Treasury...... by Challan No............dated....Date..........Signature and designation of the officer granting the Pass
Date of issue Quantity issued Strength
     
Deputy Commissioner/Officer-in-charge of the Bonded Warehouse*Strike out entries not applicable.Form No. 2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into NagalandTriplicate(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 Nagaland of India-made foreign liquor, rectified spirit,etc., on which full *duty/pass fee has been paid from a distillery/ warehouse /licensed premises.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 Nagaland............Date of issue........
Description of liquor(wine, etc., as inapplication) QuantityIn bulk litres or bottles Equivalent in London Proof litres
(1) (2) (3)
  Litres Quarts Pints  
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 fee amounting to Rs.......having been paid at the Treasury/Sub-Treasury by Challan No....... Dated...........Date.........Signature and designation of the Officer granting the PassEntries to be made in the exporting district
Date of issue Quantity issued Strength
     
Deputy Commissioner/Officer-in-charge of the Bonded Warehouse*Strike out entries not applicable.Form No. 2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into NagalandQuadruplicate(To be handed over to the person to whom pass is granted to accompany the consignment)Pass for the import into Nagaland for India-made foreign liquor, rectified spirit, etc. on which full *duty/pass 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 Nagaland.......Date of issue........
Description of liquor(wine, etc., as inapplication) QuantityIn bulk litres or bottles Equivalent in London Proof litres
(1) (2) (3)
  Litres Quarts Pints  
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 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 the Pass*Strike out entries not applicable.Form 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.............)Serial No. of permit.............District of issue................Place from which liquor is to be brought (nature or 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 bottles Equivalent in London Proof litres
(1) (2) (3)
  Litres Quarts Pints  
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 the PassForm 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 be brought (nature or name of the dealers and place).....................Route by which liquor is to be imported ..........Current to............
Description of liquor (i.e. wine, spirit. beer, liquor, cordial, rectified spirit, denatured spirit etc.) Quantity to be importedIn bulk litres or bottles Equivalent in London Proof litres
(1) (2) (3)
  Litres Quarts Pints  
Shri......... of........is permitted to import t re 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 the PassForm No. 3Triplicate(To be handed over to the applicant)Serial No. of permit.............District of issue.............Place from which liquor is to be brought (nature or 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 bottles Equivalent in London Proof litres
(1) (2) (3)
  Litres Quarts Pints  
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 the PassForm 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 Nagaland to which the liquor is to be imported
  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 OfficeGross amount of pass fee payable to the Treasury.Head of AccountsDeputy CommissionerReturned to applicant with challansIssue pass in form........Treasury/Sub-Treasury OfficerDeputy Commissioner............Date..........................................N.B. - No fee is chargeable for the import of overseas foreign liquor by the persons holding licences for the wholesale or retail sale of foreign liquor.Form 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
Date..........Signature and designation of the Officer granting the PassN.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
Date.........Signature and designation of the Officer granting the PassN.B. - No fee is chargeable for the import of liquor by persons holding licences for the wholesale or retail sale of foreign liquor.Miscellaneous FormsForm No. 1Pass for the export/transport of country spirit, ganja, bhang, charas or excise opium on which duty has been paid from a distillery, warehouse, treasury, sub-treasury or licensed premises and 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)