(3)The following institutions are exempted from the payment of duty for import of spirit contained in medicinal preparations and from obtaining a pass :-(a)Charitable hospitals and dispensaries maintained by Government or by local authorities as defined in Section 4(34) of the Assam General Clauses Act, 1915 (2 of 1915), on a requisition countersigned by the Civil Surgeon of the district;(b)All charitable and Mission hospitals or dispensaries, unless in any case the Provincial Government or the Governor of Assam as the case may be, shall otherwise declare, on a requisition countersigned by the Civil Surgeon of the district;(c)Veterinary Assistant Surgeons, on a requisition countersigned by the Superintendent, Civil Veterinary Department;(d)The Public Health Department, Assam, on a requisition countersigned by the District Medical Officer of Health in respect of the departmental requirements of the district under his charge.A. Import on pre-payment of duty in the Province of export
