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] [Section 636] [Entire Act]

State of Uttar Pradesh - Subsection

Section 636(2) in Rules under the United Provinces Excise Act, 1910

(2)The permit shall specify-
(a)the name and address of the person or firm authorized to import,
(b)the description and quantity of the foreign liquor to be imported,
(c)the rate of duty chargeable in the importing State or Union Territory with which the State of Uttar Pradesh has entered into reciprocal arrangements for the adjustment of the excise duty by book transfer.
Note. - The State of Uttar Pradesh has such reciprocal arrangements with the State and Union Territories detailed below :
(i)The States of Assam, Bihar, Maharashtra, Gujarat, Madhya Pradesh, Orissa, Punjab and West Bengal.
(ii)The Union Territory of Delhi (erstwhile part C State of Delhi).
(d)the rate of duty charged in the importing State or Union
Territory and the fact that it has been realised in advance in case of import other than those covered by clause (c).