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State of Assam - Section

Section 21 in Assam Excise Rules, 1945

21. Import of overseas foreign liquor by private individuals.

- A private individual wishing to import overseas foreign liquor into Assam shall observe the procedure prescribed in Rules 18 to 20 above ; provided that the application to the Collector of the place of import shall be accompanied by the treasury receipt that the importer has paid the pass fee at the rates specified below. The Collector shall, after satisfying himself that the fee has been correctly paid, grant a pass in Form 30 of foreign liquor series and enter its details in the register.Note. - The rates of pass fee shall be according to the following scale :
  Kind of liquor Rate when imported in bottles Rate when imported in bulk
(1) Whiskey, brandy, gin, rum, wine, liquors, champagne Rupees 3-8-0 per bottle containing not lessthan 22 ounces and not more than 26-2/3 ounces  
(2) Ditto Rupees 1-12-0 per bottle containing not lessthan 11 ounces and not more than 13-1/3 ounces  
(3) Ditto Annas fourteen per bottle containing less than11 ounces  
(4) Beer, cider and perry, ale and other fermented liquors Rupees 1-2-9 per bottle containing above 26-2/3ounces and not more than 40 ounces Rupees 7 per bulk gallon.
(5) Ditto Annas nine and six pies per bottle containingnot less than 22 ounces and not more than 26-2/3 ounces Rupees 7 per bulk gallon.
(6) Ditto Annas five per bottle containing below 22ounces and above 13-1/3 ounces  
(7) Ditto Annas three per bottle containing not less than11 ounces and not more than 13-1/3 ounces  
(8) Ditoo Anna one and pies six per bottle containingless than 11 ounces Rupees 21 per bulk gallon.