2. Rules applicable to import, export, transport and storage.
- The import, export, transport and storage of foreign liquor shall be subject to the following rules in addition to restrictions imposed by Section 8, 9 and 12 and any prohibition made under Section 10 of the Assam Excise Act, 2000.(A)Import of India Made Foreign Liquor (IMFL), into Assam from Distilleries located outside the State or Transport of IMFL from manufactories located within the State, other than Rectified Spirit, Denatured Spirit and Absolute Alcohol, manufactured in India.
