17. [ Duty on liquor or intoxicating drugs. [Substituted by Finance Act 2003 (Act 12 of 2003) (w.e.f.1-4-2003).]
- A duty of excise or countervailing duty and/ or luxury tax shall be levied, in such manner as may be prescribed, on liquors or intoxicating drugs,-(a)permitted to be imported under section 6, or(b)manufactured under any licence granted under section 12; or(c)manufactured at any distillery, brewery, winery or other manufactury established under section 14.Provided that no duty or gallonage fee or vend fee or other taxes shall be levied under this Act on rectified spirit including absolute alcohol, which is not intended to be used for the manufacture of potable liquor meant for human consumption.Explanation. - No liquor or intoxicating drug shall be permitted to be exported unless the duties, taxes, fees and such other sums as are due to the Government under this Act in respect of such liquor or intoxicating drug have been paid or a bond for such payment on its exportation or re-exportation has been executed.]
