(1)For a permit under the preceding rule, an application shall be made in writing to the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] of the District in which the licensed vendor holds a licence or the unit of the regiment is stationed (as the case may be) specifying-(a)the name of the distillery, brewery, bonded warehouse or bonded laboratory from which the import is to be made.(b)the name, complete description and quantity of each kind of liquor to be imported and whether the import is to be in bulk or in bottles;(c)the route of import, and(d)the amount of import duty to be paid.(2)A separate application shall be made for each consignment. If the application is in order the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] shall, after checking and correcting the amount of duty entered therein endorse the application with an order directing the applicant to pay the amount unless there are reasons for rejecting the application.(3)The application shall, after paying the amount of duty as ordered by the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].], and the prescribed permit fee,-produce the receipt and the application before the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].], who shall issue the permit in quadruplicate, sanctioning the import by the applicant of Indian made Foreign Liquor of the kind and quantity specified in the permit for the purpose mentioned in the permit. One copy of the permit shall be given to the applicant, the second copy shall be sent to the appropriate Excise Officer of the State of export, the third shall be sent to the Excise Inspector of the Circle and the fourth copy shall be retained by the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].], for record and for verification (if deemed necessary) of the consignment on arrival.
