Section 9 in Chhattisgarh Excise Act, 1915

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State of Chattisgarh - Section

Section 9 in Chhattisgarh Excise Act, 1915

9. Restriction on import, export or transport.

- Without the sanction of the State Government no intoxicant shall be imported, exported or transported, except -

(a)after payment of any duty to which it may be liable under this Act, or execution of a bond for such payment; and

(b)on compliance with such conditions as the State Government may impose.