In case of foreign liquor brought into India from any foreign country for the purpose, of storage for sale, the manufacturing Company, through their office situated in India or through agents stationed in India, shall prove to the satisfaction of the Excise Commissioner, Orissa, that the distiller, compounder, blender, bottler or brewer of the foreign liquor has been duly registered in that foreign country and if satisfied, the Excise Commissioner may approve the label of such foreign liquor which will remain in force for 5 years at a time in Orissa for the time of first registration and permit may be granted for that period on payment of prescribed fees, renewals shall be allowed for five years at a time subject to payment of fees as may be prescribed.] [Substituted vide Orissa Gazette Notification No. 2709-Ex./9.5.1991.]
