10. Application for liquor of India-made foreign liquor if duty is prepaid in the State of export.
- Any licensed vendor of foreign liquor wishing to import India-made foreign liquor into Nagaland under Rules 2 and 3 above must either personally or through his agent first submit an application in Form No. 1 to the pass issuing authority of the district of import for the issue of a permit, unless the import or export has been exempted by a general or special order of the Excise Commissioner in this respect. The pass issuing officer, if he sees no objection, shall issue a permit in From No. 3 in triplicate (two copies and the counterfoil), containing the particulars given in the application. The permit shall be in force up to a date specified therein. One copy be made over to the importer, the second copy forwarded to the Deputy Commissioner or such other officer as may be authorised in this behalf of the place of export and counterfoil retained for record.
