Section 29 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
29. Import /transport of ENA to manufacture country liquor.
- The ENA to manufacture country liquor can be imported/transported only after payment of excise duty, additional excise duty or duty/fees in any other name as notified by the Government, in the Government treasury as decided by the State Government under the section 27 and 28 of Jharkhand Excise Act, 1915.All movement of liquor shall be under permit/pass issued under section 12 of Jharkhand Excise Act, 1915 after payment of all kind of excise fees.
