5. Import of India-made foreign liquor by clubs and licensees for sale to be subject to certain conditions.
(1)Import of India-made foreign liquor by clubs or by persons holding licences for sale, are allowed only under cover of passes from the Collector of the importing district and only after the following conditions have been satisfied ;(i)the importer has obeyed all rules in the district or place from which the liquor is brought;(ii)the Chief Revenue Authority of such district or place or the Officer-in-charge of the distillery, brewery or warehouse from which it was taken has made endorsement on the pass granted by the Collector of the importing district or place, and also on a copy thereof sent to him by the Collector of the importing district or place, or has himself issued and export pass in such form as may be prescribed for use in the district or place of issue;(iii)the Collector of the importing district has received back from the officer making the endorsement or issuing the export pass, referred to in Clause (ii), the copy of the import pass issued by the former, either endorsed by the latter or accompanied by the export pass issued by the latter; and(iv)the liquor has been brought by the route and within the period specified in the pass.(2)[ The passes referred to in Sub-rule (1) will be issued on the application of the intending importer on pre-payment of duty.] [Substituted vide Notification No. S.R.O. No. 680/93 dated the 24th July 1993 and O.G. Extraordinary No. 1047 dated 31st. July, 1993.]
