15. Procurement of spirit/E.N.A. for the manufacture of foreign liquor.-
(1)(a)Import of spirit or ENA for the manufacture of foreign liquor without payment of duty by an FL 9 or FL 9-A licensee may be permitted by the Excise Commissioner.(b)Every application for the issue of a no-objection certificate for the import of spirit or ENA shall be accompanied by a challan in token of depositing import fee at the prescribed rate in the importing district.(c)The procedure laid down in clauses (d), (e), (f) and (g) of sub-rule (1) of Rule 10 shall be followed while issuing no-objection certificate.(d)No-objection certificate for the import of spirit or ENA for this purpose shall be in Form FL 20.(2)(a)Transport of spirit or ENA from a D-1 licensee by an FL 9 or FL 9-A licensee for the manufacturer of foreign liquor may be permitted by the Excise Commissioner.(b)Every such application for the transport of spirit or ENA shall be accompanied by a challan showing that the prescribed transport fee has been deposited in the Treasury by the FL 9 or FL 9-A licensee.(c)After the receipt of permission from the Excise Commissioner under clause (a) above, the officer-in-charge of the D-1 licence shall issue the transport permit after following the procedure as laid down in sub-rule (4) or (5), as the case may be, of Rule 14, in Form FL 14 or FL 15.
