Section 422 in Rules under the United Provinces Excise Act, 1910
422. Permission of Excise Commissioner necessary.
- The importer shall obtain a general or special permission from the Excise Commissioner to import country spirit from a distillery or bonded warehouses in another State or Union Territory. The subsequent procedure shall be that prescribed by the authorities of the State, Union Territory or district in which the distillery or the bonded warehouses is situated.
