18. Import of overseas foreign liquor by licence-holders.
- Any licence-holder desiring to import overseas foreign liquor into Assam, shall present personally or through his agent an application to the Collector of the place whereto liquor is to be imported stating-(i)the name and address of the firm from which the import is to be made;(ii)the name, complete description and quantity of each kind of liquor which is to be imported and whether the import is to be made in bulk or in bottles;(iii)the route by which it is proposed to import the liquor.The application shall be in Form 29 of the foreign liquor series but a separate application shall be necessary in respect of each consignment.
