Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Manipur - Section

Section 354 in Manipur Excise Rules, 1962

354. Grant of rewards.

- Rewards may be granted by the District Collector or the Excise Commissioner to persons contributing to the prevention of offences under the Eastern Bengal and Assam Excise Act, 1910, or to the detection or conviction of offenders against that Act, subject to such instructions as may be issued by the Government from time to time.Form No.1[See Rules 4, 10, 11 and 43]Application for a Pass/Permit to import/export of India-made foreign liquor, Rectified or Denatured Spirit or Absolute Alcohol into ManipurName and address of applicant..............................................Name and address of agent, if the application is presented by an agent.....Address in Manipur to which liquor is to be imported/exported..............Route by which liquor is to be imported/exported...........................Date before which the consignment of liquor is to be despatched to Manipur............................Dated................Signature of the importer/exporter or his agentDescription and quantity of liquor to be imported/exported
Kind of liquor (i.e. Wine, spirit, Beer, Liquors,Rectified Spirit or Denatured Spirit) Quantity to be imported Equivalent in London Proof litres
In bulk litres or bottles
Litres Quarts Pints
         
Gross duty payable on total consignment and head or heads to which payable.For use in Collector's OfficeGross amount payable to TreasuryHead of accountsReturned to applicant with Challans.Issue Pass/Permit in Form.............Treasury/Sub-treasury Officer...........Collector of................Date.............Form No. 2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into ManipurOriginal(To be retained by the Collector; the challan is to be pasted on this as authority for issuing the pass)Pass for the import into Manipur of India-made foreign liquor, rectified spirit, etc., on which, full [duty/pass] [Strike out entries not applicable.] fee has been paid from a distillery/warehouse/licensed premises in..............Serial No. of Pass..........................................................District of issue..........................................................Place from which liquor is to be brought....................................Route by which liquor is to be imported.....................................Date before which consignment is to be despatched to Manipur................Date of issue....................................
Description of liquor (i.e. Wine, etc., as in application) Quantity Equivalent in London Proof litres
In bulk litres or bottles
Litres Quarts Pints
         
Note. - Columns 2 and 3 must both be filled up if duty is payable on proof litres.Pass the articles above described for import to........at...............(the full [duty/pass] [Strike out entries not applicable.] fee) amounting to Rs. ..................having been paid at the.........Treasury/Sub-/Treasury at.........)Date...........Signature and designation of the officer granting itForm No. 2Pass for import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into ManipurDuplicate(To be sent to the Collector of the place of import for record)Pass for the import into Manipur of India-made foreign liquor, rectified spirit, etc. on which full [duty/pass] [Strike out entries not applicable.] fee has been paid from a distillery/warehouse/licensed premises in..........Serial No. of pass.........................................................District of issue..........................................................Place from which liquor is to be brought......................Route by which liquor is to be imported.......................Date before which consignment is to be despatched to Manipur...............Date of issue................................................
Description of liquor (i.e. Wine, etc., as in application) Quantity Equivalent in London Proof litres
In bulk litres or bottles
Litres Quarts Pints
         
Note. - Columns 2 and 3 must both be fill up if duty is payable on the proof litres.Pass the articles above described for import to.....at...............(the full [duty/pass] [Strike out entries not applicable.] fee) amounting to Rs..................having been paid at the Treasury/Sub- Treasury..........at....Date...........Signature and designation of the officer granting itEntries to be made in the exporting district
Date of issue Quantity issued Strength
     
CollectorOfficer-in-charge of the Bonded WarehouseForm No. 2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into ManipurTriplicate(To be sent to the Collector of the place of export and returned to the officer granting the pass)Pass for the import into Manipur of India-made foreign liquor, rectified spirit, etc. on which full [duty/pass] [Strike out entries not applicable.] fee has been paid from a distillery/warehouse/licensed premises in.............Serial No. of pass.............................................................District of Issue..............................................................Place from which liquor is to be brought....................Route by which liquor is to be imported.....................Date before which consignment is to be despatched to Manipur................Date of issue...............................................
Description of liquor (i.e. Wine, etc., as in application) Quantity Equivalent in London Proof litres
In bulk litres or bottles
Litres Quarts Pints
         
Note. - Columns 2 and 3 must both be fill up if duty is payable on the proof litres.Pass the articles above described for import to........at........(the full [duty/pass] [Strike out entires not applicable.] fee) amounting to Rs.................. having been paid at the Treasury/Sub-Treasury...............Date...........Signature and designation of the officer granting itEntries to be made in the exporting district
Date of issue Quantity issued Strength
     
CollectorOfficer-in-charge of the Bonded WarehouseForm No.2Pass for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcohol into ManipurQuadruplicate(To be handed over to the person to whom pass is granted to accompany the consignment)Pass for the import into Manipur for India-made foreign liquor, rectified spirit, etc. on which full [duty/pass] [Strike out entires not applicable.] fee has been has been paid from a distillery/warehouse/licensed premises in................Serial No. of Pass..........................................................District of issue...........................................................Place from which liquor is to be brought....................................Route by which liquor is to be imported......................Date before which consignment is to be despatched to Manipur.................Date of issue................................................
Description of liquor (i.e. Wine, etc., as in application) Quantity Equivalent in London Proof litres
In bulk litres or bottles
Litres Quarts Pints
         
Note. - Columns 2 and 3 must both be filled up if duty is payable on the proof litres.Pass the articles above described for import to............at.............(the full [duty/pass] [Strike out entries not applicable.] fee) amounting to Rs.........having been paid at the Treasury/Sub-Treasury...............Date.............Signature and designation of the officer granting itForm No. 3[See Rules 10,12, and 29 (II)]Permit for the import of India-made foreign liquor including rectified or denatured spirit or absolute alcoholOriginal(To be retained by the Collector)Serial No. of Permit.........................................................District of issue............................................................Place from which liquor is to be brought (nature and name of dealers and place)................................................................Route by which liquor is to be imported......................................Date of issue................................................................Current to...................................................................
Description of liquor (i.e. wine, spirits, beer, liquors, cordial rectified spirit, denatured spirit, etc.) Quantity to be imported Equivalent in London Proof litres
In bulk litres or bottles
Litres Quarts Pints
         
...................of............. is permitted to import the articles above described on pre-payment of duty at................... in the Province of............. and on compliance with all rules and orders in force in that Province for a period ending on................Date.............Signature and designation of the Officer granting itForm No. 3[See Rules 10, 12 and 29 (II)]Permit for the import of India-made foreign liquor including Rectified or Denatured Spirit or Absolute AlcoholDuplicate(To be sent to the Collector of the place of export/import)Serial No. of Permit..........................................................................District of issue.............................................................................Place from which liquor is to be brought (nature and name of the dealers and place)...............................................................................Route by which liquor is to be imported.......................................................Date of issue.................................................................................Current to....................................................................................
Description of liquor (i.e. wine, spirits, beer, liquors, cordial rectified spirit, denatured spirit, etc.) Quantity to be imported Equivalent in London Proof litres
In bulk litres or bottles
Litres Quarts Pints
         
................of.............is permitted to import the articles above described on pre-payment of duty at.................. in the Province of............. and on compliance with all the rules and orders in force in Manipur for a period ending on.........Signature and designation of the Officer granting itDate............Form No. 3[See Rules 10,12 and 29 (II)]Permit for the import of India-made foreign liquor including Rectified or Denatured Spirit or Absolute AlcoholTriplicate(To be handed over to the applicant)Serial No. of Permit...................................................................District of issue...............................................................Place from which liquor is to be brought (nature and name of the dealers and place)........................................................................Route by which liquor is to be imported................................................Date of issue..........................................................................Current to.............................................................................
Description of liquor (i.e. wine, spirits, beer, liquors, cordial rectified spirit, denatured spirit, etc.) Quantity to be imported Equivalent in London Proof litres
In bulk litres or bottles
Litres Quarts Pints
         
...............of............. is permitted to import the articles above described on pre-payment of duty at.................... in the Province of............. and on compliance with all rules and orders in force in Manipur for a period ending on...............Signature and designation of the Officer granting itDate........................Form No. 4[See Rule 18]Application for a pass to import duty paid overseas foreign liquorName and address of applicant..............................................................Name and address of agent, if the application is presented by an agent..............................................................................Name and address of the firm from which the liquor is to be obtained...........................................................................Address in Manipur to which the liquor is to be imported...................................Route by which liquor is to be imported....................................................Dated....................................Signature of the importer or his agent
  Description and quantity of liquor to be imported Pass fee for import by Private individuals
  LitresQuartsPints Rate when imported in bulk Rate when imported in bottles Total fee to be paid
Spirits-(i) Brandy(ii) Whisky(iii) Gin(iv) RumLiquors-Champagne.......Wines (othersorts).......Beer........Ale.........Perry...........Cider...........Other fermented liquor.........
(For use in Collector's Office)Gross amount of pass fee payable to the Treasury....................Dated....................... Head of AccountsCollector Returned to applicant with challans.Treasury/Sub-Treasury Officer/CollectorIssue pass in Form.................N.B. - No fee is chargeable for the import of overseas foreign liquor by the persons holding licences for the wholesale or retail-sale of foreign liquor.*Strike out where necessary.Form No. 5[See Rules 19 and 21 (2)]Pass for the import of duty paid overseas foreign liquorOriginal(To be retained by the Collector)Serial No. of Pass............................................................District of issue.............................................................Place from which liquor is to be brought......................................Route by which liquor is to be imported.......................................Name and address of the person to whom issued.................................Date of issue..................................................................Current to................................................................
  Description and quantity of liquor to be imported Pass fee for import by Private individuals
  Lit. Qts.Pts. Rate when imported in bulk Rate when imported in bottles Total fee to be paid No. and date of treasury challan under which paid
Spirits-(i) Brandy(ii) Whisky(iii) Gin(iv) RumLiquors-CordinalsChampagneWines (othersorts)BeerAlePerryCiderOther fermented liquors
Dated.............Signature and designation of the Officer granting itN.B.-No fee is chargeable for the import of liquor by persons holding licences for the wholesale or retail sale of foreign liquor.*Strike out where necessary.Form No. 5[See Rules 19 and 21 (2)]Duplicate(To be hand over to the person to whom the pass is granted to accompany the consignment)Serial No. of Pass...........................................................................District of issue............................................................................Place from which liquor is to be brought ....................................................Route by which liquor is to be imported......................................................Name and address of the person to whom issued................................................Date of issue................................................................................Current to...................................................................................
  Description and quantity of liquor to be imported Pass fee for import by Private individuals
  Lit. Qts.Pts. Rate when imported in bulk Rate when imported in bottles Total fee to be paid No. and date of treasury challan under which paid
Spirits-(i) Brandy(ii) Whisky(iii) Gin(iv) RumLiquors-CordinalsChampagneWines (othersorts)BeerAlePerryCiderOther fermented liquors
Dated...........Signature and designation of the Officer granting itN.B.-No fee is chargeable for the import of liquor by persons holding licences for the wholesale or retail sale of foreign liquor.*Strike out where necessary.Form No. 6[See Rules, 40 44, 83 (1) and 89 (i)]Pass for the Export/Transport of country spirit, ganja, bhang, charas or Excise opium on which duty has been paid from a distillery, warehouse, Treasury/Sub-treasury or licensed premises and of India-made foreign liquor including rectified spirit or absolute alcohol (duty-paid or duty-free denatured spirit)(Pass fee paid or free of pass fee) from a distillery or warehouse (other than a bonded laboratory)OriginalDistrict-(To be retained)