(ii)A private individual wishing to import India-made foreign liquor into Nagaland shall observe the procedure prescribed in Rules 2 to 4 above ; provided that the application shall also be accompanied by the treasury receipt that the importer has paid the pass fee at the rate specified in Rule 3 (2). The pass issuing officer shall, after satisfying himself that the fee has been correctly paid and that provisions of Rules 5 to 11 above have been fulfilled, grant a pass or a permit in Form No.2 or 3 as the case may be.
