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State of Assam - Section

Section 15 in Assam Excise Rules, 1945

15. Examination of consignment of India-made foreign liquor on arrival.

- On receipt of a consignment the importer whether he be a licensed vendor or a private individual, shall at once notify its arrival to the Collector of the place of import and shall not open the consignment until it has not been examined by an officer of the Excise Department or unless the Collector has intimated that it will not be examined.
(B)Import of overseas foreign liquor other than denatured spirit