Section 21 in The Himachal Pradesh Excise Act, 2011
21. Prohibition of import, export or transport of liquor.
- No liquor shall be imported, exported or transported except, -(a)after payment of any excise duty or fee or countervailing duty, if any, to which it may be liable under this Act, or on execution of a bond, as prescribed, for such payment, and(b)in accordance with such conditions as the State Government may impose.
