[Cites 0, Cited by 0]
[Entire Act]
State of Nagaland - Section
Section 21 in Nagaland Excise Rules
21. Import of overseas foreign liquor by private individuals.
- A private individual wishing to import overseas foreign liquor into Nagaland shall observe the procedure prescribed in Rules 18 to 21 above ; provided that the application to the Superintendent of Excise of the place of import shall be accompanied by the treasury receipt that the importer has paid the pass fee at the rates specified below.The Superintendent of Excise shall, after satisfying himself that the fee has been correctly paid, grant a pass in Form No. 5 and enter its details in the register.Note. - The rates of pass fees shall be according to the following scale :| Kind of liquor | Rate when imported in bottles | Rate when imported in bulk | |
| (1) | Whisky, Brandy, Liquors, Champagne | Rupee one per bottle containing not less than 600 ml. | Rs. 1.20 paise per bulk litre. |
| (2) | -do- | Fifty paise per bottle containing less than 600 ml. | .... |
| (3) | Beer, Cider and perry, ale and other fermented liquors | Fifty paise per bottle | Sixty paise per bulk litre. |