(ii)A private individual wishing to import India-made foreign liquor into Assam 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 rates specified in Rule 3(2). The Collector shall, after satisfying himself that the fee has been correctly paid and that the provisions of Rules 5 to 11 above have been fulfilled, grant a pass or a permit in Form 27 or 28 of foreign liquor series, as the case may be.
