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State of Nagaland - Section

Section 15 in Nagaland Excise Rules

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

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