Section 31(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(1)No person shall bring ENA in plant except with a written permission to that effect from the Excise Commissioner and under the cover of a permit/pass. The licensee will apply for allotment of ENA from a particular distillery through Excise Superintendent/Assistant Commissioner of Excise of the District where bottling unit is situated. After getting the allotment of ENA from Excise Commissioner, i.e. permission for import or transport of ENA, the licensee will deposit the excise duty in the treasury of the district. Now collector will issue permit/pass under section 12 of Jharkhand Excise Act, 1915.
