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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(1) in The Bengal Excise Act, 1909

(1)No intoxicant shall be imported unless-
(a)the Chief Commissioner has given permission, either general or special, for its import;
(b)such conditions (if any) as the Chief Commissioner may impose have been satisfied; and
(c)the duty (if any) payable under Chapter V has been paid, or a bond has been executed for the payment thereof.