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State of Chattisgarh - Section

Section 15 in Chhattisgarh Winery Rules, 2013

15. Import of wine.

(1)Import of wine may be allowed into Chhattisgarh in accordance with procedure laid down in rules 10 and 11 of the Chhattisgarh Foreign Liquor Rules, 1996.
(2)Import fee, duty or bottling fee recoverable on such imports shall be recovered in the district issuing no objection certificate (NOC).