(1)No [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] shall be imported unless-(a)the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] has given permission, either general or special, for its import;(b)such conditions (if any) as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may impose have been satisfied; and(c)the duty (if any) [payable under Chapter V] [Substituted by the Government of India (Adaptation of Indian Laws) Supplementary Order, 1937 for the words and figures imposed under section 27.] has been paid, or a bond has been executed for the payment thereof :[Provided that the State Government may, subject to such conditions (if any) as it thinks fit to impose, exempt any intoxicant from the provisions of this sub-section.] [Proviso added by section 7(1) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).](2)[ * * *](3)* * *] [Sub-sections (2) and (3) omitted by section 7(2), ibid.]
