- Subject to the provision of the Act Indian made Foreign Liquor, Foreign Liquor and Beer may be imported in accordance with this chapter either-(1)[ in bond for payment of duty in Rajasthan for wholesale vend by manufacturers to wholesale vendors;] [Deleted by GSR 61, dated 26.3.1987, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 26.3.1987, 359 [26.3.1987] and Inserted by FD/Ex/87, dated 25.4.1987, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 25.4.1987, page 27, [25-4-87].](2)on payment of duty in Rajasthan, or(3)on payment of duty in the state of export, at the rates leviable in Rajasthan, to be subsequently transferred to Rajasthan by book transfers.[x x x] [Heading 'Import in Bond', Deleted by GSR 61, dated 26.3.1987, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 26.3.1987, 359, [26-3-87].]
