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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Manipur - Subsection

Section 21(1) in Manipur Excise Rules, 1962

(1)A private individual wishing to import overseas foreign liquor into Manipur shall observe the procedure prescribed in Rules 18 to 20 above : Provided that the application to the Collector of the place of import shall be accompanied by the treasury receipt that the importer has paid the pass fee at the rates specified below :
  [Kind of liquor Rate in bottle Rate whenimported in bulk
1. (1) Whisky, brandy, rum, wine, liquor, champagne and other wines Re. 5.90 P. per bottle containing 600 ml Re. 7.15 P. per litre
(2) Ditto Re. 4.72 P. per bottle containing 600 ml
(3) Ditto Re. 3.93 P. per bottle containing 500 ml
(4) Ditto Re. 2.92 P. per bottle containing 375 ml
(5) Ditto Re. 2.38 P. per bottle containing 300 ml
(6) Ditto Re. 1.98 P. per bottle containing 250 ml
2. (1) Beer, cider, perry, ale and other fermented liquors Re. 1.20 P. per bottle containing 750 ml. Re. 1.60 P. per litre
(2) Ditto Re. 1.06 P. per bottle containing 650 ml.
(3) Ditto Re. 0.98 P. per bottle containing 600 ml.
(4) Ditto Re. 0.60 P. per bottle containing 375 ml.
(5) Ditto Re. 0.53 P. per bottle containing 325 ml.
(6) Ditto Re. 0.48 P. per bottle containing 300 ml.
(7) Ditto Re. 0.40 P. per bottle containing 250 ml.]
[Substituted by Notification No. 10/1/67. G.F., dated 28.5.1969.]