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State of Assam - Section

Section 8 in The Assam Excise Act, 2000

8. Restriction on import.

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