(1)Subject to the provisions of the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 and the rules made thereunder by the Central Government, the import, export and transport of the intoxicant therein specified shall be regulated by the rules in this Chapter and shall also be subject to the restrictions imposed by Sections 9, 10 and 12 or under Section 90 and to any prohibition made under Section 11.Validity and currency of pass - (2) A pass issued for import, export or transport of any intoxicant shall remain valid for such period as may be specified in it by the person issuing it ;Provided that the period can be extended or reduced by the said person or his successor in office for reasons to be recorded on the pass.Part-II Foreign LiquorA. Import
