Section 31 in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
31. Permission for bringing ENA and using the same for bottling
(1)No person shall bring ENA in plant except with a written permission to that effect from the Excise Commissioner and under the cover of a permit/pass. The licensee will apply for allotment of ENA from a particular distillery through Excise Superintendent/Assistant Commissioner of Excise of the District where bottling unit is situated. After getting the allotment of ENA from Excise Commissioner, i.e. permission for import or transport of ENA, the licensee will deposit the excise duty in the treasury of the district. Now collector will issue permit/pass under section 12 of Jharkhand Excise Act, 1915.(2)The holder of a license for the bottling of country liquor shall pay a fee at the rate of Rs. 0.50/- (Fifty Five Paise) per bulk litre of ENA or as prescribed from time to time, imported into the plant from outside the State of Jharkhand for its use to bottle country liquor within Jharkhand.(3)The country liquor manufacturer will maintain a account register for payment of Government fees timely. The Collector shall issue direction for maintaining the minimum amount of balance in the aforesaid account register in order to ensure that fee may be debited from the said amount, leaving sufficient balance as may be determined by him.(4)The holder of license of a country liquor bottling plant after bottling of country liquor shall pay a fee of Rs. 0.20/- (Twenty Paise) per bottle as fee for bottling on the quantity of liquor so bottled by adjustment to the credit of the State Government in the same account register as mentioned in sub rule (3) above.
