(5)(A)Medicated wines and similar preparations containing foreign liquor in foreign country and imported into Assam are exempted from the following conditions.(a)if they are assessed to customs duty as medicated, or tonic wines, they may be sold only by -(i)persons licensed under the Act to sell medicated wines.(ii)persons who carry on business as chemists, druggist, apothecaries or keepers of dispensaries, and who hold a special licence granted by the District Collector for the sale of medicated wines and similar preparations.(b)If they are assessed to customs duty as medicated or tonic wines they may be sold only by persons licensed under the Act to sell foreign liquor.(B)Mritasanjibani or similar Ayurvedic preparations are exempted for all purposes from the provisions of the Act. But Medicated wines and similar preparations containing foreign liquor manufactured in Assam or manufactured in another part of India and imported into Assam are exempted from the provisions of the Act relating to sale, subject to the following conditions :(a)If it contains alcohol equivalent to 20 percent and not more than 42 percent of proof spirit, they shall be sold only by -(i)persons licensed under the Act to sell medicated wines.(ii)persons who carry on business as chemists, druggists, pharmacist, and who hold a special licence granted by the District Collector for the sale of medicated wines and similar preparations.(b)If it contains alcohol equivalent to or more than 42 percent, of proof spirit, they shall be sold only by persons licensed under the Act to sell foreign liquor.(c)If it has been manufactured in Assam, it must before sale by the manufactures, be submitted to the Excise Commissioner for determination of the proof spirit contained in them and for his permission to sell such preparations.(d)If it has been manufactured in any other part of India, an application must be submitted to the Excise Commissioner, Assam, for permission to sell such preparation in Assam with a certificate from the Chief Excise Authority of that part starting the percentage of proof spirit contained in them together with any other particulars which the Excise Commissioner may require.(e)Medicinal, tonic and similar preparations containing alcohol equal to 20 percent, and not more than 42 percent of proof spirits sold under a special medicated wine licence shall be sold in sealed and capsuled bottles each bottle bearing a label giving the trade name of the preparation, the name of the manufacturer, the place of manufacture and the percentage of proof spirit containing in the preparation and shall have the general get up of a medicine bottle with an indication of the doses to be taken.Part - IV General ProvisionsAppointments, Leave, Transfer and Punishment
