6. Application for import or transport of India made foreign liquor.
- Any licence holder of a Wholesale warehouse wishing to import or transport India made foreign liquor into Assam from distilleries/ manufactories located outside or within the State, must either personally or through his agent first submit an application in prescribed form, to the Commissioner of Excise, Assam through the Superintendent of Excise of the concerned district for an Import or transport permit stating clearly:(i)the name of the distillery or brewery from which the import or transport is to be made;(ii)the name and the complete description and quantity of each kind of liquor which is to be imported or transported as the case may be;(iii)the route by which liquor is proposed to be imported or transported;(iv)Deposited Challan showing the amount of Ad-valorem levy at the rates prescribed in rule 19 of these Rules and the fee leviable on total quantity of the liquor. (For each consignment a separate application shall be necessary).
