(2)No such liquor shall be sold by him except on payment of duty equal in amount to that leviable on liquor of a like kind if manufactured in, or, as the case may be, imported into the [State] [In place of word 'Territory' substituted by Amendment Act 20 of 2001.] after the commencement of the Act and on the grant of permission to sell the same by the Commissioner or his nominee.
