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State of Nagaland - Section

Section 240 in Nagaland Excise Rules

240. Fees for certain passes.

- (i) A fee of Rs. 5 payable in advance ,shall be charged for each pass for the wholesale import of charas or of the wholesale import or transport of ganja or bhang and for each extension of the period of such passes.
(ii)A pass fee at the rate of Rs. 0.30 paise per bulk litre payable in advance shall be charged for the issue of passes for the import into Nagaland of denatured spirit in accordance with Rule 28 of these rules. The same rates of pass fees shall also be levied for issue of passes for transport of denatured spirit manufactured in Nagaland.
(iii)Fees for issue of passes for the import by private individuals of India-made or overseas foreign liquor shall be charged at the rates prescribed in Rules 3 and 21 respectively of these rules.
(iv)No fee is chargeable for passes for the import, export or transport of any other intoxicants.