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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Nagaland - Subsection

Section 33(ii) in Nagaland Excise Rules

(ii)Examination of consignments of spirituous, Medicinal and toilet preparations on arrival. - The importer shall give intimation of the arrival of the consignment to the Superintendent of Excise of the district of import and shall not open the consignment until it has been examined by an officer of the Excise Department, together with the export pass received by the importer or the Superintendent of Excise has intimated that it will not be examined. If the consignment is not verified or no intimation is received from the Superintendent of Excise of the district within two days from the date of intimation of arrival of consignment the importer shall be at liberty to open the consignment and utilise the contents.