(1)Any person, or any licensed dealer, or any licensed chemist or any approved practitioner desiring to import manufactured drug from any State or Union Territory in India may apply to the Excise Commissioner for an import authorisation stating in his application the name and address of the exporter, the details of quantity of the manufactured drugs to be imported and the reasons for such import.(2)On receipt of an application under sub-rule (1), the Excise Commissioner may cause such enquiry to be made as he may deem necessary and on being satisfied that there is no objection to the grant of the import authorisation applied for, he may grant the applicant an import authorisation.
