Medicinal and Toilet Preparations (Excise
Duties) Rules, 1956
Medicinal and Toilet
Preparations (Excise Duties) Rules, 1956[1]
[9th
March, 1957]
In exercise of the powers
conferred by Section 19 of the Medicinal and Toilet Preparations (Excise
Duties) Act, 1955 (16 of 1955), the Central Government hereby makes the
following Rules, namely:
Chapter I PRELIMINARY
Rule - 1. Short title.
These rules may be called
the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956.
Rule - 2. Definitions.
In these rules unless there
is anything repugnant in the subject or context,—
(i) “the Act” means the
Medicinal and Toilet Preparations (Excise Duties) Act, 1955;
(ii) “absolute alcohol” means
alcohol conforming to the British Pharmacopoeial specification for dehydrated
alcohol;
(iii) “bonded manufactory” means
the premises or any part of the premises approved and licensed for the
manufacture and storage of medicinal and toilet preparations containing
alcohol, opium, Indian hemp and other narcotic drugs or narcotics on which duty
has not been paid;
(iv) “non-bonded manufactory”
means the premises or any part of the premises approved and licensed for the
manufacture and storage of medicinal and toilet preparations containing
alcohol, opium, Indian hemp and other narcotic drugs or narcotics on which duty
has been paid;
(v) “Chemical Examiner” means
the Chemical Examiner to the State Government and includes such other officer
whom the State Government or the Central Government may at any time appoint as Chemical
Examiner;
(vi) “denatured spirit” or
“denatured alcohol” means alcohol of any strength which has been rendered unfit
for human consumption by the addition of substances approved by the Central
Government or by the State Government with the approval of the Central
Government;
(vii) “duty” means the duty of
excise payable under Sec. 3 of the Act;
(viii) “Excise Commissioner” means
the Head of the Excise administration of a State and includes a Prohibition
Commissioner and also an officer designated in any State as a Prohibition or
Excise Director;
(ix) “finished store” means the
portion of a non-bonded or bonded manufactory which is set apart for the
storage of its finished preparations;
(x) “Form” means a Form
appended to these rules;
(xi) “gauge” means to determine
the quantity of alcohol or dutiable goods contained in, or taken from, any cask
or receptacle or to determine the capacity of any cask or receptacle;
(xii) “laboratory” means that
part of a non-bonded or bonded manufactory in which the actual manufacture of
dutiable goods takes place;
(xiii) “manufacturer” means a
person to whom a licence has been granted for the manufacture of dutiable
goods;
(xiv) “officer in-charge” means
an officer of the Excise Department of any State appointed by the collecting
Government to supervise work in a bonded manufactory or a bonded warehouse and
includes officers of any other Department similarly appointed;
(xv) “proper officer” means an
Excise Officer in whose jurisdiction the premises of the manufacturer of any
dutiable goods, or of any person engaged in the process of manufacture of, or
trade in such goods or containers thereof, whether as manufacturer, wholesale
dealer, or intended manufacturer or wholesale dealer, are situated;
(xvi) “prove” means to test the
strength of alcohol by hydrometer or other suitable instrument;
(xvii) “quarter” means a period of
three months beginning with 1st January, 1st April, 1st July or 1st October;
(xviii) “rectified spirit” means
plain undenatured alcohol of a strength not less than 50.0° over proof and
includes absolute alcohol;
(xix) “restricted preparation”
means every medicinal preparation specified in the Schedule and includes every
preparation declared by the Central Government as restricted preparation under
these rules;
(xx) “unrestricted preparation”
means any medicinal preparation containing alcohol but other than a restricted
preparation or a spurious preparation;
(xxi) “Schedule” means the
Schedule annexed to these rules;
(xxii) “spirit store” means that
portion of the bonded or non-bonded manufactory which is set apart for the
storages of alcohol, opium, Indian hemp and other narcotic drugs or narcotic
purchased free of duty or at prescribed rates of duty specified to the Act;
(xxiii) [* * *]
(xxiii-a)
“standard preparation” means a preparation other than a “sub-standard
preparation”;
(xxiii-b)
“State Government” in Rules 4(1) and (2), 19, 30, 38(1), 50, 58(3), 60(2), 80,
82(ii), 96, 99, 112, 129(2), 127 and 132 of these Rules shall, in relation to a
Union territory, mean the Administrator thereof appointed under Art. 239 of the
Constitution of India;
(xxiv) A “sub-standard
preparation” is—
(a) a pharmacopoeial
preparation in which the amount of any of the various ingredients is below the
minimum that the pharmacopoeial composition would require, or
(b) a proprietary medicine
which does not conform to the formula or the list of ingredients disclosed on
the label of the container or on the container;
(xxv)“warehouse” means any place
or premises licensed under Rule 70.
Rule - 3. Agent or owner of goods, manufactory or warehouse to be deemed owner for certain purposes.
When any person is
expressly or impliedly authorised by the owner of any dutiable goods,
manufactory or warehouse to be his agent in respect of such goods, manufactory
or warehouse such agent shall, for all purposes of the Act and these rules be
deemed to be the owner of such goods, manufactory or warehouse.
Chapter II APPOINTMENT OF
OFFICERS
Rule - 4. Appointment of officers and delegation of powers to them.
(1) The State Government may
appoint such number of Excise Officers as it thinks fit to exercise all or any
of the powers conferred or to discharge all or any of the duties imposed by the
Act or these rules and define the jurisdiction of every such officer.
(2) Unless the State Government
in any case otherwise directs, the Excise Commissioner may authorise any Excise
Officer subordinate to him to exercise throughout his jurisdiction, or in any
specified area therein, all or any of the powers conferred or to discharge all
or any of the duties imposed on an Excise Commissioner under these rules.
Rule - 5. Excise Commissioner may exercise the powers of any officer.
The Excise Commissioner may
perform all or any of the duties, or exercise all or any of the powers assigned
to any Excise Officer under these rules.
Chapter III LEVY AND REFUND
OF, AND EXEMPTION FROM DUTY
Rule - 6. Recovery of duty.
Every person who
manufactures any dutiable goods, or who stores goods in a warehouse, shall pay
the duty or duties leviable on such goods under the Act, at such time and place
and to such person as may be designated in, or order the authority of these
rules, whether the payment of such duty or duties is secured by bond or
otherwise.
Rule - 7. [Exemption from the duty on medicinal preparation for Government and charitable institutions.
(1) Except as provided in
sub-rule (2) no duty shall be' collected on medicinal preparation containing
alcohol manufactured in India and supplied direct from a bonded manufactory or
a warehouse to the following institutions:
(i) hospitals and dispensaries
working under the supervision of the Central Government or a State Government;
(ii) hospitals and dispensaries
subsidised by the Central Government or a State Government;
(iii) charitable hospitals and
dispensaries under the administrative control and management of a local body;
(iv) Medical Stores Depot of the
Central Government or a State Government; and
(v) every other institution
certified by the principal Medical Officer of the district in which such
institution is situated as supplying medicines free to the poor.
(2) If in the supply of any
medicinal preparation made direct to all or any of the institutions referred to
in sub-rule (1), any loss or shortage is detected at the destination, the
manufacturer or the licensee of a warehouse, as the case may be, shall be
liable to pay duty on such loss or shortage at the rate in force on the date on
which such loss or shortage is detected or made known to the proper officer:
Provided that if it is
proved to the satisfaction of the Excise Commissioner that the loss or shortage
was due to circumstances over which the manufacturer or licensee, as the case
may be, had no control, the Excise Commissioner may remit the whole or part of
the duty payable.][2]
Rule - 8. Power to exempt from duty in special cases.
The Central Government may,
by notification in the Official Gazette, exempt subject to such conditions as
may be specified in the notification any dutiable goods from the whole or any
part of the duty leviable on such goods if in the opinion of that Government it
is necessary to grant such exemption in the interest of trade or in the public
interest.
Rule - 9. Time and manner of payment of duty.
(1) No dutiable goods shall be
removed from any place where they are manufactured or any premises appurtenant
thereto, which may be specified by the Excise Commissioner in this behalf, whether
for consumption export or manufacture of any other commodity in or outside such
place, until the excise duty, leviable thereon has been paid at such place and
in such manner as is prescribed in these rules or as the Excise Commissioner
may require:
Provided that such goods
may be deposited without payment of duty in a warehouse or may be exported out
of India under bond as provided in Rule 97:
Provided further that the
Excise Commissioner may, if he thinks fit, instead of requiring payment of duty
in respect of each separate consignment of goods removed from the place or
premises specified in this behalf, or from a warehouse, kept with any person
dealing in such goods an account-current of the duties payable thereon and such
account shall be settled at intervals not exceeding three months, and the
account-holder shall periodically deposit a sum therein sufficient in the
opinion of the Excise Commissioner to cover the duty on the goods intended to
be removed from the place of manufacture or storage.
(2) If any dutiable goods are,
in contravention of sub-rule (1) deposited in, or removed from, any place
specified therein the manufacturer thereof shall pay the duty leviable on such
goods upon written demand made by the proper officer, whether such demand is delivered
personally to him or is left at the manufactory or his dwelling-house, and he
shall also be liable to a penalty to be determined by the Excise Commissioner
which may extend to two thousand rupees, and such goods shall also be liable to
confiscation.
Rule - 10. Alteration of duty.
The rate of duty applicable
to goods cleared on payment of duty shall be the rate in force on the date on
which duty is paid, or if the goods are cleared from a manufactory or
warehouse, on the date of the actual removal of such goods from such
manufactory or warehouse:
Provided that if the goods
have previously been removed from a warehouse under bond to be re-warehoused
and the duty is paid on such goods without their being re-warehoused, the rate
applicable thereto shall be the rate in force on the date on which duty is
paid, or if duty is paid through an account-current maintained with the Excise
Commissioner under Rule 9 on the date on which an application in Form A.R. 2 is
delivered to the officer in-charge of the warehouse from which the goods were
removed.
Rule - 11. Recovery of duties or charges short-levied or erroneously refunded.
When duties or charge have
been short-levied through inadvertence, error, collusion or mis-construction on
the part of an Excise Officer, or through mis-statement as to the quantity or
description of such goods on the part of the owner, or when any such duty or
charge, after having been levied, has been, owing to any such cause erroneously
refunded the person chargeable with the duty or charge, so short-levied, or to
whom such refund has been erroneously made, shall pay the deficiency or repay
the amount paid to him in excess, as the case may be, on written demand by the
proper officer being made within six months from the date on which that duty or
charge was paid or adjusted in the owner's account-current, if any, or from the
date of making the refund.
Rule - 12. Residuary powers for recovery of sums due to Government.
Where these rules do not
make any specific provision for the collection of any duty, or of any
deficiency in duty if the duty has for any reason been short-levied, or of any
other sum of any kind payable to the collecting Government under the Act or
these Rules, such duty, deficiency in duty or sum shall, on written demand made
by the proper officer, be paid to such person and at such time and place, as
the proper officer may specify.
Rule - 13. No refund of duties or charges erroneously paid, unless claimed within six months.
No duties or charges which
have been paid or have been adjusted in an account-current maintained with the
Excise Commissioner under Rule 9 and of which repayment wholly or in part is
claimed in consequence of the same having been paid through inadvertence, error
or misconstruction, shall be refunded unless a written claim is lodged with the
proper officer within six months from the date of such payment or adjustment as
the case may be.
Rule - 14. Rebate of duty on goods exported.
The collecting Government
shall, subject to such safeguards, conditions and limitations as are specified
in Chapter VII of these rules, grant rebate of duty on dutiable goods, if
exported out of India.
Rule - 15. Export under bond of goods on which duty has not been paid.
Dutiable goods may be
exported out of India, without payment of duty, from a warehouse or a bonded
manufactory, provided that export is made in accordance with the procedure set
out in the relevant provision of Chapter VII of these rules and the owner
enters into a bond in Form B-3 with such surety or sufficient security, and
under such conditions as the Excise Commissioner approves, in a sum equal at
least to the duty chargeable on the goods, for the due export thereof at the
place of export, within the period that may be specified by the officer
in-charge under sub-rule (3) of Rule 99 and such bond shall not be discharged
unless the goods are duly exported out of India, to the satisfaction of the
Excise Commissioner or are otherwise accounted for the satisfaction of such
officer nor until the full duty due upon any deficiency of goods not so
accounted for, has been paid.
Rule - 16. General bond by an exporter.
The Excise Commissioner may
permit any licensed person desirous of exporting from his State, in the manner
provided in the foregoing rules, dutiable goods on which duty has not been
paid, to enter into a general bond in Form B-3 with such surety or sufficient
security, in such amount, and under such conditions, as the Excise Commissioner
approves, for the export, from time to time, of such dutiable goods within the
period prescribed for the goods exported under sub-rule (3) of Rule 99:
Provided that in the event
of death, insolvency or insufficiency of the surety, the Excise Commissioner
may, in his discretion demand a fresh bond, and may, if the bond is with
security, demand at any time he considers it fit to do, additional security.
Rule - 17. Penalty for failure to furnish proof of export within the prescribed period.
When any person authorised
to export dutiable goods in bond in accordance with the provisions of Chapter
VII of these rules fails to furnish proof of such export to the satisfaction of
the Excise Commissioner, he shall upon a written demand being made by the
officer in-charge forthwith pay the duty leviable on such goods, and shall also
be liable to a penalty which may, subject to a maximum of two thousand rupees,
extend to twice the amount of duty and until such duty and penalty are paid,
the Excise Commissioner may in his discretion refuse to permit such person to
make further exports of dutiable goods in bond.
Chapter IV MANUFACTURE
Rule - 18. Supply of rectified spirit for manufacture of medicinal and toilet preparations.
Rectified spirit shall
ordinarily be supplied to a manufacturer from a distillery or a spirit
warehouse of the State in which the manufactory is situated. The manufacturer,
however, is not precluded from obtaining his requirements of rectified spirit
from sources situated outside the State.
Rule - 19. Wastage in transit of rectified spirit.
If, in any particular case
it is provided to the satisfaction of the Excise Commissioner that the loss
is bona fide and not due to negligence or connivance on the part of
the manufacturer, the duty payable in respect of such loss may be waived in
full or in part according to the merits of the case.
Except with the prior
sanction of the State Government the concession in this rule shall not be
applicable to issues of rectified spirit made to non-bonded manufactories.
Rule - 20. Mode of manufacture.
Manufacture of medicinal
and toilet preparations containing alcohol shall be permitted in bond without
payment of duty as well as outside bond. In the case of manufacture in bond
alcohol on which duty has not been paid shall be used under excise supervision;
and in the case of manufacture outside bond, only alcohol on which duty has
already been paid shall be used.
Section A Manufacture in bond
of medicinal and toilet preparations containing alcohol, opium, Indian hemp and
other narcotic drugs and narcotics
Rule - 21. Issue of rectified spirit without payment of duty.
Rectified spirit shall be
issued without previous payment of duty for the manufacture of medicinal and
toilet preparations containing alcohol subject to the condition that the
manufacturer enters into a bond in Form B-1 with sufficient security, as laid
down in Rule 96, towards due payment of duty and observance of the rules.
Rule - 22. Entry into and exit from a bonded manufactory.
Unless otherwise ordered by
the State Government there shall be only one entrance to the bonded manufactory
and one door to each of its compartments. All the doors shall be secured with
excise ticket locks during the absence of the officer in-charge.
Rule - 23. Essentials of a bonded manufactory.
(1) A bonded manufactory shall
make provision for the following:
(i) one plain spirit store
unless the manufactory is attached to a distillery or a rectified spirit
warehouse from which rectified spirit is made available as and when necessary;
(ii) at least one large room for
manufacturing medicinal preparations;
(iii) one or more rooms for
storing finished medicinal preparations;
(iv) separate arrangement for
manufacture of toilet preparations;
(v) the storage of finished
toilet preparations;
(vi) accommodation with
necessary furniture near the bonded premises for the officer in-charge;
(vii) malleable iron rods not
less than 19 mm in thickness, set not more than 102 mm apart, embodied in brick
work up to a depth of at least 51 mm. and covered on the inside with strong
wire netting or expanded metal of a mesh not exceeding 25 mm in diameter of
length in every window of the bonded premises;
(viii) a board on which the name
of the room and a serial number, if any, are legibly painted in oil colour on
the outside of every such room in the manufactory;
(ix) all pipes from sinks or
wash-basins inside manufactory premises discharging into drains forming part of
the general drainage system of the premises;
(x) all gas and electric
connections with the licensed premises so fixed as to admit of the supply of
gas or electricity being cut off and all the regulators or switches securely
locked at the end of the day's work.
(2) The Central Government may
in special cases relax any of the provisions of Clauses (i) to (x) of sub-rule
(1).
Rule - 24. No additions or alterations to be made without orders.
No addition or alteration
shall be made in the bonded premises or in respect of the permanent fixtures
therein without the previous orders of the Excise Commissioner. Plans, in
triplicate showing each addition or alteration shall be submitted with the
application for the necessary permission and copies disposed of in the same
manner as copies of the original plans of the bonded made factory as provided
in Rule 95.
Rule - 25. Arrangement of receptacles in a bonded manufactory.
(1) The permanent vessels for
the storage of alcohol, opium, Indian hemp and other narcotic drugs and
narcotics received under bond and all the finished preparations on which duty
has not been paid shall be secured with excise ticket locks.
(2) All vessels intended to
hold alcohol and liquid preparations shall be gauged by the officer in-charge.
They shall each bear a distinctive serial number and their full capacities
distinctly and indelibly marked on them. A record of these details shall be
kept in Form R.G.I.
(3) Table shall be computed to
show contents at an inch and tenth of an inch of the depth of each such vessel.
Rule - 26. Indent for rectified spirit.
Rectified spirit required
for manufacturing medicinal and toilet preparations shall be obtained on an
indent in Form I.D.-1 countersigned by the officer in-charge, from any
distillery or spirit warehouse approved by the Excise Commissioner, the
original being sent by the licensee of the bonded manufactory to the distiller
the duplicate sent through the officer in-charge to the distillery or spirit
warehouses officer and the triplicate retained as officer copy. The cost price
of such rectified spirit shall be paid by the licensee of the bonded
manufactory to the distiller. If the distillery or warehouse officer has
received from the officer in-charge of the bonded manufactory the duplicate of
the indent, he shall issue the spirit required under bond, under the
appropriate permit in the Form invogue in the State for transport of rectified
spirit and send the advice portion of such permit to the officer in-charge.
Rule - 27. Verification of rectified spirit received.
Consignment of rectified
spirit received under bond shall be verified in volume and strength and the
receipt of such supply shall be entered in register in Form R.G.-2. Subject to
the provision for Rule 19 duty at the rate levied by the State Government on
alcoholic liquors on all wastages shall be paid by the licensee of the bonded
manufactory into a Government treasury on receipt of a demand from the officer
in-charge and a copy of the treasury receipt shall be sent to the distillery
officer who shall thereupon make the necessary adjustment in his register.
Rule - 28. Storage of rectified spirit.
(1) After the rectified spirit
received has been verified, it shall be stored in one or more vessels in the
spirit store.
(2) If, in any particular case,
it is proved to the satisfaction of the Excise Commissioner that the loss
is bona fide and not due to negligence or connivance on the part of
the manufacturer, the duty payable in respect of such loss may be waived in
full or in part according to the merits of the case.
Rule - 29. Issues of rectified spirit from the spirit store.
(1) Rectified spirit shall be
issued from the spirit store to the laboratory of the manufactory on a
requisition of the licensee, which shall be made in Form R.Q-1, but only in
such quantities as are in conformity with the formulae laid down in the
relevant pharmacopoeia or the formulae of the patent and proprietary medicines
displayed on the label of the container in the manner prescribed in the Drugs
Rules, 1945, for the time being in force, for the particular preparation for
which the alcohol is required. In the case of medicinal preparation
manufactured from concentrated tinctures the exact quantity of spirit to be
added to them shall be calculated after ascertaining the proof-spirit content
of the concentrated tinctures by analysis by the Chemical Examine. For this
purpose two samples of not less than 142 ml each shall be taken from each
concentrated tincture, one of which shall be sent to the said Chemical Examiner
for ascertaining the proof-spirit content while the other shall be retained by
the officer in-charge of the bonded manufactory until the result of analysis is
known, after which it may be added to the concentrated tincture from which it
was originally taken. All rectified spirit so issued shall, in the presence of
the officer in-charge, be added without delay to the other materials for the
preparations specified in the application. Rectified spirit shall not be issued
for any purpose other than the manufacture of medicinal and toilet preparations
in the laboratory.
(2) Finished medicinal or
toilet preparations may be transferred from the finished store to the
laboratory of the manufactory, for addition to raw materials for the
preparation of the same or any other kind of preparation on written requisition
from the licensee. Such transfers shall be shown in the respective registers
maintained and the alcohol contents shall be adjusted correctly.
Rule - 30. Indent for opium, Indian hemp and other narcotic drugs and narcotics, their storage and issue for manufacture.
Indent for opium shall be
made to the nearest sub-treasury or the Government Opium Factory, Ghazipur or
to the warehouse or to the place of storage approved by the State Government,
in Form I.D.-1. The supply of Indian Hemp and other narcotics shall also be
indented for from the nearest Government warehouse in the same Form. The supply
of opium, Indian hemp, narcotic drugs and other narcotics shall be made under
permit as prescribed in Rule 26. On their receipt in the bonded manufactory
they shall be verified and accounted for in the register in Form R.G.-2 as in
the case of alcohol, opium, Indian hemp, narcotic drugs and other narcotics
obtained by the licensee free of duty shall be stored separately in the spirit
store and secured by excise ticket locks. They shall be issued for the
manufacture of medicinal preparations only on a acquisition in Form R.Q.-1 by
the licensee as in the case of alcohol.
Rule - 31. Manufactured dutiable goods.
Each preparation
manufactured shall be registered and shall bear a distinctive serial number,
which shall be known as its batch number in the register in Form R.G.-3. This
register shall also show the receipt and disposal of all alcohol issued to the
laboratory from the spirit store and the quantity of finished medicinal
preparation manufactured therefrom. As soon as a preparation is manufactured,
it shall be removed to the finished store where, after it has been carefully
measured, it shall be stored in vessels provided for the purpose and accounted
for in the register in Form R.G.-4. The issue of opium, Indian hemp, narcotic
drugs and other narcotics shall be made under the appropriate permit and the
advice portion of such permit shall be sent to the officer in-charge.
Rule - 32. Manufacturing vessels to bear labels.
Every time the percolator,
or other vessel intended for alcohol is charged there shall be attached to it a
label showing the following particulars:
(a) the name and batch number
of the preparation;
(b) the description and
quantity of alcohol placed in it from time to time; and
(c) the date of removal of the
preparation and the quantity of such preparation removed.
Rule - 33. Sample to be taken.
(i) On completion of production
of a medicinal or toilet preparation, the officer in-charge shall permit the
licensee to take free sample of 227 ml on such quantity of the preparation as
the officer in-charge considers necessary for analysis in his own laboratory
and declaration of the strength of alcohol and medicaments.
(ii) Any quantity left over
after analysis shall be destroyed by the licensee in his laboratory in the
presence of the officer in-charge of the laboratory.
(iii) A separate account of the
quantity used by the licensee for analysis shall be maintained.
(iv) The alcoholic strength of a
preparation as declared by the licensee shall be entered by the licensee in the
register in Form R.G.-3.
(v) Immediately after
declaration by the licensee of the alcoholic strength of a finished preparation
and before such preparation is removed to the store, the licensee shall make
proper entries in the register in Form R.G.-3.
(vi) The officer in-charge shall
check the entries and if they are found in order, he shall check the contents
of as many as he think necessary of the vessels in which the preparation is
being stored. He shall then initial on the relevant entries of the register in
Form R.G.-3 and take two samples from each batch of such finished preparation
for analysis and report by the Chemical Examiner.
(vii) One set of samples shall be
sent at once to such Chemical Examiner and a note to the effect shall be made
in the register in Form R.G.-3. The report of the Chemical Examiner, when
received, shall be shown to the licensee.
(viii) The duplicate sample of a
preparation which is intended exclusively for replacement of the original
sample or repetition of its analysis, when necessary, shall be kept under
excise ticket lock, and shall be returned to the finished store immediately on
receipt of the report of the Chemical Examiner.
(ix) All such samples sent shall
be sealed by the officer in-charge and the licensee of the manufactory.
(x) The duplicate sample shall
not be returned to the finished store in any case where—
(a) the alcohol strength of a
preparation from which the sample was taken, is declared by the Chemical
Examiner to be beyond the margin of 3% unless the Excise Commissioner permit standardisation
of such sub-standard preparation; and
(b) the preparation is declared
to be a spurious preparation under these rules.
(xi) All samples required for
analysis under these rules shall be supplied free of cost by the licensee and
all expenses in connection with packing and dispatch of the samples shall be
borne by him. Samples of medicinal or toilet preparation may also be taken at
any time by the officer in-charge or other superior officer and such samples
shall be sent to the Chemical Examiner for analysis and check.
Rule - 34. Storage of finished products.
(i) Medicinal and toilet
preparations shall on completion of production be stored in bulk in jars or
bottles each containing not less than 2,273 ml.
(ii) Such preparations ready for
issue may be filled in bottles or containers of not less than 57 ml content:
Provided that the Excise
Commissioner may, by an order in writing specify that any such preparation may
be filled in bottles or containers of smaller capacity.
(iii) Every container of a
finished preparation shall bear a label showing the name of the preparation,
its batch number, its alcoholic strength and the name of the manufacturer.
(iv) The label of each container
of a preparation stored in bulk shall, in addition, indicate the actual
contents in litres, its alcoholic strength and the date of storage.
(v) The containers shall be
kept so arranged in suitable racks as to allow ready identification of each
batch.
(vi) Any goods stored may be
left in the store room for a period of three years or for such extended period as
the Excise Commissioner may, in each case, allow. The owner of the bonded
laboratory shall, before the expiry of the period of three years or the
extended period, if any, clear the same for consumption in the State on payment
of excise duty or for removal in bond to a bonded warehouse or for exportation.
Rule - 35. Deficiency noticed in the finished store.
(1) A record shall be kept of
all deficiencies in bulk content of any finished medicinal or toilet
preparation in store by the officer in-charge in Form R.G.-4, and a report of
all such deficiencies, shall be submitted by him at the end of each quarter to
the Excise Commissioner.
(2) All such loss in the
absence of a satisfactory explanation from the licensee shall be subject to
levy of duty on the quantity so lost at penal rates which shall not be more
than double the rates prescribed.
(3) If the Excise Commissioner
is satisfied that the deficiency reported under sub-rule (1) was due to natural
or unavoidable causes, and if he is satisfied that the alcoholic preparation
has not gone into consumption, he may remit the duty.
Rule - 36. Disposal of sub-standard preparations.
(1) A finished medicinal or
toilet preparation which is or is suspected to have deteriorated in quality
may, if the manufacturer so desires, be destroyed with the permission of the
Excise Commissioner, in the presence of the officer in-charge and relevant
entries made in the register in Form R.G.-4.
(2) The Excise Commissioner
may, on an application made to him by the manufacturer, allow him to re-process
a sub-standard preparation.
(3) Excise duty shall not be
levied on the preparation so destroyed provided the Excise Commissioner is
satisfied that the deterioration of the preparation, or in the alternative its
improper manufacture, was due to reasons beyond the control of the licensee.
Rule - 37. Disposal of recovered alcohol.
(1) Alcohol recovered in the
course of production of a medicinal or toilet preparation or distilled
separately from the mark of such preparation may be used for subsequent
production of the same preparation provided such alcohol is collected
separately and accounted for separately.
(2) In cases where the alcohol
recovered from a preparation liable to duty at the lower rate is sought to be
used in the manufacture of a preparation subject to higher rate of duty, the
duty on the preparation so manufactured shall be collected or made leviable on
determination of the spirit strength of the preparation.
(3) An account of recovered
alcohol in a recovered alcohol vat shall be maintained by the officer in-charge
in Form R.G.-2.
(4) Recovered alcohol declared
by the licensee to be unfit for use shall be destroyed by him in the presence
of the officer in-charge on submission of written application. No rebate of
duty shall be allowed on recovered alcohol so destroyed.
Rule - 38. Wastage in manufacture.
(1) The State Government may,
from time to time, fix the percentage of wastage in the production of a
particular medicinal or toilet preparation. Any wastage that exceeds the
allowable limit and is not properly accounted for shall be charged with the
duty together with such penalty not exceeding the duty leviable thereon as the
Excise Commissioner may deem fit. If the alcohol in strength of a preparation
is found by the Chemical Examiner to exceed the highest allowable limit by more
than 3 proof degrees or to be below the lowest allowable limit, its issue from
the bonded manufactory shall be withheld.
(2) The licensee may be allowed
to adjust the alcoholic strength or the medicaments or the ingredients of such
a batch of preparation in a suitable manner with the previous approval of the
Excise Commissioner provided the process employed does not impair the
therapeutic or toilet properties of the preparation in any way.
(3) A sample of the preparation
shall be sent to the Chemical Examiner for analysis after adjusting the spirit
or medicaments or other ingredients, and issue of the adjusted batch of such
preparation shall be allowed only when the Chemical Examiner's report has been
found to be satisfactory.
(4) When an excess of more than
20 proof degrees over the strength declared by the licensee of any batch of
preparation is found by the Chemical Examiner, the true strength, as
ascertained by the Chemical Examiner, shall be entered in the batch account in
Form R.G.-5, and the reason for this alteration shall be briefly noted in the
remarks column, and the excess duty due from the licensee or any quantity
issued from the batch on payment of such duty to the credit of the Central
Government (in the case of Union territories) or the State Government prior to
the receipt of the Chemical Examiner's report, shall be realised by the officer
in-charge with the previous sanction of the Excise Commissioner.
(5) No refund or abatement of
excess duty shall be allowed on any quantity of a batch of preparation issued
on payment of such duty and prior to the receipt of the Chemical Examiner's
report, if the strength is found to be lower than that declared by the
licensee.
Rule - 39. Remission of duty in case of loss due to accident.
In case of any accident
loss of alcohol in a bonded manufactory, otherwise than by theft, the officer
in-charge shall institute necessary enquiries without delay to ascertain the
cause of such loss. If such loss is found to be beyond the control of the
licensee the duty on the alcohol so lost shall be remitted with the approval of
the Excise Commissioner or any Excise Officer subordinate to the Excise
Commissioner specifically empowered by him in this behalf.
Rule - 40. Issue from a bonded manufactory.
(1) Issue of alcoholic
preparation and preparations containing opium, Indian hemp or other narcotic
drugs and narcotics shall be made from a bonded manufactory on payment of duty.
The licensee shall present before the officer in-charge an application in Form
A.R.-2 signed by him or by his authorised representative. The officer in-charge
shall, after checking the entries and realising the duty payable, allow the
required quantities to be removed after issuing a permit:
Provided that issues to
another bonded warehouse shall be made without payment of duty under proper
security governed by the rules in Chapters VII and VIII.
(2) If the licensee is also an
account-holder as provided for in Rule 9, duty leviable on alcohol preparation
and preparations containing opium, Indian hemp or other narcotic drugs and
narcotics to be issued from a bonded manufactory shall be debited in the
account-current before the preparations are removed from the bonded premises.
Rule - 41. The licensee to maintain proper accounts, etc.
(1) The licensee shall maintain
accounts in proper forms and registers as prescribed in the Appendix to these
rules.
(2) The licensee shall deliver
to the officer in-charge, by the 5th of each month, a return of transactions of
business in respect of the preceding month in Form R.T.-1.
Rule - 42. Size of establishment.
It shall be open to the
Excise Commissioner to determine the size of the supervisory staff in
consultation with the licensee.
Rule - 43. Accounts.
The officer in-charge shall
maintain in accounts in the prescribed form and shall take steps to ensure that
the licensee also maintains accounts. Separate account shall be written up
daily by the officer in-charge and the licensee or by any person authorised by
him and shall be compared and reconciled before the manufactory is closed at
the end of the day's transactions.
Rule - 44. Collection of duty.
The officer in-charge shall
be responsible for correct collection of duty and penalty, if any, at the prescribed
rate before any medicinal or toilet preparation containing alcohol are allowed
to be removed from the premises except in the case of exports or removal under
bond or under such conditions as may be permitted by the Excise Commissioner.
Rule - 45. Scope of duties.
(1) The officer in-charge shall
exercise such supervision as is required to ensure that alcohol issued for
certain preparation is added to the materials which go to make that preparation
and that no portion of such alcohol is diverted to the other purposes.
(2) Agents, clerks, compounders
and other person, who have been duly authorised in this behalf by the licensee,
and approved by the officer in-charge, may enter into and carry out their work
in connection with the manufacture during the working hours of the manufactory.
(3) Any person duly authorised
in this behalf by the licensee may sign all applications and indents for the
issue of rectified spirit or finished preparations.
(4) Excise Officer specially
empowered in this behalf by the Excise Commissioner, shall inspect the
manufactory in accordance with the instructions prescribed herein and shall
submit the notes of their inspection to the officer specified by the Excise
Commissioner. They shall also be responsible for the correct maintenance of accounts
and collection of duty by the officer in-charge.
Section B Manufacture outside
bond of medicinal and toilet preparations containing alcohol, opium, Indian
hemp and other narcotic drugs and narcotics
Rule - 46. Opening and closing hours.
The work of manufacture and
sale in the non-bonded manufactory shall be conducted between the hours of
sunrise and sunset and on such days and hours as may be fixed by the Excise
Commissioner.
The premises shall remain
closed from the hours of sunset to sunrise each day.
Rule - 47. Building arrangements.
Arrangement of the building
shall be as under:
(i) The portion of the
non-bonded manufactory used as “laboratory” shall be separated from that used
for other purpose.
(ii) The windows of the “spirit
store”, “laboratory” and “finished store” shall be fitted with malleable iron
bars not less than 19 mm in thickness, set not more than 102 mm apart and fixed
in the brick-work to a depth of at least 51 mm at each end. On the inside of
each window there shall be securely fastened to the bars stout wire-netting the
aperture of which shall not exceed 25 mm in diameter.
(iii) There shall be only one
entrance to the non-bonded manufactory and one door each to the “laboratory”,
“spirit”, “store”, and “finished store”.
(iv) All pipes from sinks and wash-basins
inside the manufactory premises shall discharge into closed drains forming part
of the general drainage system of the premises.
(v) All electric and gas
connections with the licensed premises shall be so fixed as to admit of the
supply of electricity or gas being cut off and the regulators or switches being
securely locked out at the end of day's work.
(vi) There shall be separate
“spirit store” for the rectified spirit [3][purchased
in the duty of Rs 10 and Rs 20 and Rs 80 per litre].
(vii) There shall be separate
finished stores for medicinal and toilet preparations falling under each item
of the Schedule to the Act.
(viii) All alterations in
arrangement of building and plants shall be made only with the previous
sanction of the Excise Commissioner.
(ix) The State Government may
relax all or any of the provisions of clauses (i) to (viii) in the case of
small manufacturers whose annual consumption of alcohol does not exceed 500
litres and also in the case of those who prepare medicinal preparations for
dispensing to their patients only and not for sale.
Rule - 48. Receptacles.
(i) The permanent vessels for
the storage of alcohol and finished preparations containing a alcohol in the
non-bonded manufactory shall be gauged accurately and tables shall be computed
to show the contents of every 20 mm and 2 mm of its depth.
(ii) The receptacles for the
storage of finished preparations in the finished store shall be of metal, porcelain
or glass as may be convenient and necessary.
(iii) Each permanent vessel shall
bear a distinctive serial number, its full capacity and the purpose for which
it is to be used, distinctly and indelibly marked on it.
A record of these details
shall be kept in the register in the Form R.G.-1.
(iv) All receptacles containing
alcohol, tinctures, liquid extracts or other alcoholic medicinal or toilet
preparations, in the laboratory shall have affixed to them labels signed by the
manufacturer or his authorised representative showing the batch number, the
name of the preparations and the quantity of alcohol added in the receptacles
during the course of manufacture.
(v) Labels placed on macerators
and percolators or carboys shall show the quantity of proof-spirit contained in
them on each occasion and shall be destroyed when they are emptied and cleaned.
(vi) Labels on bottles filled
for removal shall show, among other details, which the manufacturer may
require, the alcoholic contents in proof-strength and the average percentage of
absolute alcohol it contains.
Rule - 49. Indent for rectified spirit-duty paid.
(1) Rectified spirit required
for manufacturing medicinal and toilet preparations shall be obtained on an
indent prepared in triplicate, Form I.D.-1, from any distillery or spirit
warehouse approved by the Excise Commissioner, the original being sent by the
licensee of the manufactory to the distiller or spirit warehouse-keeper, the
duplicate to the officer in-charge of the distillery or spirit warehouse
through the proper officer and the triplicate retained by the licensee as
office copy. The cost of such rectified spirit shall be paid by the licensee of
the manufactory to the distiller or spirit warehouse-keeper. The licensee shall
credit the duty payable on the spirit indented for into a Government treasury
to the collecting Government and enclose the challan in token of such payment,
to the duplicate copy of the indent. The treasury officer shall send an advice
of such payment to the officer in-charge of the distillery or spirit warehouse.
The officer in-charge of the distillery or spirit warehouse, after satisfying
himself that the correct amount of duty has been paid, as evidenced by the
challan enclosed by the licensee and the advice of such payment received, from
the treasury officer, shall order the issue of rectified spirit required. The
rectified spirit shall be brought from the distillery or spirit warehouse to
the manufactory covered by a permit issued by the officer in-charge of the
distillery or spirit warehouse. All such permits shall be filed along with
respective indents. The rectified spirit so brought into the non-bonded
manufactory shall be immediately transferred to the spirit store and the
necessary accounts written up then and there in the register in Form R.G.-2.
Accounts of all transactions in respect of rectified spirit [4][purchased
paying the duty of Rs 10 and 20 and Rs 80 per litre].
(2) Where the manufactory as
well as the warehouse from which rectified spirit is to be obtained are located
within the same State, the licensee may authorise the owner of the distillery
or warehouse to pay the duty on his behalf before the issue of rectified spirit.
On such authorisation the owner of the distillery or warehouse shall pay the
amount of duty into a Government treasury to the credit of the Collecting
Government or in such manner as may be prescribed by the Excise Commissioner.
Rule - 50. Indent for opium, Indian hemp and other narcotic drugs and narcotics, their storage and issue for manufacture.
Indent for opium shall be
made to the nearest sub-treasury or to the Government Opium shall be made to
the warehouse or place of storage approved by the State Government in Form
I.D.-1. The supply of Indian hemp, narcotic drugs and other narcotics shall be
indented for from the nearest Government warehouse or place of storage approved
by the State Government in the same form. The supply of opium, Indian hemp and
other narcotic drugs and narcotics shall be made under permit as prescribed in
Rule 49. On their receipt in the non-bonded manufactory they shall be verified
and accounted for in the register in Form R.G.-2. Opium, Indian hemp and other
narcotic drugs and narcotics are issued from the spirit store of the
laboratory, such issues shall be accounted for in the register in Form R.G.-2.
Rule - 51. Restrictions on manufacture.
(1) The manufacturer shall not
sell or transfer the rectified spirit obtained by him to any other person.
(2) Medicinal preparations,
containing alcohol, which are capable of being consumed as ordinary alcoholic
beverages falling under Item No. 1(ii)(c) of the Schedule to the Act shall not
be manufactured from rectified spirit on which only the duty of [5][Rs
10] London Proof Litre has been paid and such preparations shall be
manufactured only from rectified spirit on which a duty of [6][Rs
20] per London Proof Litre has been paid and the rectified spirit obtained
after payment of the aforesaid duty of [7][Rs
20] shall be accounted for separately.
(2-A)
Medicinal preparations containing alcohol which are capable of being consumed
as ordinary alcoholic beverages falling under either Item No. 1(ii)(b) or Item
No. 2(iii) of the Schedule to the Act shall not be manufactured from
rectified spirit on which only the duty of [8][Rs
10 or 20] London Proof Litre has been paid and such preparations shall be
manufactured only from rectified spirit on which duty of [9][Rs
80] per London Proof Litre has been paid and the rectified spirit obtained
after payment of the aforesaid duty of [10][Rs
80] shall be accounted for separately.
(3) In no case shall the
quantity of rectified spirit in the possession of the manufacturer exceed the
limit fixed by the licensing authority.
Rule - 52. Manufacture, storage and sale to be carried on only in the licensed premises of the non-bonded manufactory.
(1) The manufactory and storage
of all preparations shall be carried on in the licensed premises only.
(2) Each preparation
manufactured shall be registered and shall bear a distinctive serial number,
which shall be known as its batch number in the register in Form R.G.-3. This
register shall also show the receipt and disposal of all rectified spirit,
opium, Indian hemp and other narcotic drugs and narcotics drawn from the spirit
store and the quantity of finished preparation manufactured therefrom.
(3) All finished preparations
shall be transferred from the “laboratory” to the “finished store” and shall be
so arranged that the checking of stock of every batch of preparation from the
accounts register “in Form R.G.-4” is facilitated.
(4) Finished preparations made
from rectified spirit obtained at different rates of duty shall be kept
separately in the finished store.
(5) Every preparation stored in
bulk shall be measured into the storage vessel to the nearest fluid ounce by
the manufacturer and sealed.
(6) When any of the contents of
a vessel, in which the preparations are stored in bulk are removed, the
manufacturer shall enter on the stock card attached thereto the quantity taken
out and the manner of disposal with his signature and date.
Rule - 53. Samples to be taken by the Excise Officer at least once a month for analysis.
(i) The Excise Officer, in
whose jurisdiction the manufactory is situated, shall, without previous notice
to the manufacturer, take samples of not less than 13 per cent, and not more
than 15 per cent, (save in exceptional circumstances) of the total number of
the medicinal and toilet preparations containing alcohol from the finished
stocks at least once every month and forward them to the Chemical Examiner for
analysis and report whether the alcoholic contents thereof tally with the
percentage of alcohol shown on the labels affixed to the bottles.
(ii) If the proof strength
reported by the Chemical Examiner is more than 3 per cent proof spirit than the
strength declared by the manufacturer on the labels pasted on such bottles, the
manufacturer is liable to a penalty at the rate of 10 times the difference in
duty in the quantity so manufactured but no exceeding Rs 2000.
(iii) If such differences are
found to occur frequently the Excise Commissioner may order the cancellation of
the licence held by the manufacturer.
(iv) Samples of finished
products may also be taken at any time by the Excise Commissioner, and such
other Excise Officer authorised by the Excise Commissioner in this behalf.
(v) All such samples shall be
taken by the officer personally and in the presence of the manufacturer or his
authorised agent.
Rule - 54. Procedure to be followed in taking samples.
(i) A sample shall be of 227 ml
or such quantity as may be fixed by the Excise Commissioner.
(ii) Every sample shall be taken
in duplicate.
(iii) The cork of every bottle in
which sample is kept shall be fixed with the officer's personal seal or the
official seal and the name of the preparations and batch number shall be stated
on label axed to each such bottle.
(iv) The label of the bottle
shall be signed by the officer taking the sample.
(v) The manufacturer, if he so
desires, shall be allowed to affix his own seal and sign the labels.
(vi) The duplicate samples shall
be kept securely under lock and are in an almirah (to be provided by the
manufacturer) until the result of the analysis has been reported, save in the
case in which the Chemical Examiner has asked for another sample either to
replace the previous sample dispatched to him or to repeat the analysis.
Duplicate samples, to which no further reference is needed, shall be promptly
returned to the manufacturer.
(vii) The samples to be sent for
examination shall be carefully placed in a case and securely fastened with tape
or wire to be supplied by the manufacturer and shall be sealed by the officer
taking the samples, with the personal seal or the official seal, and dispatched
without delay, at the expense of the manufacturer, to the Chemical Examiner.
(viii) A letter advising the
dispatch of the sample shall be sent to the Chemical Examiner in duplicate. The
letter shall contain besides other information a facsimile of the seal used.
The Chemical Examiner shall acknowledge the receipt of the sample in the
duplicate copy to the dispatching officer.
Rule - 55. No compensation to manufacturer of sample taken for analysis.
The manufacturer shall not
be entitled to any compensation for the samples taken for the purpose of
analysis under these rules.
Rule - 56. Correct and up-to-date accounts in prescribed printed registers to be maintained.
(i) The manufacturer shall
maintain up-to-date, correct and proper accounts in the relevant register and
deliver to the proper officer, by the 5th of each month, a monthly return of
transactions of business.
(ii) The manufacturer shall also
furnish such statements as may be required by the Excise Commissioner or by any
officer empowered by him in this behalf.
(iii) All the account registers
shall be obtained by the manufacturer at his cost from the respective Taluq
office or excise office or such other office authorised to sell such registers.
Rule - 57. Employees.
(i) The manufacturer shall
furnish to the Excise Commissioner and the proper officer a list containing the
names of the manager or assistant manager employed by him and of all other
employees whose duties require them to enter non-bonded manufactory.
(ii) He shall promptly inform
the Excise Commissioner and the proper officer of any changes which he may
choose to make in the list from time to time.
(iii) No person other than the
person whose name is contained in the list shall enter the manufactory without
the special permission of the proper officer.
Rule - 58. Inspection.
(1) The non-bonded manufactory
shall at all reasonable times be open to inspection by the Excise Commissioner
and other Excise Officer having jurisdiction over the area in which the
manufactory is situated.
(2) The proper officer shall
inspect the non-bonded manufactory at least once every month.
(3) The State Government may
authorise any officer of the prohibition, land revenue, medical and public
health department to inspect the non-bonded manufactory.
Section C Classification of
Medicinal and Toilet Preparations Containing Alcohol
Rule - 59. [Allopathic preparations.
Allopathic preparations are
medicinal preparations made according to the modern system of medicines and all
under either of the following two categories, namely—
(a) Official allopathic
preparations that is to say, those preparations which are made in accordance
with the formulae given in the latest editions of the following pharmacopoeias
and official compendia of drugs standards or formularies, namely—
(i) Indian pharmacopoeia;
(ii) official pharmacopoeia of
any other country to which the drug claims to comply;
(iii) in the case of the
preparations for which the formulae are not included in the latest edition of
the official pharmacopoeia of any country, such preparations as may be included
in the latest edition of the official compendia of drug standards or
formularies, namely, the British Pharmaceutical Codex or the National Formulary
of the United States, the British Veterinary Codex, the National Formulary of
India, the Dental Formulary of U.S.A. to which the preparation claims to
comply:
Provided that where the
formularies are not specified either in the latest edition of the Indian
Pharmacopoeia or the official pharmacopoeia of any country or the official
compendia of drug standards or formularies specified above, but are specified
in the edition immediately preceding the latest edition of the said
pharmacopoeia or official compendia, as the case may be, the preparations made
in accordance with the formula specified in such immediately preceding edition
of the relevant pharmacopoeia or official compendia shall be considered to be
the official allopathic preparations:
(b) non-official allopathic
preparations (that is to say, preparations other than the official allopathic
preparations) made according to the modern system of medicine and conforming to
the formulae displayed on the label.][11]
Restricted
and unrestricted medicinal preparations
Rule - 60. Maintenance of restricted list of preparations.
(1) A list of medicinal
preparations which are considered as capable of being misused as ordinary
alcoholic beverage, hereinafter referred to as restricted preparations, is
given in the Schedule. All other medicinal preparations being manufactured from
a date prior to 1st April, 1957, shall be considered to be not capable of being
misused as ordinary alcohol beverages (hereinafter referred to as unrestricted
preparations).
(2) If, however, a preparation
falling in the unrestricted category is found to be widely used as ordinary
alcoholic beverage, Central Government may, on the request of a State
Government or suo motu, refer the matter to the Standing Committee
referred to in Rule 68. The Central Government shall, if so advised by the said
Committee, declare the said preparation in the Schedule.
(3) Medicinal preparation other
than official allopathic preparations which are manufactured in India for first
time intend subsequent to 1st April, 1957, shall be presumed to be restricted
preparations unless declared to the contrary by Central Government on the
advice of the Standing Committee. Any manufacturer, intending to produce a new
alcohol preparation other than an official allopathic preparation, shall submit
two samples of such preparation with the receipt to the State Government. The
State Government shall forward such request with receipt to the Central
Government for a decision. The Central Government shall refer the matter to the
Standing Committee and in accordance with the advice tendered by it declare the
category in which the preparation should be placed and the item or sub-item or
both in the Schedule to the Act under which the preparation falls. The decision
of the Central Government shall be communicated to all State Government. In
case, the preparation is declared to be a restricted preparation it shall be
included in the schedule of restricted preparations and if the preparation is
declared to be an unrestricted preparation it shall be included in the schedule
on unrestricted preparations.
The advice of the Standing
Committee shall be communicated within a reasonable time and in no case later
than six months from the date of submission of sample to the Committee.
Homoeopathic
Preparations
Rule - 61. Mode of manufacture.
American, British and
general pharmacopoeias that are in vogue at present in the various States,
shall be recognised as standard pharmacopoeia of for Homoeopathic preparation
for the purpose of these rules until such time as the Central Government
evolves its own pharmacopoeia.
Rule - 62.
[* * *]
Preparation
with narcotic ingredients
Rule - 63. Preparations containing opium, Indian hemp and other narcotic drugs and narcotics.
The rules in respect of
alcoholic medicinal and toilet preparations shall, as far as may be, apply to
preparations containing opium, Indian hemp, and other narcotic drugs and
narcotics.
Ayurvedic
Preparations
Rule - 64. Types of preparations.
Asavas and Artistas are the
principal types of Ayurvedic preparations in which alcoholic contents is
self-generated and not added as such.
Rule - 65. Pharmacopoeia for Ayurvedic preparations.
Until a standard Ayurvedic
pharmacopoeia has been evolved by the Central Government, the pharmacopoeias
that are in the various States shall be recognised as standard Ayurvedic
pharmacopoeias.
Rule - 66. Classification of preparation containing self-generated alcohol for purposes of levy of duty.
No duty shall be levied on
Ayurvedic preparations containing self-generated alcohol in which the alcoholic
content does not exceed 2 per cent, proof spirit. Where the percentage of proof
spirit is in excess of 2 per cent, duty will be leviable under item 2(ii) or
2(i) of the Schedule to the Act according as the preparations are capable of
being consumed as ordinary alcoholic beverage or not:
Provided that Ayurvedic
practitioner registered under any law for the time being in force in any State
where there is no such registration of Ayurvedic practitioners, such
practitioners, as are proved to satisfaction of the Excise Commissioner to be of
good standing, shall be allowed to manufacture and dispense Ayurvedic
preparations, excepting those prepared by distillation or by addition of
alcohol as such during the process of manufacture or to the finished product,
free of duty subject to the following conditions:
(a) practitioners shall take
out licence on payment of fee of Re. 1 in the manner hereinafter stated;
(b) such preparations shall be
used only for the patients of the practitioners and shall not be for sale to
the general public;
(c) the practitioner shall
allow drawing of samples by Excise Officer to ensure that the preparations
contain only self-generated alcohol; and
(d) daily account shall be
maintained of all the preparations manufactured and dispensed giving
particulars of names and addresses of the patients of the practitioners.
Rule - 67. Levy of duty on Ayurvedic preparations made by distillation or to which alcohol is added at any stage of manufacture.
For purpose of duty
Ayurvedic preparations, made by distillation or to which alcohol is added at
any stage of manufacture, shall be treated as alcoholic preparations capable of
being used as ordinary alcoholic beverages.
Rule - 67-A.
[* * *]
Standing
Committee
Rule - 68. Standing Committee and its functions.
(1) [12][The Standing Committee referred
to in Rule 60 shall consist of the following as its members:]
(i) the Drugs Controller of the
Governor of India;
(ii) the Chief Chemist Central
Revenues Control Laboratory;
(iii) one pharmacologist to be
nominated by the Central Government;
(iv) the Adviser in Indigenous
systems of Medicine, Ministry of Health, Family Planning and Urban Development;
[13][Provided that the Drugs
Controller, the Chief Chemist or the Advisor may, for reasons to be recorded by
him in writing, depute the Deputy Drugs Controller, the Deputy Advisor in
Indigenous System of Medicines, as the case may be, to attend any meeting of
the Committee on his behalf].
The Committee shall advice
the Central Government on all matters connected with the technical aspects of
the administration of the Act and their rules and, in particular, on the
question whether—
(i) a particular preparation is
entitled to be treated, or to continue to be treated, as a genuine medicinal or
toilet preparation for the purposes of the Act;
(ii) and if, so whether it
should be treated, or continue to be treated, as a restricted or an
unrestricted preparation.
(2) The Committee may tender
such advice, on the motion of the Central Government and may make such
investigation as it or the Central Government considers necessary, and the
Central Government may take, on such advice, such decision as that Government
thinks fit.
(3) For the purpose of such
investigation, four samples of 227 ml each or such other quantity of the
preparation as may be considered necessary shall be taken.
[14][(4) The Standing Committee
shall before declaring under sub-rule (2) of Rule 60 a preparation as a
restricted preparation, grant, if the person concerned so desires, an
opportunity of being heard in the matter.
(5)
Where a number of the Standing Committee
is unable for any reason to, attend the meeting of that committee, he may
nominate an officer subordinate to him to attend the meeting on his behalf.]
[15][Provided that the Drugs
Controller, the Chief Chemist or the Advisor may, for reasons to be recorded by
him in writing, depute the Deputy Drugs Controller, the Deputy Advisor in
Indigenous System of Medicines, as the case may be, to attend any meeting of
the Committee on his behalf].
Chapter V WAREHOUSING
Rule - 69. Establishment of bonded warehouses.
The manufacturers or
dealers in dutiable goods may establish bonded warehouses anywhere in India. No
duty paid goods and no goods other than dutiable goods shall be deposited in
such bonded warehouses.
Rule - 70. Licensing of warehouses.
The Excise Commissioner
shall licence a private warehouse for the storage of dutiable goods on which
duty has not been paid and may direct in what manner and on what terms such
goods shall be stored and how and in what manner such warehouse shall be
secured by locks or fastening.
Rule - 71. Licensee to enter into a bond.
The Excise Commissioner
shall require the licensee to furnish a bond in Form B-2 with such surety or
sufficient security, in such amount and under such conditions, as the Excise
Commissioner approves binding the licensee to pay duty on the goods deposited therein
and for the due and safe removal of such goods to another warehouse and for the
due observance of the terms, conditions and requirements of the Act, these
rules and any other rule made hereunder in respect of the same:
Provided that on the
revocation of any licence by the Excise Commissioner all such goods warehoused
therein shall be removed as the Excise Commissioner directs and no abatement of
duty or allowance shall be made in respect of any such goods for deficiency of
quantity, strength or quality after due notice of such revocation has been
given to the licensee;
Provided further that in
the event of death, insolvency or insufficiency of the surety, the Excise
Commissioner may, in his discretion, demand a fresh bond; and may, if the bond
is with security, demand at any time he considers it fit to do so, additional
security.
Rule - 72. Receipt of goods at warehouse.
All goods brought for
warehousing shall be produced to the officer in-charge of the warehouse, if
any, or the proper officer, together with the relative transport permit and
shall be weighed, gauged and proved, wherever necessary, in his presence and
assessed to duty prior to entry into the warehouse and the quantity and
description of the goods, the marks and numbers of the packages, the number and
date of the permit and the amount of duty leviable thereon shall be noted in
the warehouse register in Form R.G.-5. All goods received into the warehouse
shall be kept separate from other goods until the receipt account has been
taken by the officer in-charge or the proper officer, as the case may be.
Rule - 73. Owner's power to deal with warehoused goods.
With the sanction of the
officer in-charge or the proper officer, as the case may be, and in accordance
with such instructions as the Excise Commissioner may, from time to time, issue
in writing in this behalf, any owner of goods lodged in a warehouse may sort,
separated, pack and re-pack the goods and make such alterations therein as may
be necessary for the preservation, sale or disposal thereof. After the goods
have been so separated and repacked in such manner, as may be ordered by the
Excise Commissioner, the officer in-charge or the proper officer, as the case
may be, at the owner's request, cause or permit any damaged goods remaining
after such repacking to be destroyed subject to such limitations as the Excise
Commissioner may, from time to time, impose and may remit the duty assessed
thereon.
Rule - 74. Goods not to be taken out of warehouse except as provided by these rules.
No goods shall be removed
from any warehouse except on payment of duty or for removal to any other
warehouse or for export and on presentation of a written application prescribed
in Rule 81 or Rule 98, as the case may be.
Rule - 75. Periods for which goods may remain in warehouse under bond.
Any goods warehouse may be
left in the warehouse in which they are deposited for a period of three years
or such extended period as the Excise Commissioner in each case allow. The
owner of any such goods remaining in the warehouse shall, before the expiry of
the goods mentioned above, clear the same for consumption in the State after
payment of duty or for removal in bond to another bonded warehouse or for
exportation.
Rule - 76. Mode for calculating quantity of goods warehoused.
The quantity of goods
contained in any package warehoused may be calculated by weight, measure,
gauge, proof strength, or in such other manner as the Excise Commissioner may
direct.
Rule - 77. Power to remit duty on warehoused goods lost or destroyed.
If any goods lodged in a
warehouse are lost or destroyed by unavoidable accident, the Excise
Commissioner may remit the duty thereon:
Provided that if any goods
are so lost or destroyed, notice thereof shall be given to the officer
in-charge of the warehouse or the proper officer immediately on discovery of
such loss or destruction.
Rule - 78. Responsibility of the licensee of the warehouse.
The licensee of the
warehouse, in respect of goods lodged therein, shall be responsible for their
due reception therein and delivery therefrom and for their safe custody while
deposited therein, according to the quantity or weight reported by the officer
who has assessed the goods.
Rule - 79. Offences with respect to warehousing.
If the owner by goods
warehoused, by himself or by any person in his employ, or by any other person
with his connivance commits any of the following offences, namely:
(a) opens any of the locks or
doors of the warehouse, which is required by these rules, or by any general or
special order of the Excise Commissioner, to be locked or makes or obtains
access into such a warehouse except in the presence of an officer acting in his
duty as such; or
(b) after the approval of a
warehouse, makes any alteration therein or addition thereto without the
previous consent of the Excise Commissioner; or
(c) warehouses goods in, or
removes goods from a warehouse otherwise than as provided by these rules; or
(d) privately removes or
conceals any goods either before or after they are warehoused;
he shall be liable to a
penalty which may extend to two thousand rupees, and all goods warehoused,
removed, or concealed in contravention of this rule shall be liable to
confiscation.
Rule - 80. Monthly returns.
Which seven days after the
close of each month, every licensee shall submit to the Excise Commissioner a
monthly return showing the quantity of dutiable goods received, the quantity
transferred to another warehouse under bond, the quantity removed on payment of
duty and such other particulars as the State Government may be general or
special order require.
Rule - 81. Clearance on payment of duty.
When the licensee desires
to remove goods on payment of duty, he shall make an application in Form
A.R.-2, in triplicate, to the officer in-charge or the proper officer, as the
case may be, at least twelve hours before he is intended to remove the goods.
The officer shall, thereupon, assess the amount of duty leviable on the goods
and on production of evidence that the sum has been paid into a treasury or the
sum has been debited to the account-current, as the case may be, shall allow
the goods to be cleared.
Chapter VI LICENSING
Rule - 82. Procedure for obtaining licence.
(1) Every person desiring to
engage in operations requiring the possession of a licence shall apply in
writing every year for a licence or for renewal thereof to the licensing
authority who shall be—
(i) the Excise Commissioner in
the case of a bonded manufactory or warehouse;
(ii) in other cases such officer
as the State Government may authorise in this behalf.
(2) If any person desires to
have more than one kind of licence he shall submit a separate application for
every such licence.
(3) Where the applicant has
more than one place of business he shall obtain a separate licence in respect
of each such place of business.
Rule - 83. Form of application.
(1) Every application for a
licence under these rules shall be in such one of the proper forms of
application as may be appropriate to the case, shall clearly describe the
premises, if any, in which the applicant intends to conduct his business, and
shall be submitted so as to reach the licensing authority at least two months
before the proposed date of commencement of the working of the licence. In case
of renewal such application shall be submitted at least one month before the
commencement of the year for which it is required.
(2) Every such application for
grant or renewal of licence shall, where a fee is prescribed in the sub-joined
table, be accompanied by a treasury challan showing payment of such fee:
Provided that where an
application for the renewal of licence is not made within the period prescribed
by sub-rule (1), it shall be accompanied by an additional fee, payable in the
same manner, equivalent to twenty-five per cent, such fee or rupee one,
whichever is higher.
[16][Table
|
Sl. No. |
Purpose for which Licence is required |
Licence fee payable per annum |
|
(1) |
(2) |
(3) |
|
1. |
Manufacture under bond for payment of
duty— |
|
|
(a) Allopathic medicinal preparations
and toilet preparations containing alcohol— |
||
|
(i) where, in the alcohol consumed,
the pure alcohol content is less than 2250 litres per annum |
200 |
|
|
(ii) where, in the alcohol consumed,
the pure alcohol content is more than 2250 litres per annum |
400 |
|
|
(b) Medicinal preparations and toilet
preparations not containing alcohol, but containing opium, Indian hemp, or
other narcotic drug or narcotic |
20 |
|
|
(c) Homoeopathic preparations
containing alcohol— |
||
|
(i) where, in the alcohol consumed,
the pure alcohol content is less than 2250 litres per annum |
200 |
|
|
(ii) where, in the alcohol consumed,
the pure alcohol content is more than 2250 litres per annum |
400 |
|
|
(d) Medical preparations in
Ayurvedic, Unani or other indigenous systems of medicines containing alcohol
and which are prepared by distillation or to which alcohol has been added |
50 |
|
|
2. |
Manufacture outside bond— |
|
|
(a) Allopathic medicinal preparations
and preparations containing alcohol— |
||
|
(i) where in the alcohol consumed,
the pure alcohol is 70 litres or less per annum |
20 |
|
|
(ii) where, in the alcohol consumed,
the pure alcohol is more than 70 litres but less than 280 litres per annum |
50 |
|
|
(iii) where, in the alcohol consumed,
the pure alcohol is 280 litres or more per annum |
400 |
|
|
(b) Medicinal preparations and toilet
preparations not containing alcohol but containing opium, Indian hemp or
other narcotic drug or narcotics |
20 |
|
|
(c) Homoeopathic preparations
containing alcohol— |
||
|
(i) where, in the alcohol consumed,
the pure alcohol is 70 litres or less per annum |
20 |
|
|
(ii) where, in the alcohol consumed,
the pure alcohol is more than 70 litres but less than 280 litres per annum |
50 |
|
|
(iii) where, in the alcohol consumed,
the pure alcohol is 280 litres or more per annum |
400 |
|
|
(d) Medicinal preparations in
Ayurvedic, Unani or other indigenous systems of medicines containing alcohol
and which are prepared by distillation or to which alcohol has been added. |
50 |
|
|
3. |
Manufacture of medicinal preparations
containing self-generated alcohol in Ayurvedic or Unani or other indigenous
systems of medicines by Ayurvedic or Unani practitioners for dispensing for
the use of their patients and not for sale to general public. |
2 |
|
4. |
Bonded warehouse. |
50 |
|
5. |
Manufacture of medicinal preparations
containing alcohol by hospitals, dispensaries and other charitable
institutions which are eligible for exemption from duty under Rule 7 and
which are specifically authorised in this behalf by the State Government or
by the Administration in the case of a Union Territory. |
Nil] |
Rule - 84. Grant of a licence.
(1) On receipt of the
application, the licensing authority may make such inquiries for verification
of the details stated in the application and also such other inquires as it
deems necessary. If the authority is satisfied that the conditions for the
grant of the licence applied for have been complied with, it shall grant the
applicant an appropriate licence.
(2) In fixing the quantity of
alcohol while issuing the licence under sub-rule (1) to any manufacturer,
licensing authority shall satisfy itself about the requirements of alcohol of
that manufacturer and if that authority is of the opinion, that the quantity of
alcohol asked for is not in conformity with the bona fide needs of the
manufacturer, it shall either reduce or refix the quantity of alcohol as it may
deem fit.
Rule - 85. Form of licence—Limitations.
(1) Every licence granted or
renewed under these rules shall be in such one of the proper forms of licence
as may be appropriate, shall have reference only to the premises, if any,
described in the licence, and shall be for a period not exceeding one year but
in no case shall such period extend beyond 31st March, next following the date
of commencement of the licence.
(2) Every licence shall be
deemed to have been granted or renewed personally to the licensee and no
licence shall be sold or transferred.
(3) Where a licensee sells or
transfers his business to another person, the purchaser or the transferee shall
obtain a fresh licence under these rules but it shall be granted free of fee
for the residue of the period covered by the original licence.
(4) If the holder of a licence
wishes to enter into partnership in regard to the business covered by the
licence he shall do so after obtaining the previous sanction of the licensing
authority and his licence shall thereafter be suitably amended. Where a
partnership is entered into, the partner as well as the original holder of the
licence shall be bound by the conditions of that licence.
(5) If a partnership is
dissolved, every person who was a partner immediately before such dissolution
shall send a report of the dissolution to the licensing authority within ten
days thereof.
(6) If during the currency of a
licence the licensee desires to transfer his business to new premises he shall
intimate his intention to the licensing authority at least fifteen days in
advance, specifying the address of the new premises, and get his licence
suitably amended. The licence shall, thereupon, hold good in respect of the new
premises.
Rule - 86. Alteration or substitution of licence.
The licensing authority
may, at any time, call for any licence and may amend or alter it or may tender
to the licensee a new licence in accordance with any further conditions which
may be prescribed. No correction in the licence shall be valid unless ordered
and attested by the licensing authority.
Rule - 87. Revocation and suspension of licence.
(1) Any licence granted under
these rules may be revoked or suspended by the licensing authority if the
holder, or any person in his employ, is found to have committed a breach of the
conditions thereof or of any of the provisions of the Act of these rules or has
been convicted of an offence under Section 161, read with Section 139 or with
Section 116 of the Indian Penal Code (45 of 1860):
Provided that such
revocation or suspension shall not be made until the holder of the licence has
been given a reasonable opportunity of showing cause against the action
proposed to be taken.
(2) Every such order shall be
in writing and shall specify the reasons for the suspension or revocation and
shall be communicated to the licensee.
(3) Where a licence is revoked
or suspended under this rule the holder of the licence shall not be entitled to
claim from the Central or State Government any compensation or refund of
licence fee for such cancellation or suspension.
Rule - 88. Refund of licence-fee.
(1) If the licence applied for
is refused, the licence-fee paid, if any, with the application shall be
refunded.
(2) If the applicant surrenders
his licence at any time either before the commencement of the licence or during
the currency of the licence, he shall forfeit any claim for refund of such
licence fee in full or in proportion to the period not availed of.
Rule - 89. Licence to be exhibited.
Every licensee shall
exhibit his licence (or a copy thereof, certified by the proper officer) in a
conspicuous part of the licensed premises.
Rule - 90. Regulation of business of licensee.
(1) The licensee shall conduct
his business under the licence either personally or by an agent authorised in
writing by him in this behalf.
(2) The licensed premises and
all the goods licensed to be dealt with shall at all times be open to
inspection by the Excise Commissioner and any other officer empowered by him in
this behalf subject to the provisions of Rule 58.
(3) The licensee shall, when so
required by the Excise Commissioner or by an officer empowered by him in this
behalf, give an explanation in writing regarding any irregularity detected at
his licensed premises and shall furnish any information regarding the
management of the said premises. He shall answer all questions put to him to
the best of his knowledge and belief. He shall also, if so required, allow any
officer duly empowered by the Excise Commissioner to take samples of any of the
goods he is licensed to deal in for analysis.
(4) The licensee shall provide
a visit-book paged and stamped by any officer empowered by the Excise
Commissioner in this behalf, in which the visiting officers may record in
remarks when inspecting the licensed premises. The licensee shall on the
termination of the period of the licence, deliver the visit-book, the accounts
and the licence to such officer as directed by the licensing authority.
(5) The licensee shall preserve
invoices, each memoranda, permits and other documents relating to the
consignments received and dealt with by him for a period of one year after the
year to which they relate.
Rule - 91. Additional rules specially applicable for applying for a licence to manufacture medicinal and toilet preparations in a bonded/non-bonded manufactory.
In addition to the
particulars required in Rule 83, a person desiring to obtain a licence to
establish a bonded or non-bonded manufactory shall in his application for
licence furnish the following particulars:
(i) the name or names, and the
address or addresses of the person or persons applying; if the applicant is a
firm, the name and address of every partner of the firm; and if a company, the
registered name and address thereof, the names of the Directors, Managers and
Managing Agents, and if there is a Managing Director, the name of such
Director;
(ii) the amount of capital
proposed to be invested in the venture;
(iii) the name of the place, and
the site on which the building or buildings housing the bonded or non-bonded
manufactory is/are situated or to be constructed;
(iv) the approximate date from
which the applicant desires to commence working the manufactory in case the
required licence is granted;
(v) the number and full
description of the vats, stills and other permanent apparatus and machinery
which the applicant wishes to set up or work;
[17][(vi) the maximum
quantities in London Proof Litres of alcohol and alcoholic content in
unfinished and finished preparations and the maximum quantities by weight of
opium, Indian hemp or other narcotic drugs and their content in unfinished and
finished preparations, which are likely to remain in the manufactory at one
time];
(vii)
whether the proposed bonded manufactory
will require the service of a whole-time or part-time Excise Officer;
(viii)
the kind and number of each licence under the [18][Drugs
and Cosmetics Act, 1940 (23 of 1940)] held by the applicant; and
[19][(ix) a list of all
preparations which the licensee proposes to manufacture in his manufactory
showing the percentage or proportion of alcohol in terms of London Proof Litres
contained in litres contained in each such preparation containing alcohol, or
of opium, Indian hemp or other narcotics drug or a narcotic, in terms of weight
in preparations containing those substances, quoting the authority
(pharmacopoeia) under which such preparations are proposed to be manufactured.]
Rule - 92. Plan of the manufactory to accompany the application.
The applicant shall enclose
with the application site and elevation plans of the manufactory building or
buildings showing the location of the different rooms therein with doors and
windows and also similar plans of the quarters in the case of a bonded manufactory,
if the licensee is required to provide quarters for the excise staff to be
posted to the bonded manufactory:
Provided that the State
Government may relax the provisions of this rule in the case of hakims and
vaidyas who prepare medical preparations for dispensing to their patients only
and not for sale.
Rule - 93. In case of a firm certain particulars to accompany the application.
In the case of a firm of a
true copy of the partnership deed and if a company, a list of the Directors and
Managers, as certified by the Registrar of Joint Stock Companies' together with
copies of Memorandum of Association, Articles of Association and the latest
balance-sheet shall be submitted with the application..
Rule - 94. The applicant to be in possession of the requisite licence under the Drugs and Cosmetics Act, 1940.
No licence for the
manufacture of medicinal and toilet preparations or renewal of such licence
shall be granted to an applicant unless he holds the requisite licence under
that Act, for the manufacture of the said medicinal preparations.
Rule - 95. Disposal of application for licence to manufacture medicinal and toilet preparation in a bonded/non-bonded manufactory by the licensing authority.
(1) On receipt of an
application, licensing authority shall cause such enquires to be made as it may
deem necessary including enquiries into the following:
(i) the qualifications and
previous experience of technical personnel engaged in the manufacturing
operation;
(ii) the equipment of the bonded
and non-bonded manufactory;
(iii) soundness of the
applicant's financial position; and
(iv) suitability of the proposed
building for the establishment of manufactory.
(2) If the licensing authority
is satisfied that the applicant is a fit party whom a licence for the
manufacture of medicinal and toilet preparations in a bonded or non-bonded
manufactory may be granted, it shall issue a licence, approve the plans
submitted, if they are in order, and direct the applicant to construct or
establish, as the case may be, and equip the manufactory as per approved plans.
The applicant shall modify the plans in such manner as the licensing authority
may direct at any time before or after the approval of the plans. After the
completion of construction and equipment of the manufactory the licensing
authority shall cause a verification of the plans; the applicant then shall
submit blue prints of the plans, in triplicate, for approval of the licensing
authority. One copy of the same shall be retained in the office of the
licensing authority; one shall be sent to the officer in-charge or the local
Excise Officer, as the case may be, for record in his office and one shall be
with the licensee.
Rule - 96. Security.
Before granting the licence
the licensing authority shall in cases where security is required to be
furnished by or under these rules, fix the amount of such security.
This security shall be
furnished either in cash or in interest-bearing securities viz.,
Government Promissory Notes, National Savings Certificate, Post Office Savings
Bank Pass-Books or Post Office Cash Certificates or in Fixed Deposit Receipts
of the State Bank of India, or any other Bank duly approved by the State
Government. This security is liable to be increased or decreased by the
licensing authority at any time, should it consider, for any reason, that the
amount so fixed is inadequate, excessive or unsuitable.
Chapter VII EXPORT UNDER
CLAIM FOR REBATE OF DUTY OR UNDER BOND
Rule - 97. Method of export.
Duty-paid goods shall be
exported under claim for rebate of duty. Goods under bond for payment of duty
shall be sent to the place of export under bond for their due export.
Rule - 98. Application to be submitted.
The exporter shall present
to the officer in-charge or the proper officer, as the case may be, an
application in triplicate in Form A.R.-3 if the goods are to be exported by
land and in Form A.R.-4 if the goods are to be exported by sea or air or by
parcel post. The officer in-charge or the proper officer shall send the
original to the customs officer or the border examiner or the postmaster, as
the case may be, at the place of export, deliver the duplicate to the consignor
and retain the triplicate as office copy. A separate application shall be
submitted in respect of each consignment.
Rule - 99. Examination of goods prior to dispatch.
(1) Goods under bond—When goods
from a bonded manufactory or warehouse are to be exported, the cases or
packages, in which such goods are packed, shall be legibly marked in ink or oil
colour (or in such other durable manner as the Excise Commissioner may in any
particular case allow), with a progressive number commencing with No. 1 for
each year, with the owner's name and special mark, if any, the total quantity
of dutiable goods with their alcoholic contents in London Proof Litres.
(2) Duty paid goods—The owner
of a non-bonded manufactory or a wholesale dealer, who wants to export duty
paid goods shall give 48 hours notice to the proper officer, for supervising
packing of the goods to be exported. The manufacturer or wholesale dealer shall
present the entire consignment to be exported to the proper officer. The said
officer shall take samples from each kind of dutiable goods to be exported and
shall allow the dispatch of the goods subject to fulfilling further conditions
laid down in sub-rule (3). Thereafter he shall send the samples to the Chemical
Examiner for analysis. On receipt of the analysis report of the Chemical
Examiner, the proper officer shall enter the alcoholic content in London Proof
Litres of the goods packed as ascertained by analysis in the duplicate copy of
the application which the owner shall present to him before its presentation to
the Excise Commissioner for claiming rebate of excise duty as laid down in Rule
103:
Provided that the process
of determining alcoholic content by chemical analysis shall be dispensed with
in the case of goods sent out from a bonded manufactory or warehouse if the
owner of such goods chooses to pay the duty on goods to be exported in lieu of
entering into a bond for due transport of goods to the place of report and in
which case the procedure laid down in sub-rule (1) shall apply.
(3) After verifying the
particulars entered in the application, and, in the case of duty-paid goods,
after satisfying himself that the goods are identifiable as the goods in
respect of which the payment of duty cited in the application was made, the
officer in-charge or the proper officer, as the case may be, shall get the
following particulars noted in the body of each package:
(a) name and address of the
consignee,
(b) description of the goods,
(c) total quantity of the goods
packed,
(d) alcoholic content of the
goods in London Proof Litres as declared by the manufacturer,
(e) gross weight of the
package,
and shall then sell each
package with his official seal in such a manner that the package cannot be
tampered with without breaking the seal. The said officer shall endorse all
copies of the application, shall specify the period within which the goods shall
be actually exported and return the duplicate to the consignor, who, after
dispatching the goods shall enter the number and date of the railway receipt or
bill of lading in the duplicate copy and shall communicate these particulars to
the proper officer for entry in the other copies.
Rule - 100.
On arrival at the place of
export by post have been sealed, the exporter shall present the duplicate
application, together with the packet or packets to which it refers, to the
postmaster at the office of booking.
Rule - 101. Examination at the place of export.
On arrival at the place of
export, the goods shall be presented, together with the duplicate application,
to the Customs Collection, Border Examiner, or any officer, of customs or land
customs duly appointed for the purpose. The consignment shall be carefully
examined and check-weighed and if the seals are intact and the case or the
packages correspond with the description given in the application, and the
particulars stated in the duplicate application and the original received from
the officer at the place of dispatch agree in all respects, the Customs
Collector, Border Examiner, or any such officer of customs shall allow export
and shall then certify on the duplicate application that the goods have been duly
exported (citing in the case of exports by sea or air, the shipping bill number
and date and other particulars of export) and return it to the exporter.
Rule - 102. Further procedure in respect of goods exported by parcel post.
Where the goods are exported
by post, the postmaster of the post office of final dispatch from India shall
certify on the duplicate application that the goods covered by the application
have been duly exported out of India and shall return it, through the
postmaster at the post office of booking, to the exporter. The original
application shall be returned to the officer in-charge of the proper office
with the certificate of export.
Rule - 103. Presentation of claim for rebate.
In order to obtain payment
of the rebate, the exporter shall produce to the Excise Commissioner from whose
jurisdiction the goods were dispatched, the duplicate application bearing the
certificate of the officer, who examined the goods at the port or post office
of export or the frontier, as the case may be. If the Excise Commissioner is
satisfied from comparison of the duplicate application with the original
received from such certifying officer, that the claim is in order, he shall
sanction the rebate:
Provided such claims for
rebate of duty shall be made within one month from the date of issue of the
certificate of the officer who examined the goods at the port or post office of
export or the frontier, as the case may be:
Provided further that the
Excise Commissioner may in his discretion extend the period within such claims
for rebate shall be made.
Chapter VIII INTER-STATE
MOVEMENT OF MEDICINAL AND TOILET PREPARATIONS CONTAINING ALCOHOL, OPIUM, INDIAN
HEMP AND OTHER NARCOTIC DRUGS AND NARCOTICS
Rule - 104. Mode of Inter-State movement.
Dutiable goods manufactured
under bond or stored in a bonded warehouse in any State, unless exempted from
payment of duty under Rules 7 and 8, may be removed from such State to any
other State:
(i) after payment of duty in
the first mentioned State in the manner laid down in Rule 40 or Rule 81, as the
case may be; or
(ii) in bond, in the manner
hereinafter prescribed for movement from one bonded warehouse to another.
Movement
from one Bonded Warehouse to another Bonded Warehouse
Rule - 105. Bond for due arrival and re-warehousing.
(1) When warehoused goods are
to be removed from one warehouse to another, the consignor or the consignee of
the goods shall, before the goods are removed, enter into a bond in Form B-4
with such surety or sufficient security as the Excise Commissioner may
prescribe, for a sum equal, at least, to double the duty chargeable on such
goods for the due arrival and re-warehousing thereof at the warehouse of
destination within such time as the officer in-charge of the warehouse of
removal directs. Such bond shall be furnished to the officer in-charge of the
warehouse of removal, or of the warehouse of destination according as the bond
is executed by the consignor or the consignee.
(2) Such bond shall not to be
discharged until, such goods are produced to the officer at the warehouse of
destination and are duly re-warehoused or are otherwise accounted for the
satisfaction of the State Excise Officer having jurisdiction over the executor
of the bond, nor until the full duty due upon any deficiency on such goods not
so accounted for has been paid.
(3) For purposes of such a
discharge, if the bond has been furnished by the consignor, an essential
condition shall be the prior receipt by the officer in-charge of the warehouse
of removal, of the duplicate application from the officer in-charge of the
warehouse of destination with his re-warehousing certificate recorded therein
as hereinafter provided.
Rule - 106. Remover may enter into a general bond.
The Excise Commissioner may
permit any person, to remove warehoused goods from one warehouse to another, by
entering into a general bond in Form B-4, with such surety or sufficient
security in such amount and under such condition, as the Excise Commissioner
approves for the removal, from time to time, of any goods from one warehouse to
another and for the due arrival and re-warehousing thereof at the warehouse of
destination within such time as the officer in-charge of the warehouse of
removal directs:
Provided that in the event
of death, insolvency or insufficiency of the surety, or where the amount of
bond is inadequate the Excise Commissioner may, in his discretion, demand a
fresh bond and may, if the bond is with security, demand at any time he
considers fit to do so, additional security.
Rule - 107. Procedure in respect of goods removed from one warehouse to another.
(1) The application for removal
of goods from one warehouse to another in triplicate shall be presented by the
consignor to the officer in-charge of the warehouse of removal at least 24
hours before the intended removal together with such other information as the
Excise Commissioner may, by general or special rules or order, require.
(2) Such officer shall then
take account of the goods, and after completing the removal certificate on all
the copies of the application, shall send the duplicate to the officer
in-charge of the warehouse of destination, and hand over the triplicate to the
consignor for dispatch to the consignee. He shall also over-deliver to the
consignor a transport permit.
(3) On arrival of the goods at
the warehouse of destination, the consignee shall present them together with
the triplicate application and the transport permit to the officer in-charge of
such warehouse, who shall, after taking account of the goods, complete the
re-warehousing certificate on the duplicate and the triplicate application and
return the duplicate to the officer in-charge of the warehouse of removal, and
the triplicate to the consignee for dispatch to the consignor.
(4) The consignor shall present
the triplicate application duly endorsed with such certificate to the officer
in-charge of the warehouse of removal within ninety days of the date of issue
of the transport permit.
Rule - 108. Failure to present triplicate application.
(1) If the consignor fails to
present the triplicate application to the officer in-charge of the warehouse of
removal in the manner laid down above, and the duplicate application endorsed
with the re-warehousing certificate has also not been received by such officer,
from the officer in-charge of the warehouse of destination, the consignor
shall, upon a written demand being made by the former officer, pay the duty
leviable on such goods within ten days of the notice of demand and if the duty
is not so paid, he shall not be permitted to make fresh removals of any
warehoused goods from one warehouse to another until the duty is paid or until
the triplicate application is so presented or the duplicate application is so
received.
(2) Where such duty has been
paid, it shall be refunded to the consignor, either on his presentation of his
triplicate application to, or on the receipt of the duplicate application by
the officer at the warehouse of removal, duly endorsed as provided above, with
a certificate by the officer in-charge of the warehouse of destination that the
goods covered by the application have been satisfactorily re-warehoused.
Rule - 109. Procedure on failure to pay duty.
(1) If the owner fails to pay
any sum demanded under any of the preceding rules, the officer authorised in
this behalf by the State Government may forthwith either proceed upon the bond
executed by the owner of such goods, or cause such portion as he thinks fit of
such goods (if any) in the warehouse, on account of which the money is due, to
be detained with a view to recovering the demand; and if the demand is not
discharged within ten days from the date of such detention, due notice thereof
being given to the owner, the goods so detained may be sold by public auction
duly advertised in the Official Gazette, or in such other manner as the Excise
Commissioner may, in any particular case direct.
(2) The net proceeds of the
sales of any goods so detained shall be adjusted against the amount due under
the bond and the effect of such adjustment shall be recorded and if there is
any surplus remaining after such adjustment, the surplus shall be paid to the
owner of the goods:
Provided that application
for the payment of such surplus is made within six months from the date of sale
unless the period is extended by the Excise Commissioner on sufficient cause
being shown.
Chapter IX ENTRY, SEARCH,
SEIZURE AND INVESTIGATION
Rule - 110. Authorised officers to have free access to premises, equipment, stocks and accounts of dealers in dutiable goods.
Any officer authorised in
writing by the Excise Commissioner in this behalf, shall have free access at
all reasonable times to any premises licensed under these rules and to any
place where dutiable goods are manufactured, stored or kept for sale, and may,
with or without notice to the owner, inspect the building, the plant, the
machinery, the stocks and the accounts, and may at any time check the records
made of the goods stocked in, or removed from the manufactory, warehouse or
place of their transfer within a manufactory to that part of the premises, if
any, in which they are to be used for the manufacture of any other commodity,
whether for the purpose of testing the accuracy of any return submitted under
these rules, or of informing himself as to any particulars regarding which
information is required for the purpose of the Act or these rules.
Rule - 111. Penalty for obstruction or for giving false or misleading information.
If any person by himself or
by any person in his employ—
(i) voluntarily obstructs or
offers any resistance to or impedes, or otherwise interfere with; or
(ii) wilfully gives false or
misleading information to the officer duly appointed under Rule 110, who is
acting in accordance with his duty thereunder;
such person shall be liable
to a penalty which may extend to five hundred rupees.
Rule - 112. Power to detain person and examine goods.
Any Excise Officer duly
empowered by the State Government may stop and detain any person found carrying
or removing any dutiable goods for the transport of which a permit or other
transport document is required by these rules, and may examine the goods and
may require the production of a permit, or other document authorising the
removal thereof. If a permit or other prescribed document is produced agreeing
with the goods in all respects, the officer may endorse thereon the time and
place of his examination thereof.
Rule - 113. Power to stop, enter and search.
Any Excise Officer not
below the rank of a Sub-Inspector of excise may stop and search any vessel, car
or other means of conveyance for dutiable goods, and enter and search at any
time by day or by night and land, building any enclosed place, premises,
vessel, conveyance or other place upon or in which he has reason to believe
that dutiable goods are stored, manufactured or carried or in contravention of
the provisions of the Act or these rules, and in case of resistance break open
any door and remove any other obstacle to his entry, open and search into such
land, building and closed places, premises, vessel, conveyance or other place.
Rule - 114. Seizure.
Any Excise Officer not
below the rank of a Sub-Inspector of excise may seize and remove or detain any
goods in respect of which, it appears to him, the duty should have been, but
has not been, levied or that contravention of the provisions of the Act or
these rules has occurred. He may also seize and remove or detain any
receptacle, packages or coverings, in which such goods or articles are
contained, and animals, vehicles, vessels or other conveyances used in carrying
such goods or articles and any implements and machinery used in the manufacture
of such goods.
Rule - 115. Power to require access to place, vessel or conveyance for inspection or examination of goods.
Any officer not below the
rank of a Sub-Inspector of excise may require any person who has the immediate
possession, control or use of any land, building, enclosed place, premises,
vessel, conveyance or other place which he desires to search under these rules,
or of any dutiable goods, stored, manufactured or carried thereupon or therein,
to open or allow access to inspect or examine such place or conveyance or to
open, unload, unpack or allow the inspection or examination of such articles.
Rule - 116. Police to take charge of articles seized.
All officers-in-charge of
police stations shall take charge of and keep in safe custody, pending the orders
of the Magistrate or of the adjudicating Excise Officer, all things seized
under the Act or these rules which may be delivered to them, and shall allow
any officer who may accompany such goods to the police or who may be deputed
for the purpose by his superior officer, to affix his seal to such things or to
take samples of and from them. All samples so taken shall also be sealed with
the seal of the officer in-charge of the police station.
Rule - 117. Summons and notices: Manner of service.
(1) Any Excise Officer not
below the rank of a Sub-Inspector of excise may summon any person whose
attendance he considers necessary either to give evidence or to produce
documents or any other things, in any enquiry which such officer is making for
any of the purposes of the Act or the rules.
(2) Every summon or notice
issued under the Act or the rules shall be in writing, in duplicate, and shall
state the purpose for which it is issued, and shall be signed by the officer
issuing it, and shall also bear his official seal, if he has any; and shall be
served by tendering a copy of it to the person summoned, or if he cannot be
found, by affixing a copy of it to some conspicuous part of the house in which
he is known to have last resided, or carried on business or personally worked
for gain.
Rule - 118. Service of notice: Notice not void for error.
No notice shall be deemed
void on account of an error in the name or designation of any person referred
to therein, unless such error has produced a material misconception of the intended
intimation.
Rule - 119. Disposal of things seized.
(1) The owner or person having
the charge of any animal seized and detained shall provide from day to day for
its upkeep while detained, and if he fails to do so, such animal may be sold by
public auction, and the expenses (if any) incurred on account of it defrayed
from the proceeds of the sale.
(2) When anything is seized and
order for its release is subsequently passed and owner does not, within a
period of one month, appear to claim such things and tender the duties,
penalties and charge (if any) due in respect thereof, it may be sold by public
auction; and such duties, penalties, and charges will be defrayed from the
proceeds of the sale.
(3) Surplus proceeds of a sale
under these rules shall, if not claimed by the owner of the things seized
within a period of three months from the date of such sale be forfeited, to the
collecting Government.
Rule - 120. Prosecution.
No prosecution under the
Act shall be instituted except by an excise officer not below the rank of a
Sub-Inspector of excise.
Rule - 121. Arrests.
Any Excise Officer not
below the rank of a Sub-Inspector of excise may arrest any person whom he has
reason to believe to be liable to punishment under the Act or any person who,
on demand by him refuses to give his name and residence, or who gives his name
and address which such officer has reason to believe to be false.
Rule - 122. Provisions of arrests and seizures to be in conformity with the Act.
All arrests and seizures
made under these rules shall be in conformity with the provisions of the Act
and the rules.
Chapter X PENALTIES,
CONFISCATIONS AND APPEALS
Rule - 123. Power of adjudication of confiscation and penalty.
(1) Where by these rules
anything is liable to confiscation or any person is liable to penalty such
confiscation or penalty shall be adjudged by the Excise Commissioner.
(2) The State Government may
confer on any Excise Officer the power to adjudge confiscation or penalty and
may prescribe the limit within which such power may be exercised.
Rule - 124. General penalty.
A breach of these rules
shall, where no other penalty is provided herein, be punishable with a penalty
which may extend to one thousand rupees and with confiscation of the goods in
respect of which such breach is committed.
Rule - 125. Composition of offences.
The Excise Commissioner, or
any Excise Officer specially empowered by him in this behalf, may accept from
any person whose property is liable to confiscation under this Act or these
rules or who is reasonably suspected of having committed an offence under the
Act a sum of money not exceeding two thousand rupees in lieu of confiscation of
goods or of punishment for breach of any provisions of the Act or of the rules.
Rule - 126. Confiscation.
(1) When any goods or articles
are liable to confiscation for breach of any of the provisions of the Act or
these rules, any alcohol, drugs or materials by means of which the breach has
been committed and of any receptacle, packages or coverings in which such goods
or articles are contained and the animals, vehicles, vessels or other
conveyances used in carrying such goods or articles and any implements or
machinery used in the manufacture of such goods shall be liable to
confiscation.
(2) When anything is
confiscated under these rules, such thing shall thereupon vest in the
collecting Government.
(3) The officer adjudging
confiscation shall take and hold possession of the things confiscated, and
every officer of police, on the requisition of such officer, shall assist him
in taking and holding such possession.
Rule - 127. Appeals.
(i) An appeal against an order
of an officer other than an Excise Commissioner made in exercise of the powers
conferred on him by the Act or these rules shall lie to the Excise Commissioner
of the State concerned:
Provided that an appeal
against an order passed by the Excise Commissioner shall lie to the State
Government:
Provided further that if,
between the date of the order or decision appealed against and the date of the
hearing of the appeal, the officer who passed the order or decision is promoted
to be the officer to hear such appeal, such appeal shall be heard by an officer
superior in rank to such officer.
(ii) Every appeal under this
rule should be filed within three months of the date of the decision or order
appealed against. An order passed in appeal under this rule shall, subject to
the power of revision conferred by Rule 129, be final.
Rule - 128. Revision petitions.
(1) The Central Government may,
on the application of any person aggrieved by any decision or order passed
under the Act or these rules, and from which no appeal lies, reverse or modify
such decision or order.
(2) Every application under
sub-rule (1) shall be filed within six months of the date of the decision or
order appealed against.
Rule - 129. Appeal and applications for revision to be accompanied by copy of decision or order appealed against.
Every appeal or application
for revision shall be accompanied by a copy of the decision or order by which
the appellant, or applicant as the case may be, is aggrieved.
Chapter XI MISCELLANEOUS
Rule - 130. Excise Commissioner may require a fresh declaration.
If the Excise Commissioner
at any time requires a new declaration to be made in any case, he shall cause a
written notice, addressed to the person who signed the existing declaration, to
be delivered at the declared premises, and at the expiration of fourteen days
from the delivery of the notice the existing declaration shall, without
prejudice to any liability incurred, be void and the licence granted to the
owner in respect of the premises shall be suspended.
Rule - 131. Stocks of dutiable goods to be stored in an orderly manner.
(i) All dutiable goods stored
in the premises of a person licensed under Chapter VI of these rules or in a
private warehouse, whether without or after payment of duty, shall be stocked
in an orderly manner, so as to permit of actual counting and, if the Excise
Commissioner so requires, packages containing goods of the same kind and with
the same quality in each shall be kept together in separate lots and the goods
shall be arranged in separate rows each row containing, the same number of
packages of uniform size of volume or strength. The Excise Commissioner may
also require the licensed person or keeper of the warehouse, to maintain stock
cards in respect of the separate lots and to leave an accessible passage free
of packages in the middle of the warehouse or other place of storage at right
angles to the aforesaid passage, so as to facilitate counting, and may require
that each separate lot or consignment shall be clearly marked with the number
and date of the document under which the goods were admitted to the place of
storage, the number of the relevant record in stock card, account or warehouse
register and such other identifying particular as he may direct.
(ii) Breach of this shall be
punishable with a penalty which may extend to one thousand rupees.
Rule - 132. Account of stock of goods in a manufactory or warehouse to be taken and balance to be struck.
As often as the Excise
Commissioner may deem it necessary or proper, and at least once in every year,
the stock of dutiable goods remaining in a manufactory or warehouse or
store-room licensed or approved for the storage of such goods shall be counted,
weighed, measured, proved, gauged or otherwise ascertained in the presence of
the proper officer or the officer in-charge, as the case may be, and if the
quantity so ascertained is less than the quantity which ought to be found in
such premises, (after taking into account receipts and deliveries, and making
such allowance for wastage by evaporation or other natural causes, as the proper
officer or the officer in-charge, as the case may be, may consider reasonable
and as may be in accordance with any order issued by the State Government) the
owner of such goods shall, unless the deficiency be accounted for to the
satisfaction of such officer, be liable to pay the duty leviable on such
deficiency; and shall also be liable to a penalty which may extend to ten times
the duty chargeable on such goods as are found deficient or a sum of Rs 2000
whichever is less.
Rule - 133. Restriction of removal of goods.
Dutiable goods shall not be
delivered from a bonded manufactory or a bonded warehouse licensed under these
rules before six o'clock in the forenoon or after six o'clock in the afternoon,
nor at any hour on Sundays and closed holidays, except with the permission of
the Excise Commissioner and under such conditions, as the Commissioner may, by
general or special order, direct.
Rule - 134. Licensees' liability for removal of goods by any person.
If any dutiable goods are,
in contravention of any condition prescribed in these rules, removed by any
person from the place where they are manufactured or warehoused, the
manufacturer or the licensee or keeper of the warehouse shall be held
responsible for such removal, and shall be liable to be dealt with according to
the provisions of the Act or the rules as if he had removed the goods himself.
Rule - 135. How registers and stock accounts to be maintained.
(1) Where any person is
required by these rules to maintain any register or a stock account in respect
of goods manufactured or stored by him, he shall—
(i) at the time of making any
entry, insert the date when the entry is made;
(ii) correctly keep such account
or register in the manner required and shall not cancel, obliterate, or alter
any entry therein, except for correction of any errors, with the sanction and
in the presence of the proper officer or the officer in-charge, as the case may
be, and shall not make any entry therein which is untrue in any particulars;
(iii) keep the account or
Register at all times ready for the inspection of the Excise Officers, and
shall permit any such officer to inspect it and make any such minute therein,
or any extract therefrom, as the officer thinks fit, and shall, at any time, if
demanded, send that minute or extract to that officer.
(2) Any person who fails to
enter the required particulars within the time prescribed in the relevant
rules, or who fails to keep such account or register, as the case may be, or to
deliver it up to the Excise Officer on demand or who obstructs or hinders such
officer in making any minute therein or extract therefrom, or conveys away or
conceals it, or destroys or tears out any leaf therefrom, or makes any false
entry therein or fraudulently alters any entry therein, shall be liable to a
penalty which may extend to two thousand rupees and all the goods of which due
entry has not been made in such account or register shall be liable to
confiscation.
Rule - 136. Provision and maintenance of weighing and measuring apparatus.
(1) Every person licensed to
deal in dutiable goods shall render all necessary assistance to Excise Officer
in taking account of such goods in his possession, and shall, where so required
by the Excise Commissioner by written order, provide sufficient and just scales
and weights, or a correct weighing machine, capable of weighing the largest and
smallest package of such goods which may be packed on his premises, and, where
necessary, a set of standard measures and instruments for the purpose of
weighing, measuring, gauging, proving and taking an account of the goods in his
warehouse, stock or possession, and of any vessels used for the purpose of
containing any such goods.
(2) The weights, measures, and
gauging and proving instruments shall be of the denominations as may be
specified by the Excise Commissioner by general or special orders.
(3) The dealer shall maintain
and keep the scales, weights measures, and gauging and proving instruments in
such proper and convenient place in his manufactory, warehouse, or other
premises as the proper officer or the officer in-charge approves, so that they
shall be at all times ready for the use of officers.
(4) The dealer shall permit
every officer specified in sub-rule (1) to the scales, weights, measures, and
gauging and proving instruments for the purpose aforesaid and shall, with his
servants and workmen whenever required by such officer, weigh or measure, or
assist him in weighing, measuring and gauging, as he requires, and in taking
account of any such goods as aforesaid.
(5) For any refusal or neglect
on the part of a licensee to comply with any of the provisions of this rule, he
shall be liable to a penalty which may extend to one thousand rupees.
Rule - 137. Provision and maintenance of locks.
(1) Where any warehouse, room,
place, vessel, or fitting belonging to any person licensed to deal in dutiable
goods as by these rules, or by any general or special order of the Excise
Commissioner, directed to be secured or locked, the licensee shall, to the
satisfaction of the proper officer in-charge, as the case may be, provide,
affix, repair and renew all fastenings requisite for the purpose of enabling
officers to affix locks thereto or otherwise to secure them.
(2) If the licensee or
warehouse-keeper fails so to do, the proper officer may provide, affix, repair
or renew the fastenings, and the expense thereof shall be paid on demand by the
licensee or warehouse-keeper, as the case may be.
(3) All requisite excise
ticket, locks or keys shall be provided by the collecting Government.
(4) If any licensee or
warehouse-keeper fails on demand to pay the expenses of providing, affixing,
repairing or renewing, fastenings, as prescribed in sub-rule (2) or if any
licensee or warehouse-keeper, or his servant or workman, wilfully destroys or
damages any such fastening, or any lock-lable, or improperly obtains access
into any warehouse, room, place, vessel or fitting, or has any fastening vessel
or fitting so constructed, that the security intended to be obtained by any
lock or fastening may be defeated, the licensee or warehouse-keeper shall be liable
to a penalty which may extend to two thousand rupees.
Rule - 137-A. Duplicates of documents may be granted on payment of fees.
The proper officer may, on
application, grant a duplicate of any certificate, licence, transport permit or
other document issued to any person on payment of a fee of rupee one, and
subject to such other conditions as may be imposed by the proper officer, if he
is satisfied that no fraud has been committed or is intended by the applicant.
Rule - 138. Goods, plant and machinery chargeable with duty not paid.
When the duty leviable on
any goods is owing from or by any person carrying on trade or business, whether
as a manufacturer or as dealer in such goods, all dutiable goods, and all
materials and preparations from which any such goods are made and all plants,
machinery, vessels, utensils, implements, any articles for making or
manufacturing any such goods, or preparing any materials or by which the trade
or business is carried on, in the custody or possession of the person carrying
on such trade or business or in the custody or possession of any agent other
person in trust or for the use of the person carrying on such trade or
business, may be detained for the purpose of exacting such duty; and any
officer duly authorised by general or special order of the Excise Commissioner
may detain such goods, materials preparations, plant, machinery, vessels,
utensils, and articles until such duties or any sums recoverable in lieu
thereof are paid or recovered; and such directions shall have effect
notwithstanding any change in the ownership of the trade or business.
Rule - 139. Dutiable goods not to be sold except in prescribed containers bearing a label.
If any dutiable goods are
found in the possession of any dealer in or retailer of such goods, not being
wrapped or labelled as hereinbefore prescribed or of which the wrapper or label
is out or torn, or the wrapper or other container bears any other mark or
appearance of having been opened or tampered with, such goods shall be liable
to confiscation and such dealer or retailer shall be liable to a penalty which
may extend to one thousand rupees.
Rule - 140. Officer not to disclose information learned in his official capacity.
If any officer except in
the discharge in good faith of his duty as such officer disclose any
particulars learned by him in his official capacity in respect of any goods, he
shall be liable to a penalty not exceeding one thousand rupees.
Rule - 141. Provisions of lodgings for the excise staff posted to the bonded manufactory or warehouse.
The licensee of a bonded
manufactory or warehouse shall, where so required by the Excise Commissioner,
provide the officer and the staff posted to the manufactory or bonded warehouse
with suitable lodgings conveniently situated to the factory or bonded warehouse
premises at a rent not exceeding ten per cent, of the pay of each officer so
accommodation he shall provide suitable accommodation to the satisfaction of
the Excise Commissioner near the factory or bonded warehouse recovering only
ten per cent, of the pay of the occupant.
Explanation.—The expression
“pay” shall not be deemed to include dearness allowance and other allowances.
Rule - 142. Power to issue supplementary instructions.
The Excise Commissioner may
issue written instructions providing for any supplemental matters arising out
of these rules.
Rule - 143. Cancellation of former rules, orders and notifications.
All rules made under any
law corresponding to this Act in force in any State are hereby repealed except
as respects things done or omitted to be done before such repeal and every
licence granted under any such rules shall be deemed to have been granted in
accordance with the provisions of these rules.
M.&T.P.
Series No. 1
Form A.L.-1
Application
for licence to manufacture goods liable to duty of excise under the Medicinal
and Toilet Preparations (Excise Duties) Act, 1955 (In bond/outside bond)
(Rules
83 and 91)
(Delete
the letters and words not applicable)
[20]To,
The Excise Commissioner
……………………………………………….. State. …………………………………..
The
Collector………………………………..District.
Sir,
(1) I/We……………………………………….…residing
at………..……….taluk ……………… district …………………………………………… request that 
licence to manufacture 
the year ending the 31st March, 20.
(2) I/We hereby declare
particulars (in the table overleaf) of the manufactory and the premises
where 
on business for the manufacture of such
goods.
(3) I/We agree to abide by the
terms and conditions of the licence when may be granted/renewed.
(4) I/We have enclosed a
challan for payment of the licence fee of rupees.
(5) I/We have enclosed the site
and elevation plans of the manufactory building(s) and also similar plans for
the quarters of the Excise Staff, together with relevant records.
(6) I/We hereby declare that no
excise licence previously held by me/us has been revoked or suspended or has
failed to be renewed owing to a breach of the Act and/or rules governing that
grant of such licence.
(7) I/We declare that to the
best of my/our knowledge and belief the information furnished herein is true
and complete.
Place………………
Date………………..
Signature(s) of the
applicant(s)
Table
|
1. |
Name or names and the address or
addresses of the person or persons applying; if the applicant is a firm, the
name and address of every partner of the firm; and if a company, the
registered name and address thereof, the names of the Directors, Managers and
Managing Agents, and if there is a Managing Director, the name of such
Director; |
|
2. |
The amount of capital proposed to be
invested in the venture; |
|
3. |
The name of the place, and the site
on which the building or buildings housing the manufactory is/are situated or
to be constructed: in case of renewal of licence, the following particulars,
with distinguishing letter or number or letter and number of each to be
furnished— |
|
(i) brief description (with
boundaries) of the premises; |
|
|
(ii) description of each main
division or sub-division of the manufactory; |
|
|
(iii) spirit store; |
|
|
(iv) laboratory; |
|
|
(v) Finished store; |
|
|
4. |
Approximate date from which the
applicant desires to commence the manufactory; |
|
5. |
The number and full description of
the vats, strils and other permanent apparatus and machinery which the
applicant wishes to set up or work or already set up (giving distinguishing
letter or number or letter and number of each); |
|
[21][6. |
The maximum quantities in London
proof litres of alcohol and alcoholic content in unfinished and finished
preparations and on the maximum quantities by weight of opium, Indian hemp or
other narcotic drugs or narcotics and their contents in unfinished and
finished preparations, which are likely, to remain in the manufactory at any
one time. |
|
7. |
The amount in cash or Government
Promissory Notes which the applicant is prepared to furnish for the due
performance of the conditions on which the licence may be granted; |
|
8. |
(i) Whether the proposed bonded manufactory
will require services of a wholetime or part-time Excise Officer; |
|
(ii) Whether quarters for the excise
staff will be provided within the manufactory or its vicinity; (not
applicable to non-bonded manufactories); |
|
|
9. |
The kind and number of each under
the [22][Drugs
and Cosmetics Act, 1940] held by the applicant; |
|
[23][10. |
A list of all preparations which the
applicant proposes to manufacture and/or or those manufactured during the
preceding year, in the manufactory showing the percentage or proportion of
alcohol in terms of London Proof Litres contained in each such preparation
containing alcohol, or opium, Indian hemp or other narcotic drug or
narcotics, in terms of weight in preparations containing those substances,
quoting the authority (Pharmacopoeia) under which such preparations are/were
proposed to be manufactured: |
Alcohol,
Opium, Indian hemp, other narcotic drugs or narcotics
|
Name of preparation |
Quantity manufactured during the year |
Quantity to be manufactured during
the year |
Quantity as per Column 2 |
Quantity as per Column 3 |
Percentage of alcohol in London Proof
Litres/Percentage by weight of opium, Indian hemp, narcotics or narcotic
drugs |
Formula according to which the
preparation is made |
|
1 |
2 |
3 |
4 |
5 |
6 |
7] |
M.&T.P.
Series No. 2
Form A.L.-2
Application
for a licence to manufacture Ayurvedic preparations by an Ayurvedic
Practitioner
(See Rule
8)
(Delete
the letters and words not applicable)
[24][To,
………………………………
………………………………
Sir,
(1) I,……………………………………….…residing
at………..……….taluk ……………… …… district………………and practicing at……………request
that 
licence to manufacture 
the year ending the 31st March, 20………….
(2) I hereby declare in the
schedule overleaf particulars of my professional qualifications and also
particulars of preparations intended to be manufactured during the year ending
the 31st March, 20, and those manufactured in the preceding year by me.
(3) I declare that the
preparations to be manufactured or those manufactured in the preceding year are
and, were solely for the purpose of dispensing to my patients and will not be
and were not sold for trade purposes.
(4) I agree to abide by the
terms and conditions of the licence which may be granted/renewed.
(5) I have enclosed a challan
in payment of the licence fee of………rupees.
(6) I hereby declare that no
such licence previously held by me has been revoked or suspended or has failed
to be renewed owing to a breach of the Act/or rules governing the grant of such
licence.
(7) I declare that to the best
of my knowledge and belief the information furnished herein is true and
complete.
Place………………
Date……………….
(Signature of the
applicant)
SCHEDULE
(1) Recognized degree/diploma
of the practitioner.
(2) Registration No. of the
practitioner, if any.
(3) Place of manufacture of the
preparations.
(4) Preparations
manufactured/to be manufactured.
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Sl. No. |
Name of preparation |
Quantity manufactured during the
preceding year |
Quantity to be manufactured during
the year |
Formula according to which the
preparation is made |
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M.&T.P.
Series No. 3
Form A.L.-3
Application
for licence for a bonded warehouse for the storage of excisable goods liable to
duty under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955
(See Rule
83)
(Delete
the letters and words not applicable)
To,
The Excise Commissioner
of……………………State.
Sir,
(1) I/We………………………………………residing
at…...................................…………………..
taluk….…………………..…………………………………..district……………………..……..…….…and practicing
at……………………….……..……………………………………………………… request that 
licence for the use of my/our premises
described overleaf 
the year ending the 31st March, 20…………
(2) I/We agree to abide by the
terms and conditions of the licence which may be granted/renewed.
(3) I/We have enclosed a
challan in payment of the licence fee of………rupees.
[25](4) I/We have verified that
the surety/sureties specified in the bond(s) executed by me/us in
form(s)…………under rule……………. is/are alive and is/are solvent.
(5)
I/We hereby declare that no excise
licence previously held by me/us has been revoked or suspended or has failed to
be renewed owing to a breach of the Act and/or rules governing the grant of
such licence.
(6)
I/We declare that to the best of my/our
knowledge and belief the information furnished herein is true and complete.
Place………
Date ………
Signature(s) of the
applicant(s)
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Description of premises |
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1. |
Village or town. |
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2. |
District. |
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Distinguishing letter or number or
letter and number of each |
Detailed description of each |
Purpose of each |
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3. |
Description of each main division or
sub-division of the warehouse. |
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4. |
Areas and total storage capacity. |
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5. |
Varieties of dutiable goods to be
stored. |
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[26]6. |
Quantities of each variety of such
goods stored during the previous year. |
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7. |
Estimated quantity of each variety of
such goods to be stored during the period of the licence applied for. |
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M.&T.P.
Series No. 28
Form A.R-1
(Rule
107)
Application
for removal of dutiable goods from one bonded manufactory/warehouse to another
bonded Warehouse
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I/We apply for leave to remove the
undermentioned goods from |
To |
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Number and Date of entry in the
register of bonded manufactory warehouse |
Description of goods |
Number and description of packages |
Gross weight of packages |
Marks and number of packages |
Value of goods |
Duty |
Manner of transport |
Route of transport |
Remarks |
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Batch No. |
Name of preparation |
Bulk quantity |
Contents per litres/kilograms |
Rate |
Amount |
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Alcohol in L.P. litres |
Opium |
Indian hemp |
Other narcotic drugs of narcotics |
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G-D |
G-D |
S-T |
S-T |
Grams |
Rs.np |
Rs.np. |
Rs.np. |
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(2) I/We hereby declare the
particulars given above to be true.
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Place…………….. |
Signature of the licensee or his
authorized agent. |
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Date……………… |
Owners licence No………………………………………………… |
(1) Certificate of Officer
in-charge of the Bonded Manufactory/Warehouse of removal.
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To |
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………………………………………………………………………………………. |
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I hereby certify that the consignment
conforms in all respects to the description given overleaf and that the
following particulars relate thereto. |
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Duty |
(i) Rate |
(ii) Amount |
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Bond No……………………..dated…………… |
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Transport permit No………………..dated…………. |
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Place……………………. |
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Date…………………….. |
Signature of Officer in-charge |
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2. Certificate of Officer in-charge
of the Warehouse of destination. |
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I hereby certify that the consignment
arrived at………..on……………that the goods conform in all respect to the
description given overleaf except for the following discrepancies; and that
they have been re-warehoused under Entry No……………dated………………….. |
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Place…………………… |
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Date……………………. |
Signature of Officer in-charge |
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M.&T.P. Series No. 29 |
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Form A.R.-2 |
Original |
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(Rules 40 and 81) |
Duplicate |
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Application for clearance on payment
of duty from bonded manufactory/warehouse of |
Triplicate |
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Shri/Sarvashri...........................................................
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Number and date of entry in Register
of the Bonded Warehouse/Manufactory |
Batch No. |
Name of preparation |
Description of goods |
Marks and number of containers |
True formula of the preparations |
Value |
Dry |
Purpose for which the goods are to be
cleared and if they are meant for issue, the name and address of the party to
be issued. |
Remarks |
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Bulk quantity |
Alcohol in L.P. litres |
Content per litre/kilograms |
Rate |
Amount* |
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Opium |
Indian hemp |
Other narcotic drugs or narcotics |
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G-D |
G-D |
S-T |
S-T |
Gram |
Rs. P |
Rs. P |
Rs. P |
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(*To
be entered by the owner or his agent in works and figures)
I/We declare the above
particulars to be true and correctly stated.
I/We apply for leave to
clear the above goods.
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Place…………………. |
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Date………………… |
(Signature of the owner or his
authorized agent) |
Assessment
Memorandum
(To
be entered in words and figures)
(1) Total number of
containers…………………..
(2) Quantity of goods on which
duty is assessed………….
(3) Rate of duty……………
(4) Total duty-payable……………….
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Signature |
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Place………………. Date……………….. Statement of duty paid at……………. |
Office in-charge Bonded Manufactory/Warehouse Treasury Sub-Treasury State Bank of India Reserve Bank of India |
(1) For payment in cash (to be
filled in by the owner or his agent)
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Name of person tendering Payment |
Particulars of person Payment |
Amount in words and figures |
Head of account |
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Rs |
P |
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Date…………………… (To be filled in by Treasury or Bank) Deposit No…………………………. Dated…………………………………. |
Signature to tender…………. |
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Received payment of rupees………………(in words) Signature of
Treasurer………………………………………… Accountant…………………………………………………………… Treasury Officer…………………………………………………… Agent or Manager………………………………………………… |
II. For Payment through
account-current
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Number and date of Transport Permit,
if any………… |
Title of Account of ledger Number |
Number and date of entry |
Amount |
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Rs |
P |
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Place………….. |
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Date…………… |
Officer in-charge, Bonded
anufactory/Warehouse |
Date………… |
Signature of owner or his authorised
agent |
M.&T.P.
Series No. 30
Form A.R.-3
(Rule
98)
Application
for removal of dutiable goods for export by land
To
The Excise Officer……………….
The Office in-charge
(1) I/We…………………………………………………….of…………….……………purpose
to export the undermentioned goods………………………….(Country of destination) by the
………………………………………………… route under claim for:
Rebate
bond
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Number and description of packages |
Gross Weight |
Marks and Numbers of containers |
Batch No. |
Name and preparation |
Bulk quantity |
Description of goods |
True formula of the preparation |
Value |
Duty |
Number and date of document under which
duty was paid or Number and date of document under rule |
Amount of Rebate claimed |
Number and date of Railway receipt if
any |
Remarks |
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Rate |
Amount |
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Alcohol in L.P. litres |
Opium |
Indian hemp |
Other narcotic drugs or narcotics |
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G-D |
G-D |
S-T |
S-T |
Grams |
Rs. P. |
Rs. P. |
Rs. P. |
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1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
12 |
13 |
14 |
15 |
16 |
17 |
18 |
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(2) I/We hereby declare that
the above consignment of goods intended for export to.....................
(3) I/We hereby declare that
the above particulars are true and correctly stated.
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Place……………… |
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Date……………….. |
Signature of owner or his authorised
agent |
Certify that I have
examined the above mentioned consignment, that the description given above that
duty has been paid thereon, and that after examination I have sealed the
packages with my official seal, the owner has entered into a bond under Rule
16,
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Place………………….. |
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Date…………………… |
Signature:Excise Officer……………… Officer in-charge of Bonded Manufactory/Warehouse…………………. |
M.&T.P.
Series No. 31
Form A.R.-4
(Rule
98)
Application
for removal of dutiable goods for export by Sea/Air/Post
To
The Excise Officer……………….
The Office in-charge
(1) I/We…………………………………………….of…………………propose
to export the undermentioned consignment to………………..claim for
rebate…………….(country of destination) by Sea/Air/Post under bond:
|
Number and description of packages |
Gross weight |
Marks and Number of containers |
Batch No. |
Description of goods |
True formula of the preparation |
Duty |
Number and date of document under
which duty was paid or Number and date of document under rule |
Amount of Rebate claimed |
Number and date of Railway receipt if
any |
Remarks |
|||||||
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Name of preparation |
Bulk quantity |
Contents per litre |
Value |
Rate |
Amount |
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|
Alcohol in L.P. litres |
Opium |
Indian hemp |
Other narcotic drugs or narcotics |
||||||||||||||
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G-D |
G-D |
S-T |
S-T |
Rs. np. |
Rs. np. |
Rs. np. |
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1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
12 |
13 |
14 |
15 |
16 |
17 |
18 |
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Signature(s) of
application(s) or his/their authorised agent(s)
(2) I/We hereby declare that
the above particulars are true and correctly stated
(1) Certified that I have
examined the consignment described overleaf, that the particulars stated in the
description are correct, that duty has been paid on the goods……………………..and that
after examination I have sealed the packages the owner has entered into a bond
under Rule 16 with my official seal
|
Place…………………… |
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Date…………………….. |
Signature of Excise Officer……………. |
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Officer in-charge |
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(On
original and duplicate)
EXPORT
BY SEA/BY AIR
(2) Certified that the seals on
the packages were found intact and that I have satisfied myself that the
particulars of the consignment are as specified overleaf except for the
shortages mentioned below.
(3) Certified that the
consignment was shipped under my supervision under shipping bill
No…..………......dated…….......by S.S./Airship........................... which
left for...............on the day of..........19.......
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Place……………… |
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Date………………. |
Signature of Preventive Officer |
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Countersigned |
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Signature of Customs Collector |
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(On
duplicate only)
(4) Certified that the goods
described overleaf have not been relanded and are not intended to be related at
any part in India.
Signature of Exporter
EXPORT
BY POST
(5) Certified that the
consignment described above has been despatched by foreign post
to………………on…………….day of……………19…..
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Place……………… |
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Date………………. |
Signature of Post Master, Post Office |
(6) Certified that the
alcoholic content of the dutiable goods mentioned above is……….L.P. litres
ascertained by chemical analysis and the duty leviable is Rs
|
Rs…………….. |
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Date…………… |
Signature of Excise Officer |
(7) Rebate of
…………………………….(………………Rupees) sanctioned.
|
Place…………… |
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Date……………. |
(8) Certified that I have this
day paid the sum of Rs…………..(……………..Rupees) to……….in satisfaction of his claim.
|
Place……………… Date………………. |
Signature of Officer in-charge Treasury (Delete the entries and words not
applicable) |
M.&T.P.
Series No. 8
Form B-1
Bond
to be entered into by the licensee of a bonded manufactory
(See Rule
21)
(Delete
the letters and words not applicable)
I/We…………………………………of…………………………………………[hereinafter
called obligor(s)] am of/are jointly and severally bound to the President in
the sum of………… …rupees to be paid to the President of India/Governor of
…………………………………………………………State for which payment we jointly and severally bind
myself/ourselves and my/our legal representatives.
The above-bound obligor(s)
having applied to the Excise Commissioner of…………………. State at…………………..
(hereinafter called the Commissioner) for and obtained a licence for the
manufacture of…………….. at his/their manufactory at………………… the licence being
entered in the State Excise Records as No. ………………..dated.
Whereas the Commissioner
has required the obligor(s) to deposit as guarantee for the amount of this
Bond, the sum rupees/the securities as hereinafter mentioned of a total face
value of endorsed in the Commissioner's favour, namely, and whereas the
obligor(s) has/have furnished such guarantee by depositing with the
Commissioner the cash/securities as aforementioned.
The condition of this bond
is that if the obligor(s) and his/their legal representatives shall observe all
the provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, and in particular shall either produce for charge of duty all dutiable
goods manufactured at the above manufactory and such other dutiable goods on
which duty has not been paid which are brought into the manufactory for
manufacturing, or shall deposit such goods in a store room or other place of
storage approved by the Commissioner under Rule 31 of the Rules or shall
otherwise account to the satisfaction of the Commissioner, for such goods and
shall not remove from the approved premises or from the store room or other
place of storage, before the proper duty has been paid, any dutiable goods
except as provided for in the rules.
And if the obligor(s) or
his/their legal representatives shall pay into the treasury to the account of
the Commissioner, all dues whether excise duty or other lawful charges, which
shall be demandable from the obligor(s) as shown in the records of the proper
officer within ten days from the date of demand thereof being made in writing
by the said officer.
This obligation shall be
void.
Otherwise and on breach or
failure in the performances of any part of this condition, the same shall be in
full force.
And the President of
India/Governor of…………State shall, at his option, be competent to make good all
the loss and damages from the amount of the guarantee deposit or by enforcing
his rights under the above written bond or by both.
I/We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
|
Place………… |
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Date…………. |
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Signature(s) of Obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me this…………………day of………………20…………
……………of Excise,
President of India
On behalf of the …………………
Governor of
M.&T.P.
Series No. 10
Form B-2 (SEC.)
Bond
(with Security) to be entered into by the licensee of a private bonded
warehouse
(See Rule
71)
(Delete
the letters and words not applicable)
I/We
……………………………………of………………………………………….[hereinafter called obligor(s)] am/are jointly
and severally bound to the President of India Governor………………… State…………………in
the sum of…………....rupees to be paid to the President of India/Governor of
………………......................State for which payment I/we jointly and severally
bind myself/ourselves and my/our legal representatives.
The above-bounden
obligor(s) being permitted to remove, from time to time, …………….. licensed by
the Excise Commissioner……………….State at…………(hereinafter called the Commissioner)
as a private-bonded warehouse and registered in the State Excise Records as No.
……………. dated…………. for the storage of.
Whereas the Commissioner
has required the obligor(s) to deposit, as guarantee for the amount of this
Bond 
of a total face value of
rupees endorsed in the the securities as hereinafter mentioned Commissioner's
favour, namely.
And whereas the obligor(s)
has/have furnished such guarantee by depositing with the Commissioner the
cash/securities as aforementioned.
The condition of this bond
is that if the obligor(s) and his/their legal representatives shall observe all
provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, to be observed in respect of a private bonded warehouse:
And if all dues, whether
excise duty or other lawful charges, which shall be demandable on the goods
admitted to this warehouse, as shown by the records of the proper officer of
State Excise, be duly paid into the treasury to the account of the Commissioner
within ten days of the date of demand thereof being made in writing by the said
officer of State Excise:
This obligation shall be
void.
Otherwise and on breach of
failure in the performance of any part of this condition, the same shall be in
full force.
And the President of
India/Governor of ……………………...State shall, at his option, be competent to make
good all the loss and the damages either from the amount of the guarantee
deposit or by enforcing his rights under the above written bond or by both.
I/We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
|
Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.&T.P.
Series No. 9
Form B-2 (SUR.)
Bond
(With Surety) to be entered into by the licensee of a private bonded warehouse
(See Rule
71)
(Delete
the letters and words not applicable)
I/We…………………….. of…………………….
[hereinafter called the obligor(s)] and………………… of (hereinafter called the
surety) are jointly and severally bound to the President of India/Governor of
………………………State in the sum of………………….. rupees to be paid to the President of
India/Governor of……………………. State for which payment we jointly and severally bind
ourselves and our legal representatives.
The above-bounded
obligor(s) being the licensee of the warehouse at……………….…licensed by the Excise
Commissioner……………………State at (hereinafter called the Commissioner) at a private
bonded warehouse and registered in the State Excise Records as No. ………………
dated……………. for the storage of.
The condition of this bond
is that if the obligor(s) and his/their legal representatives shall observe all
provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956,
to be observed in respect of a private bonded warehouse.
And if all dues, whether
duty or other lawful charges which shall be demandable on the goods admitted to
this warehouse as shown by the records of the proper officer of State Excise,
be duly paid into the treasury to the account of the Commissioner within ten
days of the date of demand thereof being made in writing by the said officer of
State Excise.
This obligation shall be
void.
Otherwise and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
|
Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Place………… |
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Date…………. |
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Signature of Surety |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.
& T.P. Series No. 14.
Form B-3 (GEN. SEC.)
General
Bond (with Security) for due dispatch of dutiable goods removed from time to
time for export to a foreign country without payment of duty
(See Rule
16)
(Delete
the letters and words not applicable)
I/We………….……………………………of………………………….[hereinafter
called the obligor(s)] am/are jointly and severally bound to the President of
India/Governor of……….…….State in the sum of………………………………rupees to be paid to the
President of India/Governor of……… State for which payment I/we jointly and
severally bind myself/ourselves and my/our legal representatives.
The above bonded obligor(s)
being permitted to remove, from time to time, conditions on the provisions of
the Medicinal and Toilet Preparations (Excise Duties), Rules, 1956, being
observed[27]……………….………………………without
payment of duty from the bonded warehouse………………..at…………………. for exportation.
Whereas the Excise
Commissioner of………………………….……………………………… State at………………..……………… (hereinafter called
the Commissioner) has required the obligor(s) to deposit as guarantee for the
amount 
mentioned of a total face
value of rupees……………………endorsed in the Commissioner's favour, namely,
And whereas the obligor(s)
has/have furnished such guarantee by depositing with the Commissioner the
cash/securities as aforementioned.
The condition of this bond
is that if the obligor(s) or his/their legal representatives shall observe all
provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, to be observed in respect of the goods so removed for export;
And if the said goods are
duly removed and exported within such time as the Commissioner directs;
This obligation shall be
void.
Otherwise and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
And the President of
India/Governor of………………………State shall at his option be competent to make good
all the loss and the damages either from the amount of the guarantee deposit or
by enforcing his rights under the above written bond or by both.
I/We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
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Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
|
Accepted by me this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.
& T.P. Series No. 13
Form B-3 (GEN. SUR.)
General
Bond (with Surety) for the due dispatch of dutiable goods removed from time to
time for export to a foreign country without payment of duty
(See Rule
16)
(Delete
the letters and words not applicable)
I/We ……………..………………
of……………………. [hereinafter called the obligor(s)] and……………… of…………………
(hereinafter called the surety) are jointly and severally bound to the
President of India/Governor of……………… State in the sum of………………… rupees to be
paid to the President of India/Governor of………………….. State for which payment we
jointly and severally bind ourselves and our legal representatives.
The above bounded
obligor(s) being permitted to remove from time to time, additional on the
provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, being observed, [28]without
payment of duty from the bonded warehouse/licensed manufactory, at…………………….for
exportation.
The condition of this bond
is that if the obligor(s) and his/their legal representatives shall observe all
the provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, to be observed in respect of dutiable goods so removed.
And if the said goods are
duly removed and exported within such time as the Excise Commissioner of………………
State at………………… directs;
This obligations shall be
void.
Otherwise and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
We declare that this bond
is given under the order of the Central/State Government for the performance of
an act in which the public are interested.
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Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Place………… |
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Date…………. |
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Signature of Surety |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.&T.P.
Series No. 12
Form B-3 (SEC.)
Bond
(with Security) for the due dispatch of dutiable goods removed for export to a
foreign country without payment of duty
(See Rule
15)
(Delete
the letters and words not applicable)
I/We……………..…………………...of……………….………………………[hereinafter
called the obligor(s)] am/are jointly and severally bound the President of
India/Governor of ……………State in the sum of……………… rupees to be paid to the
President of India/Governor of……………… State for which payment I/we jointly and
severally bind myself/ourselves and my/our legal representatives.
The above-bounded
obligor(s) being permitted to remove the dutiable goods described to his/their
application No. ……………. date…………….. from the bonded warehouse/licensed
manufactory, at………………. for export to…………….. via…………… (port or land customs
station of export).
Whereas the Excise
Commissioner of………………. State at (hereinafter called the Commissioner) has
required the obligor(s) to deposit as guarantee for the amount of this.
The sum of ………………………rupees
in each bond, …………………….. face value of …………..rupees the securities as
hereinafter mentioned of a total endorsed in the Commissioner's favour, namely:
And whereas the obligor(s)
has/have furnished such guarantee by depositing with the Commissioner the
cash/securities as aforementioned.
The condition of this bond
is that if the obligor(s) and his/their legal representatives shall observe all
provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, to be observed in respect of dutiable goods so removed.
And if all the said goods
are duly exported to…………………… via………… (port or land customs station of
export) before the ……………… day of ……………20…………:
This obligation shall be
void.
Otherwise and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
And the President of
India/Governor of ………………….State shall, at his option, be competent to make good
all the loss and the damages either from the amount of the guarantee deposit or
by enforcing his rights under the above written bond or by both.
I/We declare that this bond
is given under the orders of the……….Government for the performance of an act in
which the public are interested.
|
Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me
this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.&T.P.
Series No. 11
Form B-3 (SUR.)
Bond
(with Surety) for the due dispatch of dutiable goods removed for export to a
foreign country without payment of duty
(See Rule
15)
(Delete
the letters and words not applicable)
I/We…………………of………………..
[hereinafter called the obligor(s)] and I……………. of………………. (hereinafter called
the surety) are jointly and severally bound to the President of India/Governor
of………………… State, in the sum of………………… rupees to be paid to the President of
India/Governor of…………………… State for which payment we jointly/and severally bind
ourselves and our legal representatives.
The above-bounden
obligor(s) being permitted to remove the dutiable goods described in his/their
application No. ………………………..……………… dated ………………………..from the bonded warehouse
…………………………………………..… for export to….…………….licensed manufactory………………
via……………..(port or land customs stations of export).
The condition of this bond
is that if the obligor(s) and his/their representatives shall observe all the
provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, to be served in respect of…………………. so exported.
And if all the said goods
are duly exported to………………. via before the………….. day of……………… 20……………;
This obligation shall be
void.
Otherwise, and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
|
Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Place………… |
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Date…………. |
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Signature of Surety |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me
this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.&T.P.
Series No. 18
Form B-4 (GEN. SEC.)
General
Bond (with Security) for the due arrival and re warehousing of dutiable goods
removed from one bonded warehouse to another
(See Rule
106)
(Delete
the letters and words not applicable)
I/We
…………………………………...of………..…………………………[hereinafter called the obligor (s)] am/are
jointly and severally bound to the President of India/Governor of
…………………………State in the sum of…………………….. rupees to be paid to the President of
India/Governor of…………………………State for which payment I/we jointly and severally
bind myself/ourselves and my/our legal representatives.
The above-bounden obligor
(s) being permitted to remove, from time to time, conditions on the provisions
of the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956, being
observed[29],
from the bonded warehouse(s) at………………………to other bonded warehouses situated
anywhere in India or vice versa.
Whereas the Excise Commissioner…………………………..
(hereinafter called the Commissioner) has required the obligor (s) to deposit,
as guarantee for the amount of this bound 
of rupees endorsed in the
Commissioner's favour namely—
And whereas the obligor(s)
has/have furnished such guarantee by depositing with the Commissioner the
cash/securities as aforementioned.
The condition of this bond
is that if the obligor(s) or his/their representatives shall observe all the
provisions of the said rules to be observed in respect of the goods so transferred
from time to time.
And if the said goods are
duly removed to and re warehoused at the bonded warehouse(s) of destination to
which it is permitted to be removed, within such time as the proper officer
directs.
The obligation shall be
void.
Otherwise, and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
And the President of
India/Governor of……………………… State shall at his option, be competent to make good
all the loss and damages either from the amount of the guarantee deposit or by
enforcing his rights under the above-written bond or by both.
I/We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
|
Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me
this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.
& T.P. Series No. 17
Form B-4 (GEN. SUR.)
General
bond (with surety/ies) for the arrival and re warehousing of dutiable goods
removed from one bonded warehouse to another
(See Rule
106)
(Delete
the letters and words not applicable)
I/We………………………. of……………………….
[hereinafter called the obligor (s)] am/are bound to the President of
India/Governor of……………… State in the sum of……………………... rupees and
I/we…………………….. of…………………………. (hereinafter called the “First Surety”)………………. of
……………………………..……………. (hereinafter called the “Second Surety”)………………………..
of……………………… (hereinafter called the “Third Surety”) ……………………………….. of
……………………(hereinafter called the “Fourth Surety”)
(all hereinafter
collectively referred to as the First Surety, the Second Surety, the Third
Surety, the Fourth Surety) are each of us severally, bound to the President of
India/Governor of………………………. State in the sum of……………….. rupees each to be paid
to the President of India/Governor of……………………………. State for which payment I/we
the obligor/obligors bind ourselves and our legal representatives and I/we the
above-named First Surety, the Second Surety, the Third Surety and the Fourth
Surety severally bind myself/ourselves and our legal representatives.
The above-bounden
obligor(s) being permitted to remove from time to time conditional on the
provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, being observed, [30]from
the bonded warehouse(s) at to other bonded warehouse situated anywhere in India
or vice versa.
The condition of this bond
is that if the obligor(s) and his/their legal representatives shall observe all
the provisions of the said rules, to be observed in respect of the goods so
transferred from time to time.
And if the said goods are
duly removed to and re warehoused at the bonded warehouse(s) of destination to
which they are permitted to be removed within such time as the proper officer
directs.
This obligation shall be
void.
Otherwise and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
I/We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
|
Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Signature(s) of surety(ies) |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me
this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.
& T.P. Series No. 16.
Form B-4 (SEC.)
Bond
(with Security) for the due arrival and re warehousing of dutiable goods
removed from one bonded warehouse to another
(See Rule
105)
(Delete
the letters and words not applicable)
I/We…………………………………of……………………….……………[hereinafter
called obligor(s)] am/are jointly and severally bound to the President of
India/Governor of……………… State in the sum of………………..rupees to be paid to the
President of India/Governor of…………………. State for which payment I/we jointly and
severally bind myself/ourselves and my/our legal representatives.
The above-bounden
obligor(s) being permitted to remove the goods described in his/their
application No. ……………….. dated………………..from the bonded warehouse at…………….. to
the bonded warehouse at…………………
Whereas the Excise
Commissioner at…………………… (hereinafter called the Commissioner) has required the
obligor(s) to deposit as guarantee for the amount the sum of……………rupees in
cash of this bond …………………………………of a the securities as hereinafter
mentioned total face value of…………..rupees endorsed in the Commissioner's
favour, namely:
And whereas the obligor(s)
has/have furnished such guarantee by depositing with the Commissioner the
cash/securities as aforementioned.
The condition of this bond
is that if the obligor(s) and his/their legal representatives shall observe all
the provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, to be observed in respect of the goods so transferred;
And if all the said goods
are duly removed to, and re warehoused at…………before the……………… day of………………
20………;
This obligation shall be
void.
Otherwise and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
And the President of
India/Governor of…………… State shall, at his option, be competent to make good
all the loss and damages either from the amount of the guarantee deposit or by
enforcing his rights under the above written bond or by both.
I/We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
|
Place………… |
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Date…………. |
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|
Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Accepted by me
this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
M.&T.P.
Series No. 15
Form B-4 (SUR.)
Bond
(with Surety) for the due arrival and re warehousing of dutiable goods removed
from one bonded warehouse to another
(See Rule
105)
(Delete
the letters and words not applicable)
I/We……………………. of…………………….
[hereinafter called the obligor(s)] and ……………….(hereinafter called the surety)
are jointly and severally bound to the President of India/Governor
of………………………State in the sum of………………… rupees to be paid to the President of
India/Governor of……………… State for which payment we jointly and severally bind
ourselves and our legal representatives.
The above-bonded obligor(s)
being permitted to remove the goods described in his/their application No.
…………………. dated from the bonded warehouse at……………… to the bonded warehouse
at……………….
The condition of this bond
is that if the obligor(s) and his/their legal representatives shall observe all
the provisions of the Medicinal and Toilet Preparations (Excise Duties) Rules,
1956, to be observed in respect of the goods so transferred.
And if all the said goods
are duly removed to and re warehoused at the warehouse at ……………….. before
the…………………… day of………… 20………….;
This obligation shall be
void.
Otherwise and on breach or
failure in the performance of any part of this condition, the same shall be in
full force.
We declare that this bond
is given under the orders of the Central/State Government for the performance
of an act in which the public are interested.
|
Place………… |
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Date…………. |
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Signature(s) of obligor(s). |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
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Place………… |
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Date…………. |
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Signature of Surety |
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Witnesses (1) |
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(2) |
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Address (1) |
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(2) |
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Occupation (1) |
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(2) |
|
Accepted by me
this…………………day of………………20…………
……………of Excise.
President of India
On behalf of the …………………
Governor of
|
M.&T.P. Series No. 33 (Printed Serial
No....................) Form D.D.-1 Notice of demand for payment of duty (Rule 9) Officer……………… ………………… 19 Name and address of assessee
……………………… …………………………………………………… Licence No. ………………………………………… Amount Rupees …………………………………… Date by which duty is to be paid
………………… Assessment Particulars Quantity of medicinal and toilet
preparations ………………litres Number of packages ……………………………… Variety……………………………………………… Content per litre of dutiable goods: |
M.&T.P. Series No. 33 (Printed Serial
No....................) Form D.D.-1 Certificate of Payment (Rule 9) Officer……………… ………………… 19 Head of Account: Excise duty on medicinal and toilet
preparations. To……………………………………………………… of Excise
…………………………………… Certified that I have today received the sum of Rs ……………
(Rupees…...……………….p……………..……….) excise duty demand on the foil attached
hereto. Assessment Particulars Name of assessee……………Licence No.
…………… Number of packages…………………weight in ……… Variety…………………………………………… Content per litre of dutiable goods: |
M.&T.P. Series No. 33 (Printed Serial
No....................) Form D.D.-1 Notice of demand for payment of duty (Rule 9) To Take notice that on behalf of the
Central/State Government I hereby demand payment by you of the sum of
Rs……………(Rupees………..……) being the excise duty on the mentioned medicinal and
toilet preparations weighed/measured/gauged/proved in my presence this day.
This sum must be paid into………Treasury within ten days from the date of this
demand and on production to the Treasury receipt you may apply to me for a
permit to remove the goods for sale of despatch. Assessment Particulars Quantity of medicinal and toilet
……..…………. preparations………………litres. Number of packages…………………………………...
Variety………………………………………………… Content per litre of dutiable goods: |
|
Alcohol (in L.P. litres) |
Opium |
Indian hemp |
Other narcotic drugs or narcotic |
Alcohol (in L.P. litres) |
Opium |
Indian hemp |
Other narcotic drugs or narcotic |
Alcohol (in L.P. litres) |
Opium |
Indian hemp |
Other narcotic drugs or narcotic |
|
…………………………………………………… Rate of duty………………………………………… *Duty paid at…………………… Treasury
Receipt number……………………dated………………… duty paid through account current ………………..
……………….. (Title of account or Ledger No.) |
………………………………………………………… Rate of duty …………………………………………… Number …………..…………………………………… ………………….Signature ……………………Treasury |
………………………………………………………… Rate of duty ………………………………………… ……………………. of Excise |
|||||||||
|
Number and date of entry ………………………… ………………… of Excise. |
………………….Signature ……………………Treasury |
……………………………… Receipt |
|||||||||
|
(*Delete where inapplicable) |
(Printed Serial No……………..) |
Received the sum of Rs ……………………………… (Rupees………………………………………………) |
|||||||||
|
Certificate of Payment |
|||||||||||
|
To be retained by the Treasury
Officer |
……….Signature |
||||||||||
|
Head of Account ……………………………… |
…………Treasury |
||||||||||
|
Excise duty on medicinal and toilet
preparations. |
|||||||||||
|
Certified that I have today received
the sum of Rs………………..(Rupees…………………………….P……………..) Excise duty demanded on the
foil attached hereto. |
No……………………… ………………………19 |
||||||||||
|
Assessment Particulars |
|||||||||||
|
Name of assessee…………….Licence No…………… Number of packages…………..Weight
in…………… Variety………………………………………………… Content per litre of dutiable goods: |
|||||||||||
|
Alcohol (in L.P. litres) |
Opium |
Indian hemp |
Other narcotic drugs or narcotics |
||||||||
|
………………………………………………………… Rate of duty…………………………………… Officer in-Charge……………………………. Treasury………………………………………….. Number……………………………………………. |
|||||||||||
|
Date…………………………………………………. |
Signature |
||||||||||
|
M.&T.P. Series No. 26 |
M.&T.P. Series No. 26 |
M.&T.P. Series No. 26 |
|
Form I.D-1 |
Form I.D-1 |
Form I.D-1 |
|
(Rules 26, 49 and 50) |
(Rules 26, 49 and 50) |
(Rules 26, 49 and 50) |
|
Indent for Alcohol/Opium/Indian |
Indent for Alcohol/Opium/Indian |
Indent for Alcohol/Opium/Indian |
|
Hemp/other Narcotic drugs/Narcotics |
Hemp/other Narcotic drugs/Narcotics |
Hemp/other Narcotic drugs/Narcotics |
|
Non-Bonded/bonded Manufactory of |
Non-Bonded/bonded Manufactory of |
Non-Bonded/bonded Manufactory of |
|
Shri/Sarvashri..................................... |
Shri/Sarvashri..................................... |
Shri/Sarvashri..................................... |
|
Indent No. |
Indent No. |
Indent No. |
|
To |
To |
To |
|
The Distillery Officer.......... |
The Distillery Officer.......... |
The Distillery Officer.......... |
|
The Treasury Officer........... |
The Treasury Officer........... |
The Treasury Officer........... |
|
Factory Officer, Ghazipur. |
Factory Officer, Ghazipur. |
Factory Officer, Ghazipur. |
|
Sir, |
Sir, |
Sir, |
|
Please issue litres/kilograms/grams
of Spirit (of not less than 50% O.P. Strength, Opium/Indian hemp/other
narcotic drugs/narcotics for use in the manufacture of dutiable preparations
in my/our Bonded/Non-Bonded Manufactory at ................... |
Please issue litres/kilograms/grams
of Spirit (of not less than 50% O.P. Strength, Opium/Indian hemp/other
narcotic drugs/narcotics for use in the manufacture of dutiable preparations
in my/our Bonded/Non-Bonded Manufactory at ................... |
Please issue litres/kilograms/grams
of Spirit (of not less than 50% O.P. Strength, Opium/Indian hemp/other
narcotic drugs/narcotics for use in the manufacture of dutiable preparations
in my/our Bonded/Non-Bonded Manufactory at ................... |
|
I/We...................shall pay duty
at the rate levied by the State Government on alcoholic liquors on all
wastages in excess of the wastage allowed under Rule 19. |
I/We...................shall pay duty
at the rate levied by the State Government on alcoholic liquors on all
wastages in excess of the wastage allowed under Rule 19. |
I/We...................shall pay duty
at the rate levied by the State Government on alcoholic liquors on all
wastages in excess of the wastage allowed under Rule 19. |
|
Signature of Licensee |
Signature of Licensee |
Signature of Licensee |
|
Counter-signatures of Licensee |
Counter-signatures of Licensee |
Counter-signatures of Licensee |
|
No................................. |
No................................. |
No................................. |
|
Officer in-charge |
Officer in-charge |
Officer in-charge |
|
Bonded Manufactory |
Bonded Manufactory |
Bonded Manufactory |
|
Proper Officer. |
Proper Officer. |
Proper Officer. |
|
(Delete the words not applicable) |
(Delete the words not applicable) |
(Delete the words not applicable) |
M.&T.P.
Series No. 4
Form L-1
Licence
to manufacture medicinal and toilet preparations containing alcohol, opium,
Indian hemp and other narcotic drugs and narcotics under bond for payment of
duty
(See Rule
83)
(Delete
the letters and words not applicable)
(1) Shri/Sarvashri…………………of……………..having
undertaken to comply with the conditions prescribed in the Medicinal and Toilet
Preparations (Excise Duties) Rules, 1956, and any orders issued thereunder and
having paid the prescribed licence-fee of Rs………….is/are hereby authorised to
manufacture dutiable goods specified overleaf during the year ending 31st
March, 20…… in the premises situated at………and………described in his/their
application dated……………subject to the provisions of the Rules.
(2) The privilege conferred by
this licence extends only to the manufacture of preparations of standard
pharmacopoeias of Allopathic, Ayurvedic, Homoeopathic and Unani Systems of
medicine, proprietary types of medicines and all toilet preparations.
(3) The quantity of
spirit/opium/Indian hemp/narcotic drugs/narcotics in the licensee's possession
shall not exceed………………………..………………………………………………….[31]London
Proof Litres/…….…………..………[32]kilograms/…………..……………………..
grams at any one time and shall not be allowed more than [33]London
Proof Litres/…………………[34]Kilograms/……………… [35]grams
for the year ending 31st March, 20 ……………….
(4) This licence may be revoked
or suspended or its renewal may be refused, if any declaration made or
information given in the application thereof is found to be false or if any
undertaking given in such application is not carried out.
Place……………
Date……………
(Licensing Authority)
Renewal
of the licence
|
Date of renewal |
Year for which renewed |
Signature of licensing authority |
|
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|
|
|
|
|
|
|
List of preparations authorized to
manufacture |
||||||
|
Standard Preparations |
Proprietary preparations |
|||||
|
Allopathic |
Homoeopathic |
Ayurvedic |
Unani |
Name of the preparation |
True formula of the preparation |
Toilet preparation |
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M.&T.P.
Series No. 5.
Form L-2
Licence
to manufacture medicinal and toilet preparations containing alcohol, opium,
Indian hemp and other narcotic drug and narcotics outside bond
(See Rule
83)
(Delete
the letters and words not applicable)
(1) Shri/Sarvashri…………………of……………..having
undertaken to comply with the conditions prescribed in the Medicinal and Toilet
Preparations (Excise Duties) Rules, 1956, and any orders issued thereunder and
having paid the prescribed licence-fee of Rs………….is/are hereby authorised to
manufacture preparations specified overleaf during the year ending 31st March,
20…… in the premises situated at………and………described in his/their application
dated……………subject to the provisions of the Rules.
(2) The privilege conferred by
this licence extends only to the manufacture preparations of standard
pharmacopoeias of Allopathic, Ayurvedic, Homoeopathic and Unani Systems of
medicine, proprietary types of medicines and all toilet preparations.
(3) The quantity of
spirit/opium/Indian hemp/narcotic drugs/narcotics in the licensee's possession
shall not exceed………………………..………………………………………………….[36]London
Proof Litres/…….…………..………[37]kilograms/…………[38]grams/……………………
at any one time and shall not be allowed more than …………………[39]London
Proof Litres/…………………[40]Kilograms/……………… [41]grams
for the year ending 31st March, 20 ………………
(4) This licence may be revoked
or suspended or its renewal may be refused, if any declaration made or
information given in the application thereof is found to be false or if any
undertaking given in such application is not carried out.
Place……………
Date……………
(Licensing Authority)
Renewal
of the licence
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Date of renewal |
Year for which renewed |
Signature of licensing authority |
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List of preparations authorized to
manufacture |
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Standard Preparations |
Proprietary preparations |
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Allopathic |
Homoeopathic |
Ayurvedic |
Unani |
Name of the preparation |
True formula of the preparation |
Toilet preparation |
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M.&T.P.
Series No. 6
Form L-3
Licence
for Ayurvedic or Unani practitioner to manufacture Ayurvedic or Unani
preparations containing self-generated alcohol for dispensing and not for trade
purposes
(See Rule
83)
(1) Shri…………………..of………………
having undertaken to comply with the conditions prescribed in the Medicinal and
Toilet Preparations (Excise Duties) Rules, 1956, and any orders issued
thereunder and having paid the prescribed licence fee of Rs………………..is hereby
authorised to manufacture Ayurvedic or Unani preparations containing
self-generated alcohol during the year ending 31st March, 20……….in the premises
at………………and described in his application dated…………. subject to the provisions
of the rules.
(2) The privilege conferred by
this licence extends only to the manufacture of Ayurvedic or Unani preparations
containing self-generated alcohol for dispensing to his patients and not for
trade purposes.
(3) This licence may be revoked
or suspended or its renewal may be refused, if any declaration made or
information given in the application therefor is found to be false or if any
undertaking given in such application is not carried out.
Place…………
Date………….
(Licensing Authority)
Renewal
of the licence
|
Date of renewal |
Year for which renewed |
Signature of licensing authority |
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M.&T.P.
Series No. 7
Form L-4
Licence
for a bonded warehouse
(See Rule
83)
(Delete
the letters and words not applicable)
(1) The under-mentioned
premises belonging to Shri/Sarvashri……..…………………………… of……..………………………………………. are
hereby licensed, subject to the provisions of Medicinal and Toilet Preparations
(Excise Duties) Rules, 1956, and any orders issued thereunder, as a bonded
warehouse for the deposit of dutiable goods on which duty has been paid.
Situation and description
of premises.
(2) The licence is granted to
Shri/Sarvashri………………….. who has/have paid the prescribed fee of Rs…………………. it
is not transferable to any person and will remain in force until the 31st
March, 20…………….. unless revoked before that date.
(3) This licence may be revoked
or suspended or its renewal may be refused, if any declaration made or
information given in the application therefor is found to be false or if any
undertaking given in such application is not carried out.
Place…………
Date………….
(Licensing Authority)
Renewal
of the licence
|
Date of renewal |
Year for which renewed |
Signature of licensing authority |
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M.&T.P.
Series No. 19
Form R.G.-1
(Rule
25)
Register
of vessels or receptacles Bonded/Non-bonded Manufactory
In*………………………………………of
Bonded Warehouse
Shri/Sarvashri………………………
(Delete the words not applicable)
|
Consecutive Numbers |
Description of vessels or receptacles |
Gauged Contents |
When taken into use |
When taken out of use |
Where installed |
Remarks |
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(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
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M.&T.P.
Series No. 20
Form R.G.-2
(Rules
27, 30, 49 and 50)
Register of transaction in
the spirit store of bonded/non-bonded manufactory of
Shri/Sarvashri.................................
(In the case of opium,
Indian hemp and other narcotic drugs and narcotics only quantity need be noted)
|
In hand |
Received |
Total in hand and received |
Expanded |
||||||||||||||
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Month and date |
Quantity |
Strength |
Proof |
Whence |
Indent number |
Permit number |
Quantity |
Strength |
Proof |
Quantity |
Strength |
Proof |
Application number |
Quantity |
Strength |
Proof |
Wastage proof litres |
|
1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
12 |
13 |
14 |
15 |
16 |
17 |
18 |
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M.&T.P.
Series No. 21
Form R.G.-3
(Rules
31, 33 and 52)
Register of operations in
the bonded/non-bonded manufactory
of
Shri/Sarvashri.................................
|
Quantity received from spirit store |
Quantity expended |
Preparation manufactured |
||||||||||||||
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Alcohol |
Alcohol |
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Month and date |
Bank |
Strength |
London Proof litres |
Opium |
Indian hemp |
Other narcotic drugs or narcotics |
Bulk |
Strength |
London Proof litres |
Opium |
Indian hemp |
Other narcotic drugs or narcotics |
Batch No. |
Name |
Quantity |
Strength in London Proof litres |
|
G-D |
S-T |
S.T |
Grams |
G-D |
S-T |
S-T |
Grams |
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M.&T.P.
Series No. 22
Form R.G.- 4
(Rules
31, 35 and 52)
Register of preparations in
the bonded/non-bonded manufactory
Name of preparations:
Shri/Sarvashri…..................
|
Entry |
Content per litre |
Opening balance |
Fresh Manufactured taken in stock |
Total Bulk Qty., in stock as per
cols. 8 & 10 |
Issue Bulk Qty. |
Duty paid on issue |
|||||||||||
|
Serial No. |
Date |
Batch No. |
Alcohol in L.P. litres |
Opium |
Indian hemp |
Other narcotic drugs or narcotics |
Bulk Quantity |
Vessel No. |
Bulk Quantity |
Vessel No. |
Amount |
Treasury Receipt No. & Date Entry
No. & Date in Account current ledger |
Balance stock Bulk Qty. |
Wastage |
Remarks |
||
|
1 |
2 |
3 |
G-D 4 |
S.T 5 |
S-T 6 |
Gms 7 |
G-D 8 |
9 |
G-D 10 |
11 |
G-D 12 |
G-D 13 |
Rs.np. 14 |
15 |
G-D 16 |
G-D 17 |
18 |
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M.&T.P.
Series No. 23
Form R.G.-5 (Part I)
(Rule
72 and 75)
Warehouse
register of receipts
(To
be maintained in a Bonded Warehouse)
|
Situation of warehouse |
Name of licensee |
No. and date of licence |
|
Serial No. |
[42]Date |
No. and date of Transport permit |
Name and address of owner of goods |
Number and description of packages |
Marks and number |
Gross Weight |
Description of goods |
Room or place in warehouse in which
deposited |
Remarks |
|||||||
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Batch No. |
Name of preparation |
Content per litre |
||||||||||||||
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Alcohol in L.P. litres |
Opium |
Indian hemp |
Other narcotic drugs and narcotics |
Duty chargeable Rate Amount |
||||||||||||
|
1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
G-D 10 |
S-T 11 |
S-T 12 |
Grams 13 |
Rs.np. 14 |
Rs.np. 15 |
16 |
17 |
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M.&T.P.
Series No. 24
Form R.G.-5 (Part II)
(Rule
72 and 75)
Warehouse
register of receipts
(To
be maintained in a Bonded Warehouse)
|
Situation of warehouse |
Name of licensee |
No. and date of licence |
|
Sl. No. |
Number and date of relative entry in
Part I |
Number and date of relative
application of clearance |
Name and address and licence No. of
persons to whom issued |
Name of packages issued |
Description of goods issued |
Duty recovered |
Treasury and Treasury Challan No. and
date or entry or entry No. and date of Account-Current Ledger |
Balance in stock of warehouse |
|
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Batch No. |
Name of preparation |
Bulk quantity |
Alcohol in L.P. litre |
Content per litre |
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Rate |
Amount |
No. of date of Transport Permit |
Batch No. |
Name of Preparation |
Bulk quantity |
Content per litre |
Remarks |
|
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Opium |
Indian hemp |
Other narcotic drugs and narcotics |
Alcohol in L.P. litres |
Opium |
Indian hemp |
Grams other narcotic drugs and
narcotics |
|
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Rs.np |
Rs.np |
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1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
12 |
13 |
14 |
15 |
16 |
17 |
18 |
19 |
20 |
21 |
22 |
23 |
24 |
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M.&T.P. Series No. 27 |
M.&T.P. Series No. 27 |
||||||||||||
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Form R.Q-I |
Form R.Q-I |
||||||||||||
|
(Rules 29 and 30) |
(Rules 29 and 30) |
||||||||||||
|
Requisition for issue of
alcohol/opium/Indian hemp/other narcotic drugs/narcotics from the spirit
store of bonded manufactory of |
Requisition for issue of
alcohol/opium/Indian hemp/other narcotic drugs/narcotics from the spirit
store of bonded manufactory of |
||||||||||||
|
Shri/Sarvashri…………………………… |
Shri/Sarvashri…………………………… |
||||||||||||
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Counter foil |
Counter foil |
||||||||||||
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Requisition No…………………………… |
Requisition No…………………………… |
||||||||||||
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To |
To |
||||||||||||
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The Officer in-Charge |
The Officer in-Charge |
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Sir, |
Sir, |
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Please issue litres/kilograms/grams
of alcohol/opium/Indian hemp/other narcotic drugs/narcotics for the
manufacture of the following preparation: |
Please issue litres/kilograms/grams
of alcohol/opium/Indian hemp/other narcotic drugs/narcotics for the
manufacture of the following preparation: |
||||||||||||
|
Month and date |
Alcohol/Opium/Indian hemp/other
narcotic drugs/narcotics required Quantity G-D S-T Grams |
Strength |
Alcoholic proof content |
Kind of preparation |
Quantity |
Remarks |
Month and date |
Alcohol/Opium/Indian hemp/other
narcotic drugs/narcotics required quantity G.D S-T GramsG |
Strength |
Alcoholic proof content |
Kind of preparation |
Quantity |
Remarks |
|
G-D |
G-D |
G-D |
G-D |
||||||||||
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Dated |
Signature of licensee |
Dated |
Signature of licensee |
||||||||||
M.&T.P.
Series No. 35
Form R.T.-1
(Rules
41 and 56)
Return
of transaction of business at the bonded/non-bonded manufactory of
Shri/Sarvashri............at............ during the month
of.............................19
(To
be submitted by the licensee by the 5th of every month)
|
Bulk |
Alcohol L.P |
Opium |
Indian hemp |
Other narcotic drugs or narcotics |
Remarks |
||
|
G-D |
G-D |
G-D |
S-T |
Grams |
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1. |
Opening Balance |
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2. |
Receipt from distillery/spirit
warehouse/treasury |
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3. |
Total Stock (1+2) |
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4. |
Wastage in transit |
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5. |
Issue for manufacture of preparations |
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6. |
Quantity remaining in unfinished
preparations |
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7. |
Quantity remaining in finished
preparations at the end of month |
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8. |
Balance in stock at the end of month |
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9. |
Wastage in manufacture with brief
reasons in remarks col. |
10. No. of batches—
(a) Manufactured
(b) in unfinished condition at
the end of the month
11. Particulars of
manufactured preparations:
|
Name |
Batch No. |
Opening balance Bulk Quantity |
Manufactured during the month |
Total stock as per Cols. (3) &
(4) |
Clearance on payment of duty Bulk
Quantity |
Duty paid during the month |
Issues under bond Bulk quantity |
Total quantity issue as per Cols. |
Balance stock Bulk Quantity |
Remarks |
|
1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
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G-D |
G-D |
G-D |
G-D |
G-D |
G-D |
G-D |
G-D |
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I/We declare that the particulars in this statement have been correctly stated,
counter-signed and forwarded to……………………………………………………………………
(Signature of the licensee
or his authorized agent)
Officer in-Charge
Bonded Manufactory,
………………………
…………. of Excise
M.&
T.P. Series No. 36
Form R.T-2
(Rule
80)
Return
of transaction of business at the bonded warehouse at ............of
Shri/Sarvashri...........for the month of ................19…..
|
Serial Number |
Name of preparation |
Manufacturer's Trade Marks etc. |
Batch No. & date of maintenance |
Declared content per litre |
Opening balance quantity in Grams or
litres |
Receipt during the month, Quantity in
grams or litres |
Total stock as per Col. 9 and 10 |
Clearance on payment of duty Quantity
in grams or litres |
Amount of duty paid during the month
Rs P |
Transference to other warehouses,
Quantity in grams or litres |
Total Quantity removed as per Col. 12
and 14 grams or litres |
Balance quantity in stock grams; or
litres |
Wastage, if any, with brief reasons
thereof grams or litres |
Remarks |
|||
|
Alcohol in L.P. litres |
Opium |
Indian hemp |
Other narcotic drugs or narcotics
Grams |
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|
G-D |
S-T |
S-T |
Grams |
Rs. P. |
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|
1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
12 |
13 |
14 |
15 |
16 |
17 |
18 |
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I/We declare that above
particulars are correctly stated.
|
Place…………… |
|
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Date……………. |
(Signature of the licensee or his
authorized agent) |
|
Countersigned and
forwarded to………………… Place…………… Date……………. |
|
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Officer in-Charge,
Bonded Warehouse |
|
M.&T.P.
Series No. 32
Form T.P.-1
(Rules
107 and 112)
Transport
permit for intra-State/inter-State movement of dutiable goods
Permit is granted to
Shri/Sarvashri…………………………………….……………………………… (here enter name of consignee)
to transport
from…………………………………………………………… (here enter place of despatch)
to………………………………………………………………………….(here
enter place of despatch)
the dutiable goods…………………………………………………………as
specified below—
(Here state description and
weight or quantity of each kind of goods)
|
Number and marks of packages |
Gross weight |
Batch No. |
Name of preparation |
Bulk quantity |
Content per litre |
Remarks |
||||
|
Alcohol in L.P. litre |
Opium |
Indian hemp |
Other narcotic drugs or narcotics |
The formula of the preparation |
||||||
|
G-D |
G-D |
S-T |
S-T |
Grams |
||||||
|
1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
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This pass must be used
within 90 days from the date of its issue. The bulk of the consignment shall not
be broken in transit.
|
Place……………… |
|
|
Date………………. |
Excise Officer ------------------------------ Officer in-Charge of Bonded
Manufactory/Warehouse |
Certified that the
consignment of dutiable goods mentioned above has been received intact.
|
Place………………. |
|
|
Date………………… |
Signature of Excise Officer……… Officer in-Charge……………………… |
Note—This Form will be
printed in books of two parts and four parts. In the case of book containing
four parts the certificate at the top should be printed in the last part above.
M.&T.P.
Series No. 25
(Front
Page)
Form V.B.-1
(Rule
90)
Visit
Book
|
Village/Town |
: |
Name of licensee: |
|
Taluk |
: |
Description of the licence |
|
Circle |
: |
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Range |
: |
Licence No…………… |
|
QUANTITY OF ALCOHOL, ETC. |
||
|
Authorised to obtain during the year |
Authorized to possess at any one time |
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Alcohol |
C-D |
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Opium |
S-T |
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Indian hemp |
S-T |
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Other narcotic |
||
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drugs and |
||
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Grams |
||
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Narcotics |
||
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Notes—1. |
This book must be delivered up to the
licensing authority on the expiry of the period for which the licence is
valid. |
|
2. |
This book must be available at all
times for any officer authorized to inspect the licensed premises for writing
his minutes. |
(Delete
the words not applicable)
SCHEDULE[43]
List
of Medicinal and Toilet Preparations containing Alcohol which are Capable of Being
Consumed as Ordinary Alcohol Beverages
Pharmacopoeial
Preparations
|
Aquas: |
|
|
Aqua |
Anisi Concentrata (Anisi Water
Concentrated) |
|
“ |
Anethi Concentrata (Concentrated
Distilled Water) |
|
“ |
Comphorae Concentrata. |
|
“ |
Caryophilli Conc. |
|
“ |
Cari Concentrata. |
|
“ |
Chloroformi Concentrata. |
|
“ |
Cinnamoni Concentrata. |
|
“ |
Mellis. |
|
“ |
Menthae Piperitae Concentrata. |
|
“ |
Pimentae Concentrata. |
|
“ |
Rosae Concentrata. |
|
Elixirs: |
|
|
Elixir |
Anisi. |
|
“ |
Aroma ticum. |
|
“ |
Aurantii Amari |
|
“ |
Papsini. |
|
“ |
Simplex. |
|
Extracts: |
|
|
Extractum |
Agroyari Liquidum. |
|
“ |
Cocilanace Liquidum |
|
“ |
Exphoribiae Liquidum. |
|
“ |
Kavae Liquidum. |
|
“ |
Kolae Liquidum. |
|
“ |
Malti Liquidum |
|
“ |
Glycerium Croci. |
|
Infusions: |
|
|
Infusum |
Carophilli Concentratum. |
|
“ |
Rosae Acidum Concentratum. |
|
“ |
Scopari Conc. |
|
Liquors: |
|
|
Liq. |
Ethyl Nitritis. |
|
“ |
Ethyl Nitritis Conc. |
|
“ |
Cocci. |
|
Lotions: |
|
|
Lotion |
Evaporans. |
|
Spirits: |
|
|
Spiritus |
Aetheris. |
|
“ |
Aetheris Compositus. |
|
“ |
Aetheris Nitrosi. |
|
“ |
Ammoniae Fetidus. |
|
“ |
Ammoniac Aromatscus. |
|
“ |
Amygdalae Amarae. |
|
“ |
Anisi. |
|
“ |
Aromoraciae Compositus. |
|
“ |
Aurantii Compositus. |
|
“ |
Cassia. |
|
“ |
Cajputi. |
|
“ |
Camphorae. |
|
“ |
Choloroformi. |
|
“ |
Cinnamomi. |
|
“ |
Cloniensis. |
|
“ |
Juniperi. |
|
“ |
Lavandulae. |
|
“ |
Lavandulae Compositus. |
|
“ |
Menthae Piperitae. |
|
“ |
Pulegii. |
|
“ |
Rosamarini. |
|
“ |
Succus Limonis. |
|
Syrups: |
|
|
Syrups Aromaticus |
|
|
“ |
Chloralis. |
|
“ |
Limonis (Except M/s. Calcutta
Chemical Company's Lemon Syrup B.P.). |
|
Tinctures: |
|
|
Tincturae Absinthii |
|
|
“ |
Aurantii. |
|
“ |
Aurantii Cone. |
|
“ |
Boldo. |
|
“ |
Cardamomi Aromatica. |
|
Tincturae |
Cardamomi Composita. |
|
“ |
Carminative. |
|
“ |
Cascarilae. |
|
“ |
Cinnamomi. |
|
“ |
Cinnamomi Co. |
|
“ |
Cocci. |
|
“ |
Coto. |
|
“ |
Croci. |
|
“ |
Cubabae. |
|
“ |
Gentian Co. |
|
“ |
Hamamelidis. |
|
“ |
Kolae. |
|
“ |
Kramariae. |
|
“ |
Limonis. |
|
“ |
Limonis Concentrata. |
|
“ |
Lupuli. |
|
“ |
Oliveri Cortice. |
|
“ |
Sumbul. |
|
“ |
Tolutana. |
|
“ |
Valerianae Simplex. |
|
“ |
Vinum Aurantii. |
|
“ |
Vinum Xercum (Sherry Wine). |
|
“ |
Zingiberis Fortis. |
|
“ |
Zingiberis Mitis. |
|
Non-Pharmacopoeial Preparations |
|
|
Medicinal Preparations: |
|
|
Acetum |
Odoratum. |
|
“ |
Rovendulae. |
|
“ |
Rosae. |
|
Amrit. |
|
|
Apetone. |
|
|
Aqua |
Anethi. |
|
“ |
Anisi. |
|
“ |
Aromaticum. |
|
“ |
Aurantii Amaris. |
|
“ |
Cardamomi Co. |
|
“ |
Elixir Simplex. |
|
“ |
Hollis. |
|
“ |
Juniperi Concentrata. |
|
“ |
Lavandulae. |
|
Asaplros. |
|
|
Asavin. |
|
|
Asavine. |
|
|
Asok Cordial. |
|
|
Asok Eletris. |
|
|
Aswan. |
|
|
B.C. Min Elixir (except the product
of this name manufactured by M/s. Phoenix Drugs House (P) Ltd., Calcutta): |
|
|
Caricapetol. |
|
|
Cinocainis. |
|
|
Elixir |
Amygdalae Co. |
|
“ |
Cardamomi Co. |
|
“ |
Valerian Bromi. |
|
“ |
Valerine Compund. |
|
Enzymol. |
|
|
Essence |
Amygdalae Co. |
|
“ |
Amygdalae. |
|
“ |
Anethi. |
|
“ |
Anisi |
|
“ |
Aromatica. |
|
“ |
Auranti. |
|
“ |
Capsici. |
|
“ |
Cardamomi. |
|
“ |
Cardamomi Co. |
|
“ |
Caryophylli. |
|
“ |
Crinalis. |
|
“ |
Mint. |
|
“ |
Myristicae. |
|
“ |
Roemarini. |
|
“ |
Shatwari. |
|
“ |
Zingiberis. |
|
“ |
MenthaePip. |
|
“ |
Limonis. |
|
Extractum |
Absinthii Liq. |
|
“ |
Aurantii Amar Liq. |
|
Ext. Kamala Liq. |
|
|
Extractum |
Zingiberis. |
|
“ |
Shatwari Liq. |
|
Extract Rosae Liq. |
|
|
Glycerium Aurantii. |
|
|
Glycolactophos. |
|
|
Hapatina. |
|
|
Infusum-Limonis. |
|
|
Kalpak. |
|
|
Ladcovine. |
|
|
Lecivin. |
|
|
Liquid Extract of Ashwagandha
“Ashwin”. |
|
|
Liquid Extract Kushta (Saussurea
Lappa, Product of M/s. Zandu Pharmaceutical Works, Bombay). |
|
|
Liquor |
Aurantii Pro. Syrup. |
|
“ |
Croci. |
|
“ |
Limonis Pro. Syrup. |
|
“ |
Lilly Tonic. |
|
“ |
LotioRos. |
|
Maltona. |
|
|
Meciovine. |
|
|
Metofit. |
|
|
Metovit. |
|
|
Mustee Tonic. |
|
|
Nervobrin. |
|
|
Neurolecithin. |
|
|
Rakto-Phospho-Mait. |
|
|
Sarsa Hemtinic. |
|
|
Sherltone. |
|
|
Sinatone. |
|
|
Soma Tonic. |
|
|
Spiritus |
Absinthii. |
|
“ |
Anethii. |
|
“ |
Aromaticus. |
|
“ |
Aurantii. |
|
“ |
Caramomi Compsitus. |
|
“ |
Cardamom. |
|
“ |
Carui. |
|
“ |
Coriandri. |
|
“ |
Cumini. |
|
“ |
Limonis. |
|
“ |
Menthae Virid. |
|
“ |
Pimentae. |
|
“ |
Pudinae. |
|
“ |
Rosae. |
|
Succus Cucumis. |
|
|
Cucus Mori. |
|
|
Super Neoevel. |
|
|
Surupus Cinnamomi, |
|
|
Tinctura |
Avena. |
|
“ |
Card Co-Extra. |
|
“ |
Cardamomi. |
|
“ |
Carui. |
|
“ |
Coriandri. |
|
“ |
Cumini Alba. |
|
“ |
Cumini Nigra. |
|
“ |
Caryophylli. |
|
“ |
Gentianae. |
|
“ |
Gulancha. |
|
“ |
Kamala. |
|
“ |
Levandulae. |
|
“ |
Limonis Cortex. |
|
“ |
Manthae Peperiatae. |
|
“ |
Orrris Root. |
|
“ |
Persionis Co. |
|
“ |
Santali Citrini. |
|
“ |
Santali Rubri. |
|
“ |
Sumbul. |
|
“ |
Tinospora. |
|
“ |
Vanilla. |
|
“ |
Vindla. |
|
Vinolecithin. |
|
|
Vino-Pepsol. |
|
|
Vinosan. |
|
|
Vinovita. |
|
|
Vinter Forte. |
|
|
Vintex. |
|
|
Vinum Absinthii. |
|
|
Vitafan. |
|
|
Vitaphol. |
|
|
Zola Cordiation. |
|
|
Toilet Preparations |
||
|
Eau-de-Cologne (Except Tata's and
Calcutta Chemical Co's Eau-de-Cologne Eau-de-Portugal). |
||
|
Lavender Water (Except Calcutta
Chemical Co's Lavender Water). |
||
|
Essence of Lavendulae. |
||
|
Essence Rosae Duleis. |
||
|
Santal Flay. |
||
|
Eau-de-Toilette Calypso....... |
||
|
Eau-de-Toilette Gulchheri. |
… |
Products of M/s. Tata Oil Mills
Company Ltd., Bombay. |
|
Perfume Calypso Perfume Gulchheri |
… |
|
|
Eau-de-Lavande |
… |
Products of M/s. Tata Oil Mills
Company Ltd., Bombay. |
|
Lakme Eau-de Cologne. |
||
|
Lakme Toilet Water |
||
|
Joie De Viver Perfume |
||
|
Alma De Dios Perfume |
||
|
Korrissimo Perfume |
… |
Products of M/s. Kkay J' ere
Perfumes, Bombay. |
|
La vie En Rose Perfume |
… |
|
|
Ma' mzelle |
… |
|
|
Perfume Blue Orchid |
… |
|
|
Perfume Manoranjatham |
… |
Products of M/s. Variety Industrial
Agencies, Bombay. |
|
Perfume Fortune |
||
|
After-Shave Lotion |
… |
Products of M/s. Kemp & Co. Ltd.,
Bombay. |
|
Ayurvedic Preparations |
||
|
Drakaharishta |
… |
|
|
Drakshasva. |
… |
|
|
Pippalyasavam. |
… |
|
|
Mahadraksharista |
… |
Manufactured by M/s. Dacca Ayurvedic
Pharmacy Ltd., Calcutta. |
|
Pippalays Dyasab |
… |
Manufactured by M/s. C.K. Sen &
Co. (P) Ltd., Calcutta. |
|
Kumangur |
… |
Manufactured by M/s. Rajvaidya Gune's
Shahu Aryoushadhi Karkhana Ltd., Kolhapur |
|
Himalaya Sanjivini Sudha |
… |
Manufactured by M/s. Himalaya Ayurved
Bhawan, Patna. |
|
Himilaya Stri-Sanjivini |
… |
Manufactured by M/s. Himalaya Ayurved
Bhawan, Patna. |
|
Himalaya Shisu-Sanjivini |
… |
—do— |
|
Himalaya Salsa |
… |
—do— |
|
Kumari Asav No. 1 |
… |
Manufactured by M/s. Dr. Purohit's
Pharmacy, Kolhapur (Maharashtra). |
|
Balant Kadha No. 3 |
… |
—do— |
|
Drakshasav |
… |
Manufactured by M/s. Universal
Ayurvedic Pharmacy, Shantinagar, Nagpur. |
|
Mrutsanjivani Sura |
… |
—do— |
|
Dashmulasav |
—do— |
|
|
Khajursav |
… |
—do— |
|
Mrit Sanjivani Sura |
… |
Manufactured by M/s. Shree Baidyanath
Ayurved Bhavan Pvt. Ltd., Nagpur. |
|
Mritsanjivani Sura |
… |
Manufactured by M/s. Samrat Ayurvedic
Pharmacy Reg. Amritsar. |
|
Madhuras |
… |
Manufactured by M/s. Bharat
Manufacturing Co. Hazaribagh, (Bihar) |
|
Somras |
… |
—do— |
|
Shaktiras |
… |
—do— |
|
Kumarex-3 |
… |
Manufactured by M/s. |
|
Dhootpapeshwar Industries Ltd.,
Panvel, (Maharashtra) |
||
|
Ashotone |
… |
—do— |
|
Drakshasava (Special) |
… |
—do— |
|
Abhayarishtra |
… |
Manufactured by M/s. Shri Ram
Aushadhi Bhandar Chiplun, Ratnagiri, (Maharashtra). |
|
Amritarishta |
… |
—do— |
|
Kutjarishta |
… |
—do— |
|
Arjunarishta |
… |
—do— |
|
Lohasava |
… |
—do— |
|
Arvindasava |
… |
—do— |
|
Tansino |
… |
Manufactured by M/s. Verma Pharmacy
Private Ltd., Poona. |
|
Eutonic |
… |
—do— |
|
Pancharishta |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works Ltd., Bombay. |
|
Lexsoll |
… |
Manufactured by M/s. Dr. R. Shri
Kantiah, Bangalore. |
|
Table A (Restricted Preparations) Medicinal Preparations |
||
|
Cariplex |
… |
Manufactured by M/s. Oriental Trading
Co. Calcutta. |
|
Asavin |
… |
|
|
Elixir Taka Combex |
… |
|
|
Metovit |
… |
Products of M/s. Indu Pharmaceutical
Works, Bangalore. |
|
Zola Cordiaton Inducarnis |
… |
|
|
Metovit |
… |
Product of M/s. Metro Golden
Laboratories (India), Bombay. |
|
(Restricted Preparations) Medicinal
Preparations (Pharmacopoeial Preparations) |
||
|
Tinct. Quil B.P.C. |
… |
* * * |
|
Tinct. Hemidesmi. I.P. |
… |
* * * |
|
Tinct. Chinensis I.P. |
||
|
Tincture of Anthemidis |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works Ltd., Bombay. |
|
Capvintone |
… |
Manufactured by M/s. Fr. Superior
Monte Mariano Church, Farangipet (South Karnal) |
|
Aqua Punae Cone |
… |
Manufactured by M/s. Tack
Pharmacopeia Works, Jodhpur. |
|
Elixin Tysobin |
… |
Manufactured by M/s. Shettys
Pharmaceutical and Biologicals Ltd. Hyderabad. |
|
Medicinal Preparations
(Non-Pharmacopoeial) |
||
|
Elixir Peptenzyme |
… |
Manufactured by M/s. Pharma Trust,
Bombay. |
|
Tincture Saussuria |
… |
Manufactured by M/s. India Chemical
and Pharmaceutical Works, Hyderabad. |
|
Extract Tulsi Liquid |
… |
Manufactured by M/s Alca Chemicals
Industries Pvt. Ltd, Gondal. |
|
Ext. Cimicifuga |
… |
Manufactured by M/s. Indian Chemical
and Pharmaceutical Works, Hyderabad. |
|
Glycero Compound with lecithin |
… |
Manufactured by M/s. Spencer &
Co. Ltd., Madras. |
|
Panovin Compound Plain |
… |
Manufactured by M/s. Bombay
Pharmaceutical Works Pvt. Ltd., Bombay. |
|
Durol |
… |
Manufactured by M/s. Pfizer Pvt.
Ltd., Bombay. |
|
Shericarnis |
… |
Manufactured by M/s. Avon Malariana
Pharma, Mangalore. |
|
Winhepar B. 12 |
… |
Manufactured by M/s. Bombay
Pharmaceutical Works Pvt. Ltd., Bombay. |
|
Tr. Lavendule Composite |
… |
Manufactured by M/s. National
Chemical and Pharmaceutical Works, Ghaziabad. |
|
Ashitone |
… |
Manufactured by M/s. Ashok
Laboratories, Rompura, Phul (Punjab). |
|
Zola Cordiation |
… |
Manufactured by M/s. Pharmed Pvt.
Ltd., Bombay. |
|
Tr. Moschi |
… |
Manufactured by M/s. National
Pharmaceutical and Medical Service, Quilon. |
|
Ark Podina |
… |
Manufactured by M/s. Aurora
Laboratories, Lucknow. |
|
Ark Mint |
… |
Manufactured by M/s. Shree Baidyanath
Ayurved Bhavan (Pvt) Ltd., Nagpur. |
|
Wilson Compound Essence of Peppermint |
… |
Manufactured by M/s. Wilson Medicine
Co. Bombay. |
|
Natripac |
… |
Manufactured by M/s. Pharmed Private
Ltd., Chembur, Bombay. |
|
Ark-E-Pudina |
… |
Manufactured by M/s. Dermik
Manufacturing Works, Broach (Gujarat). |
|
Akinton |
… |
Manufactured by M/s. Akin
Laboratories, Hyderabad. |
|
Gentian Simple |
… |
(Tinct. Gentian B.P.C. 1923) |
|
Manufactured by M/s. Sewa Pharmacy
Ltd., Nasik-Poona Road, Nasik |
||
|
Meriphosmin |
… |
Manufactured by M/s. Mercury
Pharmaceutical Industries Ltd., Baroda. |
|
Bayer's Tonic |
… |
Manufactured by M/s. Bayer (India)
Ltd., Kolshet Road, Thana, Bombay. |
|
Table B (Unrestricted Preparations) Medicinal Preparations |
||
|
B.C. Phos |
… |
Manufactured by M/s. Martin and
Harris (Private) Ltd., Calcutta. |
|
M and H. Vasakanol |
… |
Manufactured by M/s. Martin and
Harris (Private) Ltd., Calcutta. |
|
M and H-B Complex Syrup |
… |
—do— |
|
M and H-B Complex Forte Syrup |
… |
—do— |
|
Feribeta |
… |
Manufactured by M/s. Oriental Trading
Co., Calcutta. |
|
Vibeta Elixir |
… |
—do— |
|
Vimidex |
… |
Manufactured by M/s. Pharma Search
Laboratories, Bombay. |
|
Campho Codi Vasaka |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works Ltd., Bombay. |
|
Liquid Extract of Uriginea |
… |
—do— |
|
Standatone |
… |
Manufactured by M/s. Standard
Pharmacy, Bombay. |
|
Kof-Tone |
… |
—do— |
|
Phosphokem |
… |
Manufactured by M/s. Kemp & Co.
Ltd., Bombay. |
|
Vallergan Syrup |
… |
Manufactured by M/s. May and Baker
Ltd., Bombay. |
|
Vallergan Forte |
… |
—do— |
|
Nuropep |
… |
Manufactured by Dr. Bhalchandra
Laboratory, Bombay. |
|
Phedros |
… |
Manufactured by M/s. Merck Sharp and
Dhome of Inida Private Ltd., Bombay. |
|
Aciminos (with Vitamin B-12) |
… |
—do— |
|
Vitmol Compound |
… |
—do— |
|
B.C. Phos-12 |
… |
—do— |
|
Prothricin |
… |
—do— |
|
Elixir Mephentine |
… |
Manufactured by M/s. Geoffrey Manners
Co. Private Ltd., Bombay. |
|
Toniazol |
… |
Manufactured by M/s. Taddington
Chemical Factory Private Ltd., Bombay. |
|
Heparex |
… |
Messrs. Birla Laboratories, Calcutta. |
|
Elbicom |
… |
—do— |
|
Tulso |
… |
—do— |
|
Tuisol with Ephedrine |
… |
—do— |
|
Dilapsin |
… |
Messrs. Dhootapapeshwar Industries
Ltd., Panvel, Kolaba (Bombay). |
|
Darkowin |
… |
Messrs. The Sanitex Chemical
Industries Ltd., Baroda. |
|
Hepatina |
… |
Messrs. The Calcutta Chemical Co.
Ltd., Calcutta. |
|
Bisedyl (ii) |
… |
|
|
Callo-cal-D Elixir. |
… |
|
|
Cas-Evac |
… |
|
|
Efcorlin Sterile Solution
(Concentrated) |
… |
|
|
Elixir Bivinal |
… |
|
|
Elixir Ephedrine Compound |
… |
(Products of M/s. Standard
Pharmaceutical Works, Calcutta). |
|
Elixir Myliron |
… |
|
|
Euphomin |
… |
|
|
Gaffartone (ii) (with Creosote and
Guaiacol) |
… |
|
|
Gajjartone (iii) (Plain) |
… |
|
|
Germol |
… |
|
|
Liquid Bardase |
… |
|
|
Liquor-Sedans |
… |
|
|
K-Liquid |
… |
|
|
Mynberrys Compound with ovolocithin |
… |
(Manufactured by M/s Associated Drug
Co. Private Limited, Bangalore). |
|
Endrine Isotonic |
… |
(Product of M/s. Geoffrey Manners
& Co. (Private) Ltd.,] |
|
Rubraton Elixir Pediatric |
… |
(Product of M/s. Sarabhai Chemicals,
Baroda). |
|
Sani-vidol compound (with creosote
and Guaiacol) |
… |
(Product of the Sanitex Chemical
Industries Ltd., Baroda). |
|
Govil's Gripe Water |
… |
(Product of M/s. Gopaldas Visram
& Co., Bombay). |
|
Kleshahari |
… |
|
|
T.C.F. Vitamin B. Complex |
… |
|
|
Oral Liquid (including Vitamin B-12) |
… |
(Product of M/s. Pharma Search
Laboratories, Bombay.) |
|
Bronchosol (Cough Syrup) |
… |
(Products of M/s. Indian Research
Institute Private Ltd., Calcutta). |
|
Gripe Mixture |
… |
|
|
Vasak |
… |
|
|
Vasak with Hypo and Tolu |
… |
|
|
Orheptol |
… |
(Product of M/s. Emedia Export
Company, M.B.H., Bombay). |
|
Plebex Elixir |
… |
(Product of M/s. Geoffrey Manners
& Co., Private Ltd., Bombay). |
|
Sedofina Elixir |
… |
(Product of M/s. Calcutta Chemical
Co. Ltd., Calcutta). |
|
Palot Compound |
… |
(Product of M/s. Parke Davis &
Co. Ltd., Bombay). |
|
Irin Compound with Creosote and
Guaiacol |
… |
|
|
Irin Vita-Compound with Guaiacol,
Vitamin B-12 |
… |
(Products of M/s. Indian Research
Institute (Private) Ltd., Calcutta). |
|
Bromvale |
… |
—do— |
|
Govil's Amrit Mixture |
… |
—do— |
|
Govil's Asthaof |
… |
—do— |
|
Asthama and Cough Mixture |
… |
(Product of M/s. Gopaldas Visram
& Co., Bombay-2). |
|
Govil's Peppermint |
… |
|
|
Compound Veer Bachha |
||
|
Gripe-Z (Gripe Water) |
… |
(Products of M/s. Birla Laboratories,
Calcutta-30). |
|
Mistura Bismuth Co. with Opium |
… |
(Product of M/s. Empire Chemical
Works, Bombay-7). |
|
Hemo-Drakso Mart |
… |
(Product of M/s. Alembic Chemical
Works Co. Ltd., Baroda-3). |
|
Waterbury's Compound with Creosote
and Guaiacol |
… |
(Product of M/s. Pharmed Private
Ltd., Bombay-1). |
|
Sani-Germol |
… |
(Product of M/s. Sanitex Chemical
Industries, Ltd., Baroda). |
|
Pyribenzamine Elixir |
… |
(Product of M/s. Ciba Farma Private
Ltd., Bombay). |
|
Calcidrine Syrup |
… |
(Product of M/s. Abbott Laboratories
India, Bombay). |
|
Alliton Compound |
… |
|
|
Alliton Phos Syrup |
… |
(Products of M/s. Allied
Pharmaceutical Laboratories, Baroda). |
|
Becozym Syrup |
… |
(Products of M/s. Pharmed Private
Ltd., Bombay). |
|
Listerine Antiseptic |
… |
|
|
Stanley's Pulmostan Compound with
Creosote and Guaiacol |
… |
(Products of M/s. Stanley
Pharmaceuticals, Madras). |
|
Stanley's Gripe Mixture |
… |
|
|
Pernexin Elixir |
… |
(Product of M/s. Shering Asia,
Bombay). |
|
Woodward's Gripe Water |
… |
(Product of M/s. Orient Pharma Private
Ltd., Madras). |
|
Incretone |
… |
(Product of M/s. G.W. Carnrick Co.
(Asia) Ltd., Bombay). |
|
Amrutanjan Ltd's Gripe Mixture |
… |
(Product of M/s. Amrutanjan Ltd.,
Madras). |
|
Pasuma Injection |
… |
(Product of M/s. Emedia Export Co.
M.B.H., Bombay). |
|
Aminobiks |
… |
Messrs. Ubique Chemical Laboratory
Private Ltd., Calcutta. |
|
Cofron Elixir |
… |
Messrs. Abbott Laboratories (India)
Private Ltd., Bombay. |
|
Elixir Panrvin |
… |
Messrs. Bombay Pharmaceutical Woks
Private Ltd., Bombay. |
|
Phosfomin |
… |
Messrs. Sarabhai Chemical, Baroda. |
|
Phospho Vintone Plebex Forte |
… |
Messrs. Standard Pharmaceutical Works
Ltd., Calcutta. |
|
Vitamin B-Complex Elixir |
… |
Messrs. Geoffrey Manners &
Private Ltd., Bombay. |
|
Rubraplex |
… |
Messrs. Sarabhai Chemicals, Baroda. |
|
Ubiks Elixir Vitamin B-Complex with Folic Acid |
… |
M/s. Ubique Chemical Laboratory
(Private) Ltd., Calcutta. |
|
Ubike Cough Syrup |
… |
—do— |
|
Utrobiks |
… |
—do— |
|
Waterbury's Vitamin Compound |
… |
Messrs. Pharmed Private Ltd., Bombay. |
|
Cremosuxidine |
… |
Messrs. Merck Sharp and Dohme of
India Private Ltd., Bombay. |
|
Tyotocin |
… |
—do— |
|
Cremomycin |
… |
—do— |
|
Liquor Diastos |
… |
—do— |
|
B.C. Phos |
… |
—do— |
|
Antol |
… |
Manufactured by M/s. The Bengal
Immunity Co. Ltd., Calcutta. |
|
Raj Bindu |
… |
Manufactured by M/s. Vallabh Vijay
and Sons, Bombay. |
|
Betonin |
… |
Manufactured by M/s. Boots Pure Drug
Co., (India) Private Ltd., Bombay. |
|
Cobeton |
… |
—do— |
|
Deltasta Nasal Spray |
… |
—do— |
|
Vicks Formula-44 (Cough Mixture) |
… |
—do— |
|
Vicarin |
… |
Manufactured by M/s. G.W. Carnrick
Co. (Asia) Ltd., Bombay. |
|
Pectamol Cough Linctus |
… |
Manufactured by M/s. British Drug
House (India) Private Ltd., Bombay. |
|
Bivit |
… |
Manufactured by Prof. Gajjar's
Standard Chemical Works Limited, Bombay. |
|
Hemiphos |
… |
Manufactured by M/s. Geoffrey Manners
& Co. Ltd., Bombay. |
|
New Ferilex |
… |
Manufactured by M/s. Rallis India
Ltd., (T.C.F. Division), Bombay. |
|
Syrup of Figs |
… |
Manufactured by M/s. Kemp and Company
Ltd., Bombay. |
|
Dilosyn Syrup |
… |
Manufactured by M/s. British Durg
House (India) Private Limited, Bombay. |
|
Ambodryl Syrup |
… |
Manufactured by M/s. Parke Davis
(India) Private Ltd., Bombay. |
|
Dilantin Suspension |
… |
—do— |
|
Grymix |
… |
Manufactured by M/s. Boots Pure Drug
Co. (India) Private Limited, Bombay. |
|
Collo-Cal-D-Oral |
… |
Manufactured by M/s. The Crookes
Laboratories Limited, Bombay |
|
Collo-Cal-with B-12 Oral |
… |
—do— |
|
Nutro Phos |
… |
Manufactured by M/s. The Cochin
Chemical Laboratories Private Ltd., Kerala. |
|
Devezyme |
… |
Manufactured by M/s. Devens
Pharmaceuticals, Bombay. |
|
Devegen Elixir |
… |
—do— |
|
Lacteena |
… |
Manufactured by M/s. Bombay
Pharmaceutical Works Private Ltd., Bombay. |
|
Glycerovine |
… |
Manufactured by M/s. Enoch Pharma,
Quilon. |
|
Garringen Drops |
… |
Manufactured by M/s. Hoechst
Pharmaceutical Ltd., Bombay. |
|
Blood-in-Drakhsa |
… |
Manufactured by M/s. Bopha
Laboratories, Kottayam. |
|
Plastules Elixir |
… |
Manufactured by M/s. Geoffrey Manners
& Co. Ltd., Bombay. |
|
Liquid Extract Euphotine |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works Ltd., Bombay. |
|
Liquid Extract Chiratae |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works Ltd., Bombay. |
|
Liquid Extract of Borbordis |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works Ltd., Bombay. |
|
Liquid Extract of Aletris |
… |
—do— |
|
Antensol Elixir |
… |
Manufactured by M/s. Sarabhai
Chemicals, Baroda. |
|
Savlon Hospital Concentrate |
… |
Manufactured by M/s. Imperial
Chemical Industries (India) Private Ltd., Calcutta. |
|
Savlon Liquid Antiseptic |
… |
—do— |
|
Savlon Veterinary Concentrate |
… |
—do— |
|
Lorexene Head Lotion |
… |
—do— |
|
Tetmosol Solution |
Manufactured by M/s. Imperial
Chemical Industries (India) Private Ltd., Calcutta. |
|
|
Catevlon Concentrate |
… |
—do— |
|
Catevlon Tincture |
… |
—do— |
|
Shetty Gripe Mixture |
… |
Manufactured by M/s. Shetty's
Pharmaceutical and Biological Ltd., Hyderabad. |
|
Baby Lonel |
… |
—do— |
|
Vimso Gripe Water |
… |
Manufactured by M/s. Vimso Chemicals
Pvt. Ltd., Navsari. |
|
Vilk of Cough Syrup |
… |
Manufactured by M/s. Vilo
Laboratories, Bombay. |
|
Tossex Syrup |
… |
Manufactured by M/s. Sarabhai
Chemical, Baroda. |
|
Oral Pernavit Fortified |
… |
Manufactured by M/s. Neo-Pharma Pvt.
Ltd., Bombay. |
|
Haemoplex |
… |
Manufactured by M/s. Pratap
Industries, Chittoor, Kerala. |
|
Printoplex |
… |
—do— |
|
Printophos |
… |
—do— |
|
Vasacodin Cough Syrup |
… |
—do— |
|
Printozol |
… |
—do— |
|
Jwar Haran |
… |
Manufactured by M/s. Anandkar
Karayalya Pvt. Ltd., Etawah. |
|
Anand Gripe Water |
… |
—do— |
|
Toniazol |
… |
Manufactured by M/s. Rallis India
Ltd., Bombay. |
|
Bambinic |
… |
Manufactured by Ayurvedasharm
Pharmacy Ltd., Ahmednagar. |
|
Gripe Mixture |
… |
Manufactured by M/s. Jayant Chemical
Works Pvt. Ltd., Bhavnagar. |
|
Lullamin Drop |
… |
Manufactured by M/s. Pharma Trust,
Bombay. |
|
Phos-B-Plex |
… |
Manufactured by M/s. Worli Chemical
Works Pvt. Ltd. Bombay. |
|
Mixture Cardamomi Rubrum |
… |
Manufactured by M/s. Alco Chemical
Industries Pvt. Ltd., Gondal (Saurashtra). |
|
Pelican Cough Syrup with
Antihistamine |
… |
Manufactured by M/s. Pelican
Pharmaceutries and Chemical Industries, Bombay. |
|
Proxymel Scillae |
… |
Manufactured by M/s. Chemical
Industries Pvt. Ltd., Gondal (Saurashtra). |
|
Griparin |
… |
Manufactured by M/s. Alembic Chemical
Works Co., Ltd., Baroda. |
|
Asthawil |
… |
Manufactured by M/s. Wilson Medicine
Co., Bombay. |
|
Gargovil |
… |
Manufactured by M/s. Gopaldas Visram
& Co., Bombay. |
|
Pectovil Belladona |
… |
Manufactured by M/s. Vilco
Laboratories, Bombay. |
|
Periactin Syrup |
… |
Manufactured by M/s. Merck Sharp
Dohme of India Ltd., Bombay. |
|
Liquid Extract of Thyme |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works Ltd., Bombay. |
|
Tristina Expectorant |
… |
Manufactured by M/s. Mac Laboratories
Pvt. Ltd., Bombay. |
|
Sapat Tooth Ache Drops |
… |
Manufactured by M/s. Sapat & Co.,
Bombay. |
|
Bhicka's Sanjivan Mixture |
… |
Manufactured by M/s. Aurun
Pharmaceutical Pvt. Ltd., Bombay. |
|
Tossex Expectorant Cough Syrup |
… |
Manufactured by M/s. Sarabhai
Chemicals, Baroda. |
|
Allied Gripe Mixture |
… |
Manufactured by M/s. The Allied
Pharmaceutical Laboratories, Baroda. |
|
Deschiens' Syrup of Haemoglobin with
Vitamin B-12 |
… |
Manufactured by M/s. Franco Indian
Manufacturers Pvt. Ltd., Bombay |
|
Vilco Enzyme Forte |
… |
Manufactured by M/s. Vilco
Laboratories, Bombay. |
|
Elixir Evpeptine |
… |
Manufactured by M/s. Raptakos Brett
and Co. Pvt. Ltd., Bombay. |
|
Micoren Drops |
… |
Manufactured by M/s. Suhrid Geigy
Ltd., Baroda. |
|
Liquid Extract of Salix Alba |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works Ltd., Bombay. |
|
IPCA's 999 Cough Mixture |
… |
Manufactured by M/s. Indian
Pharmaceutical Combine Association Ltd., Bombay. |
|
Balamrit |
… |
Manufactured by M/s. Bombay Drug
House Pvt. Ltd., Bombay. |
|
Ashokavit |
… |
Manufactured by M/s. Arpike Pvt.
Ltd., Lucknow. |
|
Kafes Cough Syrup |
… |
—do— |
|
Gripe Mixture “Gripik” |
… |
—do— |
|
Ext. Glycerrhiza Co. |
… |
Manufactured by M/s. Alco Chemical
Industries Pvt. Ltd., Gondal. |
|
Gripex |
… |
Manufactured by M/s. Cochin Chemical
Laboratories (Pvt.) Ltd., Chalakudi. |
|
Surbex |
… |
Manufactured by M/s. Abbott
Laboratories Pvt. Ltd., Bombay. |
|
Torfin |
… |
—do— |
|
Gripe Water |
… |
Manufactured by M/s. Chempha
Laboratories, Kolal. |
|
Chempha Syp. |
… |
—do— |
|
Gumura |
… |
Manufactured by M/s. Aphali
Pharmaceuticals Ltd., Ahmednagar. |
|
B-Neurophos |
… |
Manufactured by M/s. Standard
Pharmaceuticals Ltd., Serampore (West Bengal) |
|
Risol with Caretapentane |
… |
Manufactured by M/s. Standard
Pharmaceuticals Ltd., Serampore (West Bengal) |
|
Syr. Calc Hypophosh |
… |
Manufactured by M/s. Bombay Drug
House Pvt. Ltd., Bombay |
|
Tixylix |
… |
Manufactured by M/s. May and Baker
Ltd., Bombay. |
|
Euphomin |
… |
Manufactured by M/s. Associated Drug
Co. Pvt. Ltd., Bangalore. |
|
Ashoka Cordial Compound |
… |
Manufactured by M/s. Rup Chemicals
Pvt. Ltd., Lucknow |
|
Sirolin New Formula |
… |
Manufactured by M/s. Roche Products
Ltd., Bombay. |
|
Mixture Cardamom Flava |
… |
Manufactured by M/s. Morris Chemicals
Works, Rajkot. |
|
Vimstin with Ephdrine |
… |
Manufactured by M/s. Vimso Chemicals
Pvt. Ltd., Navsari. |
|
Vimstin |
… |
—do— |
|
Zeet Expectorant |
… |
Manufactured by M/s. Alembic Chemical
Works Co. Ltd., Baroda, P. 428. |
|
Omilcal |
… |
Manufactured by M/s. Franco-Indian
Manufacturers Pvt. Ltd., Bombay. |
|
Compound Tincture of Chloroform |
… |
Manufactured by M/s. Vimso Chemicals
Pvt. Ltd., Navsari. |
|
Kof-tone “H” |
… |
Manufactured by M/s. Standard
Pharmacy, Bombay. |
|
Spasmasal |
… |
Manufactured by M/s. The Cochin
Chemical Laboratories Pvt. Ltd., Chalakud (Kerala). |
|
Detigon |
… |
Manufactured by M/s. Bayer (India)
Ltd., Bombay. |
|
Richelet's Blood Purifier |
… |
Manufactured by M/s. Franco-Indian
Manufacturers Pvt. Ltd., Bombay. |
|
Sasnyl |
… |
Manufactured by M/s. Dr. Bhalchandra
Laboratory, Bombay. |
|
Vasaksyp |
… |
Manufactured by M/s. Chempha
Laboratories, Kalol. |
|
Syrpoglyc |
… |
—do— |
|
Kenalog-S Nasal Drops |
… |
Manufactured by M/s. Sarabhai
Chemicals, Wadi, Baroda. |
|
Netalin Oral |
… |
Manufactured by M/s. Orient Pharma
(Pvt.) Ltd., Madras. |
|
Argenil Expectorant |
… |
Manufactured by M/s. Vitacher
Pharmaceuticals, Bombay. |
|
Novolep |
… |
Manufactured by M/s. Bengal Chemicals
and Pharmaceuticals Ltd., Calcutta. |
|
Livogen Forte |
… |
Manufactured by M/s. British Drug
House (India) Pvt. Ltd., Bombay. |
|
Patmol Syrup |
… |
Manufactured by M/s. Raptakos, Brett
Co. Pvt., Ltd., Bombay. |
|
Selvigon |
… |
Manufactured by M/s. German Remedies
Pvt. Ltd., Bombay. |
|
Bytco Gripe |
… |
Manufactured by M/s. Bytco Chemical
Industries, Nasik Road. |
|
Carmixol |
… |
Manufactured by M/s. Chempha
Laboratories, Kalol. |
|
Special Cough Mixture |
… |
Manufactured by M/s. M.C. Sarkari and
Sons, Bulsar. |
|
Sarkari's anti-Asthmatic Mixture |
… |
—do— |
|
Sarkari's Tooth-ache Drops |
… |
—do— |
|
Sarkari's Kafsar |
… |
—do— |
|
Sarkari's Saraperilla |
… |
—do— |
|
Sarkari's Ague-mixture |
… |
—do— |
|
Sarkari's Antussin Cough Mixture for
Babies |
… |
—do— |
|
Betonin |
… |
Manufactured by M/s. Boots Pure Drug
Co. (India) Pvt. Ltd., Bombay. |
|
Extractum Kalmegh Liquidium I.P. |
… |
Manufactured by M/s. Alembic Works
Co., Ltd., Baroda. |
|
Beta Complex |
… |
Manufactured by M/s. Assam Chemicals
and Pharmaceuticals Ltd., Gauhati. |
|
Phosphoplex |
… |
—do— |
|
Syrup Rose |
… |
—do— |
|
Syrup Qrange B.P. |
… |
—do— |
|
Bharat's body Jivan |
… |
Manufactured by M/s. Bharat Chemical
Works, Surat. |
|
Bharat's Gripe Water |
… |
—do— |
|
Pharma Compound |
… |
Manufactured by M/s. Pharm Chem. Mfg.
Corporation, Bombay. |
|
Gripe Mixture |
… |
Manufactured by M/s. Great India
Industrial and Pharmaceutical Laboratories, Bombay. |
|
Plastules Elixir |
… |
Manufactured by M/s. Geoffrey Manners
and Co. Ltd., Bombay. |
|
Plebex Elixir B. Complex |
… |
—do— |
|
Novutox 2% |
… |
Manufactured by M/s. J.S. Morrison
Son and Jones (India) Pvt. Ltd., Bombay. |
|
Novutox 3% |
… |
—do— |
|
Xylotox Hydrochloride 2% |
… |
—do— |
|
Ferry Tonic |
… |
Manufactured by M/s. Assam Chemical
and Pharmaceutical Ltd., Gauhati. |
|
Acicod |
… |
—do— |
|
Syrup Vasaka Plain |
… |
—do— |
|
Hypo-Lime Phos |
… |
Manufactured by M/s. Aurora
Laboratories, Lucknow. |
|
Caripe Gripe Water |
… |
Manufactured by M/s. Aroma
Pharmaceutical Co., Ameerpet, Hyderabad. |
|
Guipac |
… |
—do— |
|
Vascodin |
… |
Manufactured by M/s. Surya Chemicals
Lucknow. |
|
Ashoka Cordial Compound |
… |
—do— |
|
Ramban Pain Killer |
… |
Manufactured by M/s. Ramban Patent
Depot, Bombay. |
|
Crimault's Linctus |
… |
Manufactured by M/s. Laboratories
Crimault Pvt. Ltd., Bombay. |
|
Syrup Bronchohist |
… |
Manufactured by M/s. Scientific
Pharmacy, Bombay. |
|
Girish Ring worm Lotion |
… |
Manufactured by M/s. Girish
Pharmaceutical Works, Surat. |
|
Girish Jiven Arka |
… |
—do— |
|
Omilcal+F. |
… |
Manufactured by M/s. Franco Indian
Manufactures Pvt. Ltd., Bombay. |
|
Gripe Mixture |
… |
Manufactured by M/s. Wad
Laboratories, Kolhapur. |
|
Hepolax |
… |
Manufactured by M/s. Pharmaceutical
and Chemicals (Travancore), Trivandrum. |
|
Vasadrin |
… |
Manufactured by M/s. Bombay Drug
House Pvt. Ltd., Bombay. |
|
Diapec Suspension |
… |
Manufactured by M/s. Pfizer Ltd.,
Bombay. |
|
Aitris Elixir |
… |
Manufactured by M/s. Alembic Chemical
Works Co. Ltd., Baroda. |
|
Calorite |
… |
Manufactured by M/s. Libra Drugs
(India), Poona. |
|
Pektoline C. Belladona |
… |
—do— |
|
Chemitone |
… |
Manufactured by M/s. Mysore
Pharmaceuticals (1945) Bangalore for M/s. Bharat Pharmaceuticals Co.,
Bangalore. |
|
Diaporex Forte |
… |
Manufactured by M/s. Eisen
Pharmaceutical Co. (P.) Ltd., Poona. |
|
Carminex Forte |
… |
—do— |
|
Diaphorex |
… |
—do— |
|
Carminex |
… |
Manufactured by M/s. Eisen
Pharmaceutical Co. (P.) Ltd., Poona. |
|
Esiphos |
… |
—do— |
|
Romavin |
… |
Manufactured by M/s. Aroma
Pharmaceutical Co., Hyderabad. |
|
Diaphormix |
… |
Manufactured by M/s. Pharmland
Products, Bombay. |
|
Antex of Cough Syrup |
… |
—do— |
|
Carmix |
… |
—do— |
|
Fosiron |
… |
Manufactured by M/s. Mysore
Pharmaceuticals (1935), Bangalore. |
|
Femitone |
… |
—do— |
|
Hakim's Gripe Water |
… |
Manufactured by M/s. G.N. Hakim and
Sons, Baroda. |
|
Imperial's Gripe Water |
… |
Manufactured by M/s. Imperial
Pharmaceutical Products, Bombay. |
|
Karnative Mixture |
… |
Manufactured by M/s. Worli Chemicals
Works, Bombay. |
|
Lodhra |
… |
Manufactured by M/s. Kesari Kuteeram
(P) Ltd., Madras. |
|
Amrita |
… |
—do— |
|
Sariba |
… |
—do— |
|
Garabharakshak |
… |
Manufactured by M/s. Kesari Kuteeram
(P) Ltd., Madras |
|
Sariphaladi Panakam |
… |
—do— |
|
Pain Killer Diarine |
… |
Manufactured by M/s. Great India Industrial
and Pharmaceutical Laboratories, Bombay. |
|
Pain Reliever |
… |
Manufactured by M/s. Chempha
Laboratories, Kalol (Gujarat). |
|
Syrup of Calcium Hypophosphite |
… |
—do— |
|
Anti Pyrasol |
… |
—do— |
|
Wormipar |
… |
—do— |
|
Vinfertone |
… |
—do— |
|
Ailergine |
… |
Manufactured by M/s. Mysore
Pharmaceuticals (1935), Bangalore. |
|
Glycyrrhco |
… |
Manufactured by M/s. Chempha
Laboratories Kalol (N.G.). |
|
Glycodin Terp Vasaka |
… |
—do— |
|
Cardlo Flora |
… |
Manufactured b M/s. Alembic Chemical
Works Co., Ltd., Baroda. |
|
Gorvasympton |
… |
Manufactured by M/s. Chempha
Laboratories, Kalol (N.G.). |
|
T.C.F. Cough Syrup |
… |
Manufactured by M/s. Crooks Interfarn
Ltd., Bombay-18. |
|
Diaphorate (Diaphoretic Mixture) |
… |
Manufactured by M/s. Rallis India
Ltd., Bombay. |
|
Trikas (Cough Mixture) |
… |
Manufactured by M/s. Tridal
Chemicals, Amravati. |
|
Carminet (Carminative Mixture) |
… |
—do— |
|
Kurbel (Diarrhoea and Dysentery
Mixture) |
… |
—do— |
|
Stanhist Expectorant |
… |
Manufactured by M/s. Stan-Rel Private
Ltd., Baroda. |
|
Wilson's Gripe Water |
… |
Manufactured by M/s. Wilson Medicine
Co., Bombay |
|
Wilson Aletris Cordial |
… |
—do— |
|
Anstilin |
… |
Manufactured by M/s. Zandu
Pharmaceutical Works, Bombay. |
|
Jules Cough Syrup |
… |
Manufactured by M/s. H. Jules &
Co., Nagpur. |
|
Universal's Diaphotric |
… |
Manufactured by M/s. Universal Pharmacy,
Nagpur. |
|
Universal's Carminative Mixture |
… |
—do— |
|
Universal's Mist Asthama |
… |
—do— |
|
Universal's Mist Alkali |
… |
—do— |
|
Universal's Cholera Mixture |
… |
—do— |
|
Universal's Gripe Water |
… |
—do— |
|
Universal's Gripe Mixture |
… |
—do— |
|
Universal's Mist Cough Sedative |
… |
—do— |
|
Uri Ashoka |
… |
Manufactured by M/s. United Research
Institute, Lucknow. |
|
Carmitona Gripe Water |
… |
—do— |
|
Essential Oil Mixture |
… |
—do— |
|
Syrup Vasaka-cum-Tolu |
… |
—do— |
|
Xylotox 2% |
… |
Manufactured by M/s. J.L. Morison,
Son and Jones (India) Pvt. Ltd., Bombay. |
|
Xylotox Hydrochloride Plain 2% |
… |
—do— |
|
Xylotox Hydrochloride Plain 1% |
… |
—do— |
|
Jules Cordial for Women |
… |
Manufactured by M/s. H. Jules &
Co. Pharmaceutical Works, Nagpur. |
|
Syrup Cofex |
… |
Manufactured by M/s. Zone Chemical
Co., Bombay. |
|
Zonodynle |
… |
—do— |
|
Secrodyl Injection |
… |
Manufactured by M/s. British Drug
House (India) Pvt. Ltd., Bombay. |
|
Raktadoshantak |
… |
Manufactured by M/s. Aphali
Pharmaceutical Ltd., Ahmednagar. |
|
Manners Gripe Mixture |
… |
Manufactured by M/s. Geoffrey Manners
and Company Ltd., Bombay. |
|
Kof-Tone A-H |
… |
Manufactured by M/s. Pharma-Tone Pvt.
Ltd, Bombay. |
|
Akinzyme |
… |
Manufactured by M/s. Akin
Laboratories, Hyderabad. |
|
Arkehazim |
… |
Manufactured by M/s. G.N. Hakim and
Sons, Baroda. |
|
Stomachex |
… |
—do— |
|
Cough Remedy |
… |
—do— |
|
Dongre's Gripe Water |
… |
Manufactured by M/s. K.T.Dongre &
Co., Bombay. |
|
Vadnere Gripe |
… |
Manufactured by M/s. Vadnere
Laboratories, Jalgaon. |
|
Squibb's Ague Specific |
… |
Manufactured by M/s. Popular Company,
Remedies Mfg. Company, Bombay. |
|
Fairgenol (Hospital Strength) |
… |
Manufactured by M/s. Fairdeal
Corporation (P.) Ltd., Bombay. |
|
Carmine Mixture |
… |
Manufactured by M/s. Pharmakab
Laboratories, Sholapur. |
|
K.B. Gripe |
… |
—do— |
|
Carminex |
… |
Manufactured by M/s Elsen
Pharmaceutical Co., Poona. |
|
Binox Gripe Water |
… |
Manufactured by M/s. Binox
Laboratories, Jalgaon. |
|
Binox Balmrit |
… |
—do— |
|
Nogi's Gripe Water |
… |
Manufactured by M/s. Nogi & Co.,
Pvt. Ltd., Bombay. |
|
Nikof |
… |
Manufactured by M/s. Wad Laboratories
Udyan Nagar, Kolhapur. |
|
Phormix |
… |
—do— |
|
Sanividol Compound |
… |
Manufactured by M/s. Sanitex Chemical
Industries Ltd., Baroda. |
|
Libra Cough Syrup |
… |
Manufactured by M/s. Libra Drugs
(India) 92, Mangalwar Peth, Poona-II |
|
Libra Cough Syrup (with ephedrine) |
… |
Manufactured by M/s. Libra Drugs
(India) 92, Mangalwar Peth, Poona-II. |
|
Carmil |
… |
—do— |
|
Monison's Vasaka Cough Syrup |
… |
Manufactured by M/s. Monji Vishram
& Co., Bombay. |
|
Zatmat Ringworm Lotion |
… |
—do— |
|
Smiths Asokavin |
… |
Manufactured by M/s. Smith,
Stainstreet & Co., Ltd., 18-Convent Road, Calcutta-14. |
|
Smiths Asokavin with Hormones |
… |
—do— |
|
Smiths Valerian Bromide Elixir |
… |
—do— |
|
Smiths Pancet Elixir |
… |
—do— |
|
Smiths Hemolivit Forte Elixir |
… |
—do— |
|
Dr. Purohit's Shwas Hari Plain |
… |
Manufactured by Dr. Purohit's Pharmacy
325-E, Kolhapur (Maharashtra). |
|
Dr. Purohit's Shwashari Compound |
… |
—do— |
|
Dr. Purohit's Cozil |
… |
—do— |
|
Dr. Purohit's Gripe Water |
… |
—do— |
|
Special Balamrit |
… |
—do— |
|
Queen Brand Ague Mixture |
… |
—do— |
|
Huxley's Pain Killer |
… |
Manufactured by M/s. Huxley & Co.,
(India), 25 Dalai Street, Bombay-1. |
|
Pyosan Gumpaint |
… |
Manufactured by M/s. Indo-Continental
Pharmaceuticals Agency, 508-A, New Ganjavala Building, Arthur Road, Tardeo,
Bombay-24. |
|
Ipca's 999 Cough Syrup |
… |
Manufactured by M/s. Ipca
Laboratories, Pvt., Bombay. |
|
Whoopepa cough Syrup |
… |
—do— |
|
Syncalton Liquid Oxedrine Tartate |
… |
Manufactured by M/s. German Remedies
Pvt., Ltd., Bombay. |
|
Ringworm Lotion |
… |
Manufactured by M/s. G.N. Hakim and
Sons, Pratap Nagar, Baroda-4. |
|
Incretone (combined thyroid minerals
and botanicals) |
… |
Manufactured by M/s. G.W. Carnrick
Co., (Asia) Ltd., Bombay. |
|
Wilson's Ringworm Lotion |
… |
Manufactured by M/s. Wilson Medicine,
Co. 391, Arthur Road, Bombay-11. |
|
Wilson's Joyti Bindu |
… |
—do— |
|
Detigon Linctus |
… |
Manufactured by M/s. Bayer (India)
Ltd. Kolshet Road, Thana, Bombay. |
|
Girish Pain Mixture |
… |
Manufactured by M/s. Girish
Pharmaceutical Works, Surat. |
[1] Vide S.R.O. 891,
dated the 9th March, 1957, published in the Gazette of India, 1957, Part II, S.
3, p. 502. These rules have been extended to and brought into force in the
Union Territory of Dadra and Nagar Haveli by G.S.R. 95, dated the 12th January,
1968.
[2] Subs. by G.S.R. 368,
dated 8-3-1973.
[3] Subs. by Noti. No.
1/89-Opium, dt. 1-3-1989 (w.e.f. 1-3-1989).
[4] Subs. by Noti. No.
1/89-Opium, dt. 1-3-1989 (w.e.f. 1-3-1989).
[5] Subs. by Noti. No.
1/89-Opium, dt. 1-3-1989 (w.e.f. 1-3-1989).
[6] Subs. by Noti. No.
1/89-Opium, dt. 1-3-1989 (w.e.f. 1-3-1989).
[7] Subs. by Noti. No.
1/89-Opium, dt. 1-3-1989 (w.e.f. 1-3-1989).
[8] Subs. by Noti. No.
1/89-Opium, dt. 1-3-1989 (w.e.f. 1-3-1989).
[9] Subs. by Noti. No.
1/89-Opium, dt. 1-3-1989 (w.e.f. 1-3-1989).
[10] Subs. by Noti. No.
1/89-Opium, dt. 1-3-1989 (w.e.f. 1-3-1989).
[11] Subs. by G.S.R. 1030,
dt. 7-11-1986 (w.e.f. 29-11-1986).
[12] Subs. by G.S.R. 604,
dt. 27-4-1978.
[13]Ins. by G.S.R. 530(E),
dt. 5-9-1973.
[14] Ins. by G.S.R.
604(E), dt. 27-4-1978.
[15] Ins. by G.S.R.
530(E), dt. 5-9-1979.
[16] Subs. by G.S.R. 1030, dt.
7-11-1986, (w.e.f. 29-11-1986).
[17] Subs. by G.S.R. 941,
dt. 24-7-1975.
[18] Subs. by G.S.R. 941,
dt. 24-7-1975.
[19] Subs. by G.S.R. 941,
dt. 24-7-1975.
[20] The Licensing Authority.
[21] Subs. by G.S.R. 941,
dt. 24-7-1975.
[22] Subs. by G.S.R. 941,
dt. 24-7-1975.
[23] Subs. by G.S.R. 941,
dt. 24-7-1975.
[24] The licensing authority.
[25] Strike out if the
application is made for the first time and if the bond has been executed with
security.
[26] Strike out if the
application is made for the first time.
[27] Here enter the description
of the dutiable goods.
[28] Here enter the description
of the dutiable goods.
[29] Here enter the description
of the dutiable goods.
[30] Here enter the description
of the dutiable goods.
[31] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[32] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[33] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[34] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[35] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[36] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[37] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[38] To be fixed by the
licensing authority in accordance with the actual requirements of the manufacture.
[39] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[40] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[41] To be fixed by the
licensing authority in accordance with the actual requirements of the
manufacture.
[42] Where the goods are
received from another warehouse the date of first warehousing should also be
stated in red ink?
[43] Schedule amended up to
1-1-1970.