Section 17 in Mizoram Liquor (Prohibition and Control) Rules, 2014
17. Licencee etc. bound by provisions of the Act and Rules.
- Licencee of a distillery, brewery, bottling plant, bonded warehouse or other places of storage shall be bound by the provisions of the Act and Rules and by all Rules for the management of bonded warehouse, or for issue of liquor there from, which may be prescribed under the Act from time to time, and by all special orders which may be issued by the Commissioner regarding any particular distillery, brewery, bottling plant, bonded warehouse or other places of storage, and shall cause all persons employed by them to obey all such Rules.
