Section 76(2)(k) in The Mizoram Excise Act, 1973

[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Mizoram - Subsection

Section 76(2)(k) in The Mizoram Excise Act, 1973

(k)prescribing the restrictions under and the conditions subject to which licence, permit or pass may be granted and in particular providing for-

(i)the prohibition of the admixture with any intoxicant of any foreign substance;

(ii)the regulation or prohibition of the reduction of liquor by a licensed manufacturer or licensed vendor from a higher to a lower strength;

(iii)the fixing of the strength, price or quantity in excess of or below which any intoxicant shall not be supplied, sold, or kept or exposed for sale, the fixing of the quantity in excess of which denatured spirit shall not be possessed, and the fixing of a standard of quality for any intoxicant;

(iv)the regulation or prohibition of the employment by the licence-holder of any person or class of persons in or upon his business premises during business hours or to assist him in his business in any capacity whatsoever;

(v)the specification of the persons or classes of persons lo whom any intoxicant may or may not be sold;

(vi)the prohibition of sale except for cash;

(vii)the prevention of drunkenness, intoxication, gambling or disorderly conduct in or near the business premises of the holder of the licence and of the meeting or remaining of persons of bad character in such premises;

(viii)the fixing of the days and hours during which such premises may or may not be kept open, and the closure of such premises on special occasions;

(ix)the specification of the nature of the premises in which any intoxicant may be sold and the notices to be exhibited at such premises;

(x)the accounts to be maintained and the returns to be submitted by holder of licences; and

(xi)regulating or prohibiting the transfer of licences;

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State of Mizoram - Subsection

Section 76(2)(k) in The Mizoram Excise Act, 1973