Section 66(1) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(1)Application for grant of exclusive privilege for manufacture and sale of country liquor. A person wishing to manufacture or supply by wholesale or retail any country liquor for a special event shall submit an application in Form No MLPCR-19 to the Commissioner in writing stating the following particulars:-(a)The name or names, and the address or addresses of the person or persons applying, if a firm, the name of every partner of the firm;(b)The purpose for which the liquor is to be manufactured in detail;(c)The place in which the liquor is to be manufactured or sold;(d)The number and full description of the stills and other apparatus which the applicant wishes to work or set up, and the size and capacity of such still, etc.;(e)The date from which, in the event of a licence being granted to him, the applicant proposes to commence work;(f)The quantity of country liquor proposed to manufacture.(g)Period for which proposed to manufacture and sale.(h)Recommendation of organiser of the event;
