Section 36 in Mizoram Liquor (Prohibition and Control) Rules, 2014
36. Application for licence.
- Any person desiring to obtain a licence to set up a distillery, brewery or bottling plant in any place in Mizoram shall apply in Form No MLPCR-1 to the Commissioner giving the following particulars:-(1)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 and, if a company, the registered name thereof;(2)The purpose for which the distillery, brewery or bottling plant is proposed to be opened, specifying in detail the nature of the business which the applicant desires to carry on therein;(3)The name of the place, the site and the building in which the distillery, the brewery or the bottling plant is to be constructed;(4)The number and full description of the stills, vats and other permanent apparatus which the applicant wishes to work or set up, and the size and capacity of such still, etc.;(5)The date from which, in the event of a licence being granted to him, the applicant proposes to commence working of the distillery, brewery or bottling plant;(6)The amount of security which the applicant is ready to furnish for the due performance of the conditions on which a licence may be granted to him;(7)A plan of the building which he intends to use or to construct for his distillery, brewery or bottling plant, and a plan showing the position of stills, vats and other permanent apparatus therein, and a list of store rooms, etc. connected therewith.
