Section 5 in Mizoram Liquor (Prohibition and Control) Rules, 2014
5. Private/Corporate Bonded Warehouse.
- Person/Corporation wishing to establish private/corporation bonded warehouse for supply of liquor to retail vendors should submit application in Form No.MLPCR-1 to the Commissioner. In case of private person the application should be accompanied by financial soundness statement for the last six months from a government recognized bank to the tune of 1,00,00,000 (Rupees one crore) and plan of proposed building. Up-to-date tax clearance certificate, certified copy of Residential certificate and two copies of recent passport size photographs must also be enclosed.With the previous sanction of the government, the Commissioner shall issue licence in Form No.MLPCR-2. The licencee shall have to deposit as security a sum not less than the licence fee. Such private bonded warehouse shall be supplied with IMFL approved by the Commissioner.
