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State of Mizoram - Section

Section 117 in Mizoram Excise Rules, 1983

117. Separate licence necessary for compounding and bottling.

- The manufacturer of foreign liquor shall take out separate compounding and bottling licence in accordance with the rules, if such operation is carried on. All processes connected with the bottling, flavouring, blending, reducing or colouring of foreign liquor shall be conducted under the supervision of the Officer-in-charge in a separate building within the distillery or warehouse enclosure.