Section 66(3) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(3)Security deposit and execution of bond.For the observance of the conditions of the permit and of these Rules and for the payment of all sums which may become due to Government, by way of duty, fees, fines or otherwise under these Rules, the licencee shall execute a bond or deposit such sum as may be deemed necessary as security.
