Section 6 in Mizoram Liquor (Prohibition and Control) Rules, 2014
6. Person eligible to import, transport IMFL and Extra Neutral Alcohol.
(1)Permit for the import of IMFL or Extra Neutral Alcohol from other states shall be issued only to licenced holder for bonded warehouse, distillery, brewery, winery or bottling plant by the Commissioner after payment of pass fee as may be prescribed.(2)Asst. Commissioner or Superintendent of the District shall issue permit for transport of IMFL only after payment of excise duties and pass fee only to -(a)licenced vendors;(b)licenced clubs;(c)licenced persons in charge of Defence or Police canteens.(3)Liquor shall be imported only from a distillery, brewery, bonded warehouse, bottling plant, distributors and firms approved by the Commissioner.
