Section 8 in Mizoram Liquor (Prohibition and Control) Act, 2014
8. Limit of possession.
(1)No person shall possess or sell any quantity of intoxicating liquor, in excess of such quantity as the Government may declare to be the limit of a retail sale or possession, except under a permit specially granted by the Government in this behalf.(2)Subject to the provisions of rules made under this Act, the provision of sub-section (1) shall not apply to-(a)any foreign liquor which is in the lawful possession of any common carrier or warehouseman as such, or(b)any foreign liquor which has been purchased lawfully by any person for his bona fide private consumption and not for sale.(3)A person licenced to manufacture, possess or sell any intoxicating liquor shall not have in his possession at any place other than that authorized by his licence, permit or pass, any quantity of any intoxicating liquor in excess of such quantity as the Government has declared to be the limit of a retail sale, except under a permit granted by the Commissioner in this behalf.
