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State of Mizoram - Section

Section 174 in Mizoram Excise Rules, 1983

174. Licences for hotels.

- Hotel licences for the retail sale of foreign liquor for consumption on the premises shall be granted by the Deputy Commissioner with the previous sanction of the Commissioner on payment of a licence fee prescribed in Rule 191 of these rules annually in advance. Sales under such licences shall be confined only to persons actually residing in the hotels.