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State of Mizoram - Section
Section 191 in Mizoram Excise Rules, 1983
191. Annual fee for foreign liquor retail 'off' and 'on' licence.
- Holder of a licence mentioned in column one of the following Table shall pay in advance an annual lump fee mentioned in column two thereof:-Table I| Licence | Rate of annual fee | |
| (1) | Licence for the retail sale of foreign liquor to the publicfor consumption "off" the premises | Rs. 200.00 |
| (2) | Licence for the sale of foreign liquor to the public forconsumption "On" the premises except hotels,restaurant, or bars | Rs. 200.00 |
| (3) | Licence for the sale of foreign liquor in a hotel | Rs. 200.00 |
| (4) | Licence for the sale of foreign liquor in a restaurant | Rs. 200.00 |
| (5) | Bar licence for the sale of foreign liquor tenable by theholder of a hotel or restaurant licence | Rs. 200.00 |
| (6) | Licence for the sale of foreign liquor in a Club including aproprietary Club the profits of which are divisible among theshare-holders or members | Rs. 200.00 |