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State of Mizoram - Section

Section 190 in Mizoram Excise Rules, 1983

190. Fee for wholesale foreign licence.

- Licence fees shall be levied for the sale of foreign liquor "wholesale" and "retail" as follows :Wholesale licence. - The holder of a licence for the wholesale of foreign liquor shall pay to the Government in advance an annual licence fee of Rs. 500. The wholesale licensee shall sell such foreign liquor only to retail licensees for the sale of foreign liquor.