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State of Mizoram - Section

Section 25 in Mizoram Liquor (Prohibition and Control) Rules, 2014

25. Maintenance of Accounts.

- Licencee of a bonded warehouse shall keep regular accounts, prescribed by the Commissioner, in the bonded warehouse showing the brand-wise quantity of liquor received and issued showing the firm from which and vendors to which issued and the stock remaining in the bonded warehouse. Such accounts shall be kept opened at all times to the inspection of the Officer-in-Charge and of all superior Excise & Narcotics Officers.