Section 8 in Mizoram Liquor (Prohibition and Control) Rules, 2014
8. Application for export of IMFL etc.
- A holder of bonded warehouse licence wishing to export IMFL or overseas liquor from Mizoram to other states must either personally or through his agent first submit an application in Form No.MLPCR-5 to the Commissioner stating clearly:-(i)The name of the distillery / the distributor / brewery / bonded warehouse / bottling plant or of the firm to which the export is to be made;(ii)Number and mode of receptacles or packages containing the liquor;(iii)The alcoholic strength of the liquor;(iv)The brand or name, complete description, sizes, quality and quantity of each kind of liquor, which is to be exported, and whether the export is to be made in bulk or in bottle or can;(v)The route by which it is proposed to export;(vi)The amount of pass fee leviable on total quantity of the liquor to be exported.Note:A separate application shall be necessary in respect of each consignment.
