Section 31 in Mizoram Liquor (Prohibition and Control) Rules, 2014
31. Samples.
(1)In case of doubt of the origin or quality of any liquor, Officer-in-Charge of the bonded warehouse or any officer authorised by the Commissioner or Superintendent of the district in case of retail shop, may take two samples of liquor in bottles for analysis in presence of the licencee or his agent. The samples so taken shall be immediately sealed and both of them shall put their signatures on each label. One bottle shall be despatched to the chemical examiner for analysis and the second bottle be kept in the Excise & Narcotics office. Such batch of liquor where sample is drawn shall not be sold until further order from Competent Au- thority.(2)If the result of examination conforms to prescribed specification, the liquor batch may be sold to licenced vendors or to customers.(3)Where the result does not conform to the prescribed specifications they shall be declared unfit for consumption and be destroyed by the order of the Commissioner or Superintendent of the district as the case may be in presence of the licencee or his agent and the Excise & Narcotics officer so detailed.(4)Licencee of the bonded warehouse or retail shop shall not be entitled to any compensation from the government.
