Section 13 in Mizoram Liquor (Prohibition and Control) Rules, 2014
13. Establishment for Supervision of Distillery, Bonded Warehouse, etc.
- The distillery, brewery, bottling plant, bonded warehouse or other places of storage shall be under the charge of an Excise & Narcotics Officer appointed by the Commissioner or Superintendent of the district with supporting staff as the case may be. The cost of deployment of such officers and maintenance of establishment shall be added in ad valorem while maximum retail price is calculated. The licencee shall provide for office space and quarters for the staff as approved by the Commissioner. The licencee shall also employ adequate security at his own cost as may be directed by the Commissioner.
