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State of Mizoram - Section

Section 46 in Mizoram Excise Rules, 1983

46. Transport of spirituous preparations.

- (i) The transport, within Mizoram of spirituous preparations from one place to another except from a distillery or bonded warehouse, may be made without any restriction.
(ii)Transport of India-made foreign spirits, rectified spirits, denatured spirits and spirituous preparations manufactured at a distillery or bonded warehouse shall be governed by rules relating to issues from distilleries and bonded warehouses.
Possession and Sale