Section 26 in Mizoram Liquor (Prohibition and Control) Rules, 2014
26. Government not liable for loss etc. of Spirit in Distillery, Brewery, Bottling Plant, Bonded Warehouse or other Places of Storage.
- Government shall not be held responsible for the destruction, loss or damage, by fire, thief or any other case whatsoever, occurring to any liquor stored in the distillery, brewery, bottling plant, bonded warehouse or other places of storage or in gauging or weighment. In case of fire or other accident, the Officer-in- Charge of a distillery, brewery, bottling plant, bonded warehouse or other places of storage shall immediately attend to open it at any hour by day or by night.
