Section 41 in Mizoram Liquor (Prohibition and Control) Rules, 2014
41. Power to withdraw establishment.
- In case a licencee ceases work or fails to produce as planned for a period exceeding one month, the Commissioner may withdraw the establishment stationed at the plant and may prohibit all further work or production as planned until the licencee has given him fifteen days' notice in writing of the date on which he proposes to recommence work or produce as planned as the case may be.
