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State of Mizoram - Section

Section 15 in Mizoram Liquor (Prohibition and Control) Rules, 2014

15. Entry of persons into Distillery, Brewery, Bottling Plant, Bonded Warehouse or other Places of Storage.

- Distillery, brewery, bottling plant, bonded warehouse or other places of storage shall be opened only for the entrance and exit of persons who have official business within. Except with the permission of the Officer-in-Charge, no one other than superior officers of the Excise & Narcotics Department, licencee of the bonded warehouse, their employees and licenced vendors who have come to purchase liquor, shall be allowed to enter the premises. All persons employed by the licencee shall be supplied with photo identity cards which shall be used as passes for entry and exit. Persons given permission by the Commissioner or Officer-in- Charge authorised by him shall be issued temporary passes.