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State of Mizoram - Section

Section 16 in Mizoram Liquor (Prohibition and Control) Rules, 2014

16. Ejection of undesirable persons.

- The Officer-in-Charge of a distillery, brewery, bottling plant, bonded warehouse or other places of storage, may eject and exclude from the premises any person whom he finds to have committed, or to commit any breach of these Rules or the provisions or who is intoxicated, riotous or disorderly. All actions taken by any such officer under this Rules shall forthwith be reported by him in writing to his official superiors.