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State of Mizoram - Section

Section 58 in Mizoram Excise Rules, 1983

58.

In the process of compounding and blending of brandy, whisky, gin and rum in Mizoram no spirit except (i)foreign spirit, (ii) India-made spirit, (iii) Scotch whisky, and (iv) French brandy shall be used.Explanation. - (a) "Foreign Spirit" means spirit manufactured in a licensed distillery of "Foreign countries."
(b)"India-made spirit" means plain spirit manufactured in a distillery in India under the supervision of Government of a strength not less than 50 O.P. and includes India-made foreign spirits.
(c)"Scotch whisky" means spirit obtained by distillation in Scotland from a mash or cereal grains saccharified by the diastase of malt and matured in a bonded warehouse in casks for a period of at least three years.
(d)"French brandy" means brandy made from grapes in France and imported into Mizoram in its original condition.