Section 13 in Mizoram Liquor (Prohibition and Control) Act, 2014
13. Restrictions on export, import or transport.
- No intoxicating liquor shall be exported, imported or transported unless-(1)the Commissioner, or any officer duly authorised by him has given permission, either general or special, for its export, import or transport;(2)such conditions, if any, as the Commissioner may impose have been satisfied; and(3)the duty, if any payable under Chapter V, as may be prescribed, has been paid, or a bond has been executed for the payment thereof;Provided that the Government may, subject to such conditions, if any as it thinks fit to impose, exempt any intoxicating liquor from the provisions of this sub-section.
