Section 37(3) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(3)Construction of Distillery, Brewery or Bottling Plant.The applicant shall then be called upon to make arrangements for the construction of the distillery, brewery or bottling plant. Upon completion of the building and after the stills and other appliances and apparatus have been set up, he must furnish two fresh copies of the plans with the Superintendent of the district who shall cause them to be verified in any manner he thinks proper, and then submit one copy to the Commissioner for examination and for comparison with the plans first submitted, and for any further verification he may think necessary.After approval by the Government, the Commissioner, shall grant a licence to the applicant in the prescribed Form No. MLPCR-2. The applicant shall be bound to conform to the orders of the Commissioner within a reasonable time to be fixed by the Commissioner regarding any addition or alteration to the buildings, stills, vats or other permanent apparatus or plant which he considers necessary, whether before or after the final plans are submitted, for the proper security of revenue or to render illicit practices impracticable.
