Section 42(1) in Mizoram Liquor (Prohibition and Control) Act, 2014
(1)No person, without licence, permit or pass under the Act, shall-(a)transport, import, export, or possess liquor;(b)sell or buy liquor;(c)manufacture liquor;(d)use or keep for use any material, utensil, implement or apparatus whatsoever for manufacture of liquor; and(e)construct any distillery, brewery, winery, bottling plant and bonded warehouse;
