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State of Mizoram - Section

Section 76 in Mizoram Excise Rules, 1983

76. Casks in which spirit is imported to be marked.

- On each cask or other vessel containing liquor there shall be legibly painted the-
(1)name of the exporting distillery or warehouse,
(2)number of the cask or drum,
(3)quantity and strength contained in the cask, and
(4)capacity of the cask and its empty weight, etc.Export of Foreign Liquor Under Bond for Payment of Duty or Fee