Section 73(2) in Mizoram Liquor (Prohibition and Control) Act, 2014
(2)In particular and without prejudice to the generality of the foregoing provision, such rules and notifications may provide -(a)for regulating the import, export, transport, sale, purchase, possession, or consumption of any intoxicating liquor;(b)for regulating the periods for which licences, permits or passes for the wholesale or retail vend of any intoxicating liquor may be granted, and the number of such licences, permits or passes which may be granted for any local area and particulars to be contained in the licences, permit or passes granted under this Act;(c)for prohibiting the grant of licences, permits or passes for the retail sale of any intoxicating liquor at any place or within any local area as may be described in the rules, or for defining the places in the vicinity of which shops for the retail sale of any intoxicating liquor shall not ordinarily be licenced;(d)for regulating the procedure to be followed and prescribing the matters to ascertain before any licence or permit for the wholesale or retail vend of any intoxicating liquor is granted for any locality;(e)for regulating the manufacture, supply or storage of any intoxicating liquor, and also for regulating -(i)the establishment, inspection, supervision, management and control of any place for the manufacture, supply or storage of any intoxicating liquor and the provision and maintenance of fittings, implements and apparatus therein;(ii)the bottling of liquor;(iii)the place and manner of levying duty on intoxicating liquor and to the refund thereof;(f)for fixing the strength, price or quality in excess of or below which any intoxicating liquor shall not be supplied or sold, and the quantity in excess of which denatured spirit shall not be possessed, and for prescribing a standard of quality for any intoxicating liquor;(g)for declaring how spirit manufactured in India shall be denatured and for causing spirit so manufactured to be denatured through the agency or under the supervision of servants of the Government and for ascertaining whether any spirit so manufactured has been denatured;(h)for regulating the deposit of any intoxicating liquor in a bonded warehouse established and authorized under this Act, and the removal of any intoxicating liquor from any such bonded warehouse or from any distillery or brewery;(i)for prescribing the scale of fees or the manner of fixing the fees payable in respect of any exclusive privilege granted in this Act, or any licence, permit or pass granted under this Act, or in respect of the storing of any intoxicating liquor;(j)for regulating the place and manner of payment of such fees;(k)for prescribing the restriction under which or the conditions on which any licence, permit or pass, may be granted, cancelled or suspended, and also for:-(i)regulating or prohibiting the reduction of liquor by a licenced manufacturer or licenced vendor from a higher to a lower strength;(ii)prescribing the nature and regulating the arrangement of the premises in which any intoxicating liquor may be sold, and prescribing the notices to be exposed at such premises;(iii)prohibiting or regulating the employment by the licensee of any person or class of person to assist him in his business;(iv)prescribing the days and hours during which any licenced premises may or may not be kept open, and providing for the closing of such premises on special occasions;(v)prescribing the accounts and registers to be maintained and the returns to be submitted by the licensees relating to their business, and;(vi)regulating the transfer of licences, permits or passes;(l)for the destruction or for the disposal in any other manner, of any intoxicating liquor unfit for consumption; and for regulating the disposal or destruction of articles or things confiscated or seized under the Act.(m)any other matter which may be prescribed
