Section 73(1) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(1)Any licencee, tenderer, bidder, manufacturer or supplier, whose products are sold in Mizoram, may be blacklisted by the Commissioner for violation of the provisions of the Act and the Rules made thereunder or for any other reason which may be considered detrimental to the interest of revenue or public health. No such order shall be passed without giving reasonable opportunity of hearing to the person concerned.
