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State of Mizoram - Section

Section 209 in Mizoram Excise Rules, 1983

209. Number of licences to be fixed according to local needs.

- The number of licences which may be granted for any local area shall be regulated by the needs of the people of that area, and no licence for the sale of any intoxicant in any local area shall be granted, unless it is required either to meet an ascertained demand for such intoxicant by the consuming classes or to counteract supply through illicit sources.