Section 38 in Mizoram Liquor (Prohibition and Control) Rules, 2014
38. Security deposit and execution of bond.
- For the observance of the conditions of the licence and of these Rules and for the payment of all sums which may become due to Government, by way of duty, fees, fines or otherwise under these Rules, the licencee shall execute a deed hypothecating to Government his vat, pipes, pumps and all other apparatus including bottling plant, bottles, etc. together with the stock of liquor stored at any time during the validity of the licence and if so required by Government at the time of signing, deposit a sum not less than the licence fee as security.
