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State of Mizoram - Section

Section 30 in Mizoram Liquor (Prohibition and Control) Rules, 2014

30. List of employees.

- Each licencee shall furnish the list of his employees and their addresses to the Commissioner or the Superintendent of the District concerned in case of bonded warehouse and retail shop respectively. The licencee shall not employ those persons objected to by the Commissioner or the Superintendent. If any employee leaves the services of the licencee, the licencee shall immediately inform the fact to the Commissioner and Officer-in-Charge of the bonded warehouse or Superintendent of the district as the case may be.