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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Mizoram - Subsection

Section 151(i) in Mizoram Excise Rules, 1983

(i)beer may be deposited and stored in the warehouse only for the purpose of export or for removal to another bonded warehouse for the purpose of export or for issue to licensed vendors. The beer should be in properly sealed and capsuled bottles with labels, containing inscription of the words 'Not for sale in Mizoram' in bold letters running throughout the length of the label if the beer is to be exported;