Section 42(2) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(2)Fastenings for Locks. - The licencee shall provide and maintain suitable and secure fastenings, wherever the Commissioner may deem necessary, to all stills, spirit receivers, vats and other receptacles, fermentation- rooms, store-rooms, pipes etc.; to the satisfaction of the Commissioner, for the attachment of locks to be provided by Government. The keys of all such locks shall be retained by the Officerin- Charge. The licencee shall attach his own locks to all rooms used for the storage of spirit and may, if he so desires, also attach his own lock to any other fastening but shall be bound immediately to remove such locks when required by the Officer-in-Charge, to allow free inspection.
