Section 3 in Mizoram Liquor (Prohibition and Control) Rules, 2014
3. Rules for issue of licences etc.
- Issue of licence for establishment of distillery, brewery, bottling plant, bonded warehouse, retail sale of liquor and permits for purchase, consumption, import, export and transport of IMFL shall be subject to the following Rules, conditions imposed, duties and fees prescribed by the government from time to time. The term of each licence or permit shall be for one year commencing from 1st April or any subsequent date and ending on 31st March every year.
