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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Mizoram - Subsection

Section 52(5) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(5)the quantity of wash or wort and spirit or beer in store.Under the last head the quantity of spirit or beer remaining in stock in each cask, vat or other receptacle shall also be shown. Such accounts shall be open at all times for inspection by the Excise & Narcotics Officer-in-Charge or other Excise & Narcotics Officer authorised by the Commissioner or by all superior Excise & Narcotics Officers.