Section 3(8) in Mizoram Liquor (Prohibition and Control) Act, 2014
(8)discontinue any distillery, brewery, winery, bottling plant, bonded warehouse, retail shop, or bar so established;Note. - Any club which has transactions with its members in respect of foreign liquor shall be deemed to be conducting retail sale and shall be required to obtain a licence under this Act on payment of such fees and subject to such restrictions and on such conditions as may be prescribed.
