(1)Warehouse for the supply of foreign liquor to retail vendors may be established by the Commissioner at convenient places at the expense of Government or at the expense of a licensed wholesale vendor of foreign liquor.Such warehouse shall be supplied with foreign liquors by such licensed distiller of foreign liquor under Rule 86 and the warehouse shall be in charge of an Excise Officer:Provided that the Commissioner may, if he so thinks fit, permit foreign liquor to be received into a warehouse from sources other than those distilleries working in Mizoram.(2)The provisions of Rules 89 and 90 shall, mutatis mutandis, apply to warehouse established at the expense of licensed wholesale vendor.
