Section 24(1) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(1)On the expiry of the licence either on account of expiry of the term, or on account of cancellation or suspension, the Commissioner may take over or permit the successor of the licencee of the bonded warehouse or retail shop as the case may be, to take over the balance of liquor at cost price(ex-bonded price), or may require the licencee of the distillery, brewery, bottling plant, bonded warehouse or other places of storage, as the case may be, forthwith to remove all liquor remaining within the distillery, brewery, bottling plant, bonded warehouse or other places of storage on payment of duty and fees in full.
