Section 3 in Mizoram Liquor (Prohibition and Control) Act, 2014
3. Establishment or Licensing of distilleries, breweries, wineries, bottling plants and bonded warehouses.
- The Commissioner, with the sanction of the Government and on such conditions as may be imposed and such fee as may be prescribed, may -(1)issue licence for a distillery in which liquor may be manufactured;(2)issue licence for a brewery;(3)issue licence for a winery;(4)issue licence for establishment of bottling plant for liquor;(5)establish or issue licence for a bonded warehouse wherein any intoxicating liquor may be deposited and kept without payment of duty;(6)issue licence for retail sale of liquor;(7)issue licence for bar;(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.
