Section 32 in Mizoram Liquor (Prohibition and Control) Rules, 2014
32. Registration and Label Approval.
(1)A liquor company trying to do business in Mizoram shall have to register on payment of such fee per annum as may be prescribed by the Government.(2)A liquor company having registration shall have to pay mono carton registration fee for liquor to be imported per annum as may be prescribed by the Government.(3)All liquor produced in Mizoram or proposed to be supplied/marketed into Mizoram by a manufacturer/supplier from outside the State has to be approved by the Commissioner after paying label approval fee per annum, as may be prescribed by the Government. The label shall also bear inscriptions "For Sale in Mizoram Only" "Drinking of Liquor is Injurious to Health" "Not For Sale to Persons Below 21 Years" and the "Maximum Retail Price(MRP)".Note: If change is to be made, the manufacturer shall have to pay registration or label approval fee again.
