Section 73 in Mizoram Liquor (Prohibition and Control) Rules, 2014
73. Blacklist.
(1)Any licencee, tenderer, bidder, manufacturer or supplier, whose products are sold in Mizoram, may be blacklisted by the Commissioner for violation of the provisions of the Act and the Rules made thereunder or for any other reason which may be considered detrimental to the interest of revenue or public health. No such order shall be passed without giving reasonable opportunity of hearing to the person concerned.(2)Any person whose name is mentioned in the blacklist shall be debarred from applying for or holding any excise licence within Mizoram for such period, not exceeding five years, as may be specifically indicated in the order.(3)The name of the blacklisted persons shall be circulated by the Government to the Excise authorities of the neighbouring States.
