(1)On receipt of the application and after consulting the Deputy Commissioner of the district in which the distillery is proposed to be opened regarding the suitability of the site and buildings, if there be any already, and on any other points, and on receipt of the Deputy Commissioner's opinion, and after such further enquiry as he deems necessary, the Commissioner shall decide whether the licence for the opening of the distillery should be granted or not. The number of distilleries which can be allowed to be opened in Mizoram mainly for the supply of foreign liquor is limited and in deciding whether a licence for the working of a distillery is to be granted or not, the Commissioner will take into full consideration, the purpose for which it is proposed to open the distillery and the demand or necessity for such a distillery.
