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State of Mizoram - Section

Section 23 in Mizoram Liquor (Prohibition and Control) Rules, 2014

23. Bond for transport of liquor.

- Liquor intended for bonded warehouse or a retail shop is transported under bond and is the sole risk and responsibility of the distiller, licencee of the bonded warehouse or retail shop. The bond is discharged when the liquor is deposited in a bonded warehouse or retail shop.