Section 66(2) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(2)Consideration of application.On receipt of the application, and after consulting the Superintendent of the district concerned the Commissioner may grant permit in Form No. MLPCR-20 for manufacture of such country liquor imposing conditions he deems necessary and prescribing such duties or fees which may be taken.If the Commissioner issued permission as above, he shall inform Superintendent concerned for vigilance and monitoring.
