208. Period for which licences may be granted for wholesale or retail vend of intoxicant.
- Licences for the wholesale or retail vend of intoxicants may be granted for one year from the 1st April to the 31st March, or for any shorter period within that year subject to the following provisions :(1)if any licence be granted during the course of the year, it shall be granted only up to the 31st March next following :(2)wholesale licences for the supply and sale of intoxicants may be granted for any number of years not exceeding five as the Government of Mizoram may decide in each case.Note. - "Licence for the wholesale" has the same meaning as the sale to trade licence.
