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State of Mizoram - Section

Section 262 in Mizoram Excise Rules, 1983

262. Inspection by the Commissioner.

- The Commissioner is expected to inspect district and sub-divisional excise offices once in a year and, as far as possible, the excise warehouse also, if any. He is also authorised when occasion demands to inspect the distillery from which liquor is supplied for sale. It is also the duty of the Commissioner to see that the offices, warehouses and distillery are duly and properly inspected by the Deputy Commissioner and Superintendent of Excise.