Section 11 in Mizoram Liquor (Prohibition and Control) Rules, 2014
11. Issue of Permit.
- On receipt of the application and the payment copy of challan presented by the applicant, the Permit issuing Officer may issue a permit in septuplicate in Form No.MLPCR-4, MLPCR-6, or MLPCR-8 as the case may be, sanctioning the import, export or transport by the applicant of IMFL of the kind and quantity specified in the pass/permit to the place mentioned in the application. The original copy shall be retained by the permit/pass issuing Officer for record and for verification of the consignment on arrival. The duplicate and triplicate copies shall be sent to the Superintendent of Excise or such other officer as may be authorized in this behalf of the place of import, export or transport. The quadruplicate copy of the pass shall be given to the applicant.A separate register of permits/passes shall be maintained by the permit/pass issuing authority in the form prescribed by the Commissioner in Prescribed Register-I and details of each permit/ pass issued shall be immediately entered in it together with the result of verification of the consignment on arrival.
