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State of Mizoram - Section

Section 125 in Mizoram Excise Rules, 1983

125. Distiller, etc. bound by provisions of Act and rules and special orders.

- The distiller and licensee of a warehouse shall be bound by the provisions of the Act, and by all rules for the management of the distillery or warehouse or for issue of spirit therefrom, which may be prescribed under the Act from time to time and by all special orders which may be issued by the Commissioner regarding any particular distillery or warehouse and shall cause all persons employed by them to obey all such rules.