Section 58 in Mizoram Liquor (Prohibition and Control) Rules, 2014
58. Grant of licence for retail sale of liquor.
- Licence for the retail sale of liquor for consumption on "Off" Or "On" The premises shall be granted in Form No. MLPCR-13 by the Commissioner with the previous sanction of the government after the applicant deposited necessary fee through challan. Such licencee shall abide by the Act, Rules and conditions therein and shall not sell liquor to persons already under the influence of liquor.A licencee wishing to procure liquor from a bonded warehouse shall submit application for transport permit in Form No.MLPCR-7 to Superintendent concerned after payment of Excise duty.Note : Consumption "ON" the premises means clubs or hotel where liquor is served on the premises. Consumption "OFF" the premises means sale of liquor for consumption not on retail shop or its premises.
