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State of Mizoram - Section

Section 175 in Mizoram Excise Rules, 1983

175. Restaurant licences.

- Restaurant licences for the supply of foreign liquor for consumption 'on' the premises to persons having meals at such restaurants may be granted by the Deputy Commissioner with the previous sanction of the Commissioner on payment of a licence fee prescribed in Rule 191 of these rules annually in advance. Sales under such licences shall be confined only to persons actually taking meals in the restaurant.