Section 20 in Mizoram Liquor (Prohibition and Control) Rules, 2014
20. Receipt of Liquor.
- No liquor shall be received in any bonded warehouse, retail shop or other places of storage unless accompanied by a pass from an Officer-in-Charge of the distillery, brewery, bottling plant, Winery or of the bonded warehouse from which they have been procured and by a permit from the Commissioner granting its import or transport permit issued by Superintendent.
