Section 6 in Mizoram Liquor (Prohibition and Control) Act, 2014
6. Maintenance and use of measures, weights and instruments by a licencee.
- Every person who manufactures, bottles or sells any intoxicating liquor under a licence granted under this Act-(a)shall supply himself with such standard measures, standard weights, measuring instruments and weighing instruments duly verified and approved by the Commissioner and such other instruments as the Commissioner may prescribe and shall keep the same in good condition; and(b)when such measures, weights and instruments have been so prescribed, shall, on the requisition of any Officer referred to in Section 29, measure, weight Manufacture, possession and sale or test any intoxicating liquor in his possession, at such time and in such manner as such officer may require.
