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State of Mizoram - Section

Section 217 in Mizoram Excise Rules, 1983

217. Subsequent changes of sites.

- After licences for the vend of foreign liquor have been issued and the shops and their locations for the vend of liquor have been approved by the Commissioner, no change of such shops and sites shall ordinarily be made. However, the Deputy Commissioners are authorised to accord sanction to changes of site when they consider that such changes are absolutely necessary. Any such change of site should, however, be reported to the Commissioner.