Section 68 in Mizoram Liquor (Prohibition and Control) Rules, 2014
68. Fixation of price.
(1)The criteria for fixation of wholesale or MRP of liquor for each licensing year shall be decided by the Commissioner. Thereafter, the Commissioner may fix the price of liquor in wholesale or in retail.(2)The Commissioner, for reasons to be recorded in writing, may increase or decrease the existing wholesale or retail prices.(3)Where the price of any liquor is fixed under sub-rule(1) or sub-rule (2), the licencee shall be bound to sell such liquor at such price.(4)In case of IMFL, the Commissioner shall fix the prices. However, MRP, as arrived at, by adding various components of price structure, shall be displayed on each bottle by the manufacturer along with "For Sale in Mizoram Only" "Drinking of Liquor is Injurious to Health" and "Not For Sale to Persons Below 21 Years". The importer/ wholesaler shall inform the manufacturer the price (MRP) so fixed one month in advance before import.(5)While fixing the MRP of liquor, the same shall be rounded off to the next higher multiple of:(a)Rupees ten in the case of one litre and above;(b)Rupees five in the case of 180 ml and above;(c)Rupees five in the case of beer of all sizes whether in bottle or can.(6)The amount so increased shall be added in the duty.
