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State of Mizoram - Section

Section 116 in Mizoram Excise Rules, 1983

116. Accounts to be maintained by distiller and licensee.

- The distiller or licensee of a warehouse shall keep regular accounts in the warehouse showing the quantity and strength of spirits received in, issued from, and remaining in, the warehouse. Such accounts shall be open at all times to the inspection of the Officer-in-charge and of all superior Excise Officers.General provisions relating to distilleries and warehouses