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State of Mizoram - Section

Section 256 in Mizoram Excise Rules, 1983

256. Sign-boards.

- Except in the case of hotels, restaurants, clubs, and the premises of chemists or druggists holding the excise licence or permits, there shall be fixed in a prominent position at the entrance of all premises licensed for the retail vend of any intoxicant, a sign-board showing in large characters, the intoxicants sold therein, the name of the vendor, the period of currency of the licence, and the current retail prices of the intoxicants.Accounts to be maintained by licensees