Section 24(2) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(2)If he fails to remove all liquor within thirty days of the receipt of written notice from the Commissioner, the cost of any establishment which may be necessary to employ at the distillery, brewery, bottling plant, bonded warehouse or other places of storage, may be recovered from the defaulter; and if he fails to do so within one month, the spirits shall be liable to forfeiture at the discretion of the Commissioner.
