Section 49(1) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(1)Declaration of proof Spirit in wash. - The licencee shall give such notice in writing as the Commissioner may prescribe, of the transfer of beer or spirit from the receivers to the store-room and of wash or wort from the fermenting vessels or wash backs to the still. This percentage shall be determined by means of instruments approved by the Commissioner.
