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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Mizoram - Subsection

Section 73(2)(k) in Mizoram Liquor (Prohibition and Control) Act, 2014

(k)for prescribing the restriction under which or the conditions on which any licence, permit or pass, may be granted, cancelled or suspended, and also for:-
(i)regulating or prohibiting the reduction of liquor by a licenced manufacturer or licenced vendor from a higher to a lower strength;
(ii)prescribing the nature and regulating the arrangement of the premises in which any intoxicating liquor may be sold, and prescribing the notices to be exposed at such premises;
(iii)prohibiting or regulating the employment by the licensee of any person or class of person to assist him in his business;
(iv)prescribing the days and hours during which any licenced premises may or may not be kept open, and providing for the closing of such premises on special occasions;
(v)prescribing the accounts and registers to be maintained and the returns to be submitted by the licensees relating to their business, and;
(vi)regulating the transfer of licences, permits or passes;