Section 57 in Mizoram Liquor (Prohibition and Control) Rules, 2014
57. Application for retail sale of liquor.
- A person wishing to open a retail shop for sale of liquor must either personally or through his agent first submit an application accompanied by financial soundness statement from a recognized bank, up-to-date tax clearance certificate, certified copy of Voter's identity card, certified copy of Residential Certificate and certified two recent passport size photographs in Form No. MLPCR-12 to the Commissioner stating clearly :-(i)the name, age and sex of the applicant with full address and contact number;(ii)Parentage;(iii)Proposed location for shop;After scrutiny of the application and spot verification the Commissioner may forward to Government with recommendation or otherwise for necessary action.
