Section 50(2) in Mizoram Liquor (Prohibition and Control) Act, 2014
(2)Sub-section (1) shall not apply to -(a)any intoxicating liquor lawfully deposited or kept in a distillery, brewery, winery, bonded warehouse or other place of storage under this Act, or(b)any intoxicating liquor lawfully in the possession of a licenced vendor, or(c)any intoxicating liquor in the possession of a person who has lawfully imported it, or who is authorized by the Commissioner or any officer authorised by him to possess it, or(d)any liquor in the possession of any common carrier or warehouseman as such, or purchased at a sale authorized under the Act.
