Section 37(4) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(4)Necessary additions or alterations to buildings, stills etc. require prior sanction of Commissioner.No addition or alteration to the buildings, stills or other permanent apparatus as not shown in the plan submitted by the applicant shall be made without prior sanction of the Commissioner. When any such additions or alterations are to be made fresh plans must be submitted to the Commissioner through the Superintendent with a certificate from the Officer-in-Charge that they are correct.
