Section 24(3) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(3)A person who has been a licenced vendor may, on the expiry of his licence, and with the sanction of the Commissioner, sell wholesale to another licenced vendor any intoxicant which he is authorised under the conditions of his licence to sell and of which he has been lawfully in possession, provided that the intoxicant is fit for use.Provided further that, if the Commissioner considers that the intoxicant or any part thereof is unfit for consumption or has otherwise deteriorated so as to be unsaleable, he shall cause the same to be destroyed without any compensation.
