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State of Mizoram - Section

Section 210 in Mizoram Excise Rules, 1983

210. Principles to be applied in fixing number of retail licences for liquor.

- The general principles stated below shall be applied by the Commissioner and Deputy Commissioner, so far as possible, in fixing the number of licences to be granted for the retail sale of liquor.Liquor shops should not be so sparsely distributed as to give to each a practical monopoly over a considerable area, or at least such a monopoly should only be allowed when prices can be effectively fixed.Location of shops