Section 37 in Mizoram Liquor (Prohibition and Control) Rules, 2014
37.
(1)Consideration of application. On receipt of the application, and after consulting the Superintendent of the District in which the distillery, brewery or bottling plant is proposed to be opened regarding the suitability of the site and buildings, if there be any already, and any other points, and on receipt of the Superintendent's verification report, observations and after such further inquiry as he deems necessary, the Commissioner shall decide whether the licence for the opening of the distillery, brewery or bottling plant should be granted or not. The number of distillery, brewery or bottling plant which can be allowed depending on the requirement of Mizoram and possibility of export to other states, and whether a licence for the working of a distillery, brewery or bottling plant is to be granted or not, the Commissioner will take into full consideration all aspects and the purposes for which it is proposed to be opened. Then only he will make recommendation or otherwise to government.(2)Purpose for which a Distillery, Brewery or Bottling Plant may be opened -(a)Manufacture and supply of foreign liquor;(b)Supply of spirits for the manufacture of chemicals, medicated articles, etc., or for other industrial purposes, or(c)for the above two purposes combined.(3)Construction of Distillery, Brewery or Bottling Plant.The applicant shall then be called upon to make arrangements for the construction of the distillery, brewery or bottling plant. Upon completion of the building and after the stills and other appliances and apparatus have been set up, he must furnish two fresh copies of the plans with the Superintendent of the district who shall cause them to be verified in any manner he thinks proper, and then submit one copy to the Commissioner for examination and for comparison with the plans first submitted, and for any further verification he may think necessary.After approval by the Government, the Commissioner, shall grant a licence to the applicant in the prescribed Form No. MLPCR-2. The applicant shall be bound to conform to the orders of the Commissioner within a reasonable time to be fixed by the Commissioner regarding any addition or alteration to the buildings, stills, vats or other permanent apparatus or plant which he considers necessary, whether before or after the final plans are submitted, for the proper security of revenue or to render illicit practices impracticable.(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.(5)Commissioner may at any time verify Additions and Plants.It will be open to the Commissioner to verify at any time any of the additions and plants mentioned above, and if found unsuitable, he may require fresh plans to be submitted for approval. Such verification may be made by any officer deputed for the purpose, and such officer shall be allowed full access to the premises. Approval to the plan may be withheld until any point in respect of which they differ from plans already sanctioned has been rectified to the satisfaction of the Commissioner. The licencee shall be bound to carry out such rectification within a reasonable time to be fixed by the Commissioner.
