Section 59 in Mizoram Liquor (Prohibition and Control) Rules, 2014
59. Application for liquor licence in a Club, Government Lodgings and Hotel.
- A holder of hotel or club licence or Officer in-charge of Government Lodgings who applies for sale of liquor for consumption on premises may submit application in Form No. MLPCR-14 with ground plan of the premises indicating the room or rooms intended to be used for the purpose stating clearly: -(i)the name, age and sex of the applicant with full address and contact number;(ii)Parentage;(iii)Location of hotel etc.After scrutiny of the application and spot verification the Commissioner may forward to Government with recommendation or otherwise for necessary action.Licence for the retail sale of liquor for consumption on the premises in hotel or club shall be granted in Form No. MLPCR- 15 by the Commissioner with the previous sanction of the government after the applicant deposited necessary fee through challan to the treasury. Such licencee shall not sell liquor to persons already under the influence of liquor.A licencee wishing to procure liquor from a bonded warehouse shall submit application for transport permit in Form No. MLPCR-7 to Superintendent concerned after payment of Excise duty.
