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State of Mizoram - Section

Section 177 in Mizoram Excise Rules, 1983

177. Retail 'on' licences for clubs.

- Licences for the sale of foreign liquor by any club including a proprietor club, the profit of which are divisible among the shareholders or members, for consumption 'on' the premises shall be granted by the Deputy Commissioner with the previous sanction of the Commissioner on payment of licence fee prescribed in Rule 191 of these rules, annually in advance.