Section 49 in Mizoram Liquor (Prohibition and Control) Rules, 2014
49. Notices.
(1)Declaration of proof Spirit in wash. - The licencee shall give such notice in writing as the Commissioner may prescribe, of the transfer of beer or spirit from the receivers to the store-room and of wash or wort from the fermenting vessels or wash backs to the still. This percentage shall be determined by means of instruments approved by the Commissioner.(2)Periodical stoppage. - The licencee shall comply with such order issued by the Commissioner for the periodical stoppage of distillation or brewing for the purpose of ascertaining the quantity of spirit distilled from the quantity of wash or wort passed into the still.
