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State of Mizoram - Section

Section 72 in Mizoram Excise Rules, 1983

72. Labels to be approved by Commissioner.

- All such labels prescribed by the foregoing rules must, before being used, be submitted to the Commissioner for his approval and must not be used without such approval. The Commissioner may approve, reject or withdraw any label from use, whenever he considers that such label is in any way so coloured, drawn up or worded as to mislead the public regarding the nature of the liquor contained in the bottle or receptacle.