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State of Mizoram - Section

Section 108 in Mizoram Excise Rules, 1983

108. What spirits may be received into warehouse.

- No spirit shall be received into any warehouse unless accompanied by a pass from the Officer-in-charge of the distillery or of the warehouse from which they have been transferred, or by a special permit authorising their receipt into the warehouse or, if the spirits be imported, by a permit from an officer duly authorised to grant permits for the transport of imported spirits. All spirits received into warehouse shall be gauged and proved on arrival and the distiller shall thereupon become responsible under Rule 119 of these rules for the quantity and strength of the same.