Section 32(3) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(3)All liquor produced in Mizoram or proposed to be supplied/marketed into Mizoram by a manufacturer/supplier from outside the State has to be approved by the Commissioner after paying label approval fee per annum, as may be prescribed by the Government. The label shall also bear inscriptions "For Sale in Mizoram Only" "Drinking of Liquor is Injurious to Health" "Not For Sale to Persons Below 21 Years" and the "Maximum Retail Price(MRP)".Note: If change is to be made, the manufacturer shall have to pay registration or label approval fee again.
