Section 60 in Mizoram Liquor (Prohibition and Control) Rules, 2014
60. Permit for purchase, possession and consumption of liquor.
- A person having attained 21 years of age and having no record as illegal liquor seller may apply for permit for purchase, possession and consumption of liquor to Superintendent of the District in Form No.MLPCR-16.The Superintendent, if he is satisfied with the application, shall issue permit of the above in Form No.MLPCR-17 after payment of fee prescribed through Treasury challan. The person to whom permit is issued shall strictly abide by the Act, Rules and conditions imposed therein.Note : Proof of age shall be Voter's Identity Card or Birth Certificate.
