19. Import of overseas foreign liquor by licence holders.
- A licence holder, desiring to import overseas foreign liquor into Mizoram, shall present personally or through his agent an application to the Commissioner or the Superintendent of Excise of the place where liquor is to be imported stating-(i)the name, complete description and quantity of each kind of liquor which is to be imported and whether the import is to be made in bulk or in bottles;(ii)the route by which it is proposed to import the liquor; and(iii)the amount of pass-fee leviable on total quantity of the liquor to be imported as specified in Rule 22.The application shall be in Form No. 4 but a separate application shall be necessary in respect of each consignment.
