Section 9 in Mizoram Liquor (Prohibition and Control) Rules, 2014
9. Application for transport of IMFL etc.
- A holder of retail licence wishing to transport IMFL or overseas liquor in a district must either personally or through his agent first submit an application in Form No.MLPCR-7 to the Superintendent concerned stating clearly :-(i)The name of the bonded warehouse from which liquor is to be procured/transported;(ii)Number and mode of receptacles or packages containing the liquor;(iii)The brand or name, complete description, sizes, quality and quantity of each kind of liquor, which is to be transported;(iv)The route by which it is proposed to transport;(v)The time required for the transport;(vi)The amount of duty paid with challan number (A copy of challan should be enclosed)Note:A separate application shall be necessary in respect of each consignment.
