75. Procedure to be followed to receive at a place of destination.
(a)Whenever any foreign liquor is imported under a bond as aforesaid, it must, on arrival in Mizoram be taken direct to the excise warehouse specified in this behalf in the pass referred to in Rule 74 and fixed by the Commissioner for the storage of such liquor.(b)On the arrival, at a warehouse in Mizoram, of any such liquor, it shall be gauged and approved by the Officer-in-charge of the warehouse, and shall be taken into store and entered in his accounts.(c)As soon as may be after such arrival, the Officer-in-charge of the warehouse shall certify on the importer's copy of the pass full details regarding the spirit received, in such form as may be prescribed in the pass or required by the authorities of the exporting district or place.
