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State of Mizoram - Section

Section 228 in Mizoram Excise Rules, 1983

228. Licensed vendors prohibited to adulterate or cause deterioration of liquor.

- No licensed wholesale or retail vendor of foreign liquor shall adulterate or add anything to cause the deterioration of the liquor sold or kept for sale by him. He shall not sell any liquor which he knows to have been adulterated or to have deteriorated and shall not store such liquor or permit such liquor to be stored on his premises.