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State of Mizoram - Section

Section 207 in Mizoram Excise Rules, 1983

207. Licence for possession of denatured spirit for business purposes.

- Licences for possession of denatured spirit for business purposes, in excess of the quantity fixed as the limit for private possession, shall be issued by the Deputy Commissioner on payment of fee of Rs. 50 annually only to varnish makers, carpenters, chemists and others who may require such spirit in large quantities for their business, and shall be for possession of such quantity as may be specified in each case by the Deputy Commissioner.Duration and number of licences