Section 37(5) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(5)Commissioner may at any time verify Additions and Plants.It will be open to the Commissioner to verify at any time any of the additions and plants mentioned above, and if found unsuitable, he may require fresh plans to be submitted for approval. Such verification may be made by any officer deputed for the purpose, and such officer shall be allowed full access to the premises. Approval to the plan may be withheld until any point in respect of which they differ from plans already sanctioned has been rectified to the satisfaction of the Commissioner. The licencee shall be bound to carry out such rectification within a reasonable time to be fixed by the Commissioner.
