Section 46 in Mizoram Liquor (Prohibition and Control) Rules, 2014
46.
(1)Removal of wash or wort, etc. - The licencee shall use only wash or wort which has been prepared within the plant, and no wash or wort (except spent wash or wort from which all alcohol has been extracted) shall be on any account removed from or allowed to pass out of the plant, except sealed samples forwarded by the Officer-in-Charge to the Chemical Examiner under the general or special order of the Commissioner.(2)No wash or wort or Spirit to be brought into plant. - Except with the written permission of the Commissioner, no wash or wort or spirits not prepared or manufactured in the plant shall be brought into the plant.(3)Wash or wort to be conveyed directly from wash backs to stills. - All wash or wort made in the plant shall be fermented in the wash backs and shall be conveyed directly therefrom into the still.(4)Redistillation. - Except with the written permission of the Commissioner, the licencee shall not redistill any spirits other than those which remain in weak spirit receiver attached to the still and which have not been removed therefrom.
