Section 66 in Mizoram Liquor (Prohibition and Control) Rules, 2014
66.
(1)Application for grant of exclusive privilege for manufacture and sale of country liquor. A person wishing to manufacture or supply by wholesale or retail any country liquor for a special event shall submit an application in Form No MLPCR-19 to the Commissioner in writing stating the following particulars:-(a)The name or names, and the address or addresses of the person or persons applying, if a firm, the name of every partner of the firm;(b)The purpose for which the liquor is to be manufactured in detail;(c)The place in which the liquor is to be manufactured or sold;(d)The number and full description of the stills and other apparatus which the applicant wishes to work or set up, and the size and capacity of such still, etc.;(e)The date from which, in the event of a licence being granted to him, the applicant proposes to commence work;(f)The quantity of country liquor proposed to manufacture.(g)Period for which proposed to manufacture and sale.(h)Recommendation of organiser of the event;(2)Consideration of application.On receipt of the application, and after consulting the Superintendent of the district concerned the Commissioner may grant permit in Form No. MLPCR-20 for manufacture of such country liquor imposing conditions he deems necessary and prescribing such duties or fees which may be taken.If the Commissioner issued permission as above, he shall inform Superintendent concerned for vigilance and monitoring.(3)Security deposit and execution of bond.For the observance of the conditions of the permit and of these Rules and for the payment of all sums which may become due to Government, by way of duty, fees, fines or otherwise under these Rules, the licencee shall execute a bond or deposit such sum as may be deemed necessary as security.
