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State of Mizoram - Section

Section 113 in Mizoram Excise Rules, 1983

113. Storage of spirit in warehouse.

- Spirit supplied to a warehouse shall be stored in casks or vats or wood of other material approved by the Commissioner. The distiller or licensee of the warehouse shall supply these articles, and all other appliances which may be required for the blending, reducing or issue of spirit, and shall bear the cost of storing, blending or reducing the spirit.