Section 55 in Mizoram Liquor (Prohibition and Control) Rules, 2014
55. Submission of monthly statement.
- At the close of each month the Officer-in-Charge of distillery, brewery, bottling plant, bonded warehouse or other places of storage shall submit in duplicate through the Superintendent of the District to the Commissioner, a Monthly statement of import or export of IMFL, overseas liquor and beer etc. together with duplicate copies of import or export passes, in Form No. MLPCR- 9 showing for the month concerned, all imports or exports of such liquor imported or exported to other states and the amount of duty collected. One copy shall be retained by the Superintendent concerned.The Officer-in-Charge shall also submit in duplicate to the Commissioner Monthly statement showing details of stock of IMFL, Overseas liquor or Beer, etc. and Monthly statement showing the receipt and issue of IMFL, Overseas liquor or Beer etc. through the Superintendent of the District concerned in Form No. MLPCR- 10 and MLPCR-11 respectively. One copy shall be retained by the Superintendent concerned.
