Section 7 in Mizoram Liquor (Prohibition and Control) Rules, 2014
7. Application for import of IMFL etc.
- A holder of bonded warehouse licence wishing to import IMFL or overseas liquor into Mizoram must either personally or through his agent first submit an application in Form No.MLPCR- 3 to the Commissioner stating clearly :-(i)The name of the distillery or the distributor or brewery or bonded warehouse or of the firm from which the import is to be made;(ii)Number and mode of receptacles or packages containing the liquor;(iii)The alcoholic strength of the liquor;(iv)The brand or name, complete description, sizes, quality and quantity of each kind of liquor, which is to be imported, and whether the import is to be made in bulk or in bottle or can;(v)The route by which it is proposed to import;(vi)The amount of duty leviable on total quantity of the liquor to be imported.Note: A separate application shall be necessary in respect of each consignment.
