Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 151] [Entire Act] State of Mizoram - Subsection Section 151(a) in Mizoram Excise Rules, 1983 (a)The Excise Officer in charge of the brewery shall, on receipt of an application from the brewer in the prescribed form, issue the requisite quantity of beer in bottles under cover of a transport pass issued to the brewer in duplicate;
