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State of Mizoram - Section

Section 123 in Mizoram Excise Rules, 1983

123. Admittance of persons into distillery and warehouse.

- Distillery and warehouse shall be open only for the entrance and exit of persons who have business within them. Except with the permission of the Deputy Commissioner or the Superintendent of Excise no one except superior officers of other Government departments, distillers and licensees of warehouses, their servants, and licensed vendors who have come to purchase spirits, shall be allowed to enter the premises on any pretext. A register shall be kept of the names of all persons employed by distiller or licensee of warehouse, and all recognised employees will be supplied with passes for ingress and egress.