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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Mizoram - Subsection

Section 46(1) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(1)Removal of wash or wort, etc. - The licencee shall use only wash or wort which has been prepared within the plant, and no wash or wort (except spent wash or wort from which all alcohol has been extracted) shall be on any account removed from or allowed to pass out of the plant, except sealed samples forwarded by the Officer-in-Charge to the Chemical Examiner under the general or special order of the Commissioner.