Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Mizoram - Subsection

Section 68(a) in Mizoram Excise Rules, 1983

(a)For the bottling of brandy, whisky, gin and rum manufactured in India or imported from abroad, the licensee shall, in no case, use any "quart" bottles containing less than 600 ml or any pint bottle containing less than 300 ml. of such spirit, except in the case of liquor bottled as samples and disposed of as such.