Section 37(1) in Mizoram Liquor (Prohibition and Control) Rules, 2014
(1)Consideration of application. On receipt of the application, and after consulting the Superintendent of the District in which the distillery, brewery or bottling plant is proposed to be opened regarding the suitability of the site and buildings, if there be any already, and any other points, and on receipt of the Superintendent's verification report, observations and after such further inquiry as he deems necessary, the Commissioner shall decide whether the licence for the opening of the distillery, brewery or bottling plant should be granted or not. The number of distillery, brewery or bottling plant which can be allowed depending on the requirement of Mizoram and possibility of export to other states, and whether a licence for the working of a distillery, brewery or bottling plant is to be granted or not, the Commissioner will take into full consideration all aspects and the purposes for which it is proposed to be opened. Then only he will make recommendation or otherwise to government.
