The MIZORAM DRUG (CONTROLLED SUBSTANCES) ACT, 2016 AN ACT

The Mizoram GazetteEXTRA ORDINARY
Published by AuthorityRNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
NOTIFICA TION
No. H. 12018/242/2016-LJD, the 12 th  January, 2017. The following Act is hereby published for
general information.
The Mizoram Drug (Controlled Substances) Act, 2016
(Act No. 9 of 2016)
{Received the assent of the Governor of Mizoram on the 19th December, 2016}
THE MIZORAM DRUG (CONTROLLED SUBSTANCES) ACT, 2016
AN
ACT
to provide for laws relating to control of certain substances that tend to addiction and misuse which are not
effectively dealt with by the existing laws in force;
It is enacted by the Legislative Assembly of Mizoram in the sixty-seventh year of the Republic of
India as follows, namely: -
C H A P T E R I
PRELIMINARY
Short Title, extent and Commencement
1. (1) This Act may be called The Mizoram Drug (Controlled Substances) Act, 2016
(2) It extends to the whole of Mizoram.
(3) It shall come into force on the date of publication in the Official Gazette.
Definitions
2. In the Act, unless the context otherwise requires -
(i) “Act” means the The Mizoram Drug (Controlled Substances) Act, 2016
(ii) “addict” means a person who has dependence in any drug having abuse potential and consumes
the said drug;
(iii) “controlled substances” means any substance declared as such by the Government by notification,
published in the Official Gazette;
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(iv) “conveyance” means a conveyance of any description whatsoever and includes any aircraft,
vehicle (two-or- three wheeled) or vessel;
(v) “Government” means the Government of Mizoram;
(vi) “illicit traffic” in relation to controlled substances means production, possession, sale, purchase,
transportation, warehousing, concealment, use or consumption, import or export inter-State of
controlled substances without valid license, permit or prescription;
(vii) “licensed dealers” means the traders who have the drug license or the trade license to sell the
controlled substances or the holders of trade license to sell the substances mentioned;
(viii) “prescribed” means prescribed by rules under this Act;
(ix) “rule” means the rules framed under this Act.
CHAPTER II
AUTHORITIES AND OFFENCES
3. Government to take measures for preventing and combating abuse of and illicit traffic
of controlled substances, etc.
(1) Subject to the provisions of this Act, the Government shall take all such measures as it deems
necessary or expedient for the purpose of preventing and combating abuse of controlled
substances and the illicit traffic therein.
(2) In particular and without prejudice to the generality of the provisions of sub-section (1), the
measures which the Government may take under that sub-section include measures with respect
to all or any of the following matters, namely: -
(a) co-ordination of action by concerned officers, departments and other authorities-
(i) under this Act, or
(ii) under any other law for the time being in force in connection with the enforcement
of the provisions of this Act;
(b) identification, treatment, education, after care, rehabilitation and social re-integration of
addicts;
(c) such other matters as the Government deems necessary or expedient for the purpose of
securing the effective implementation of the provisions of this Act and preventing and
combating the abuse of controlled substances and illicit traffic therein.
(3) The Government may, if it considers necessary or expedient to do so for the purposes of this
Act, by order, published in the Official Gazette, constitute an Authority or a hierarchy of
authorities, by such name or names as may be specified in the order for the purpose of exercising
such of the powers and functions of the Government under this Act and for taking measures
with respect to such of the matters referred to in sub- section (2) as may be mentioned in the
order, and subject to the supervision and control of the Government and the provisions of such
order, such authority or authorities may exercise the powers and take the measures so mentioned
in the order as if such authority or authorities has been empowered by this Act to exercise
those powers and take such measures.
(4) The Government may, by notification in consultation with Guwahati High Court constitute a
District Level Co-ordination Committee chaired by the concerned District and Sessions Judge
consisting the Enforcement and Prosecution Agencies with the terms and conditions as may
be prescribed.
(5) The Government may, by notification published in Official Gazette, declare any drug to be a
Controlled Substance, and also specify the small quantity and commercial quantity for the
controlled substance, for the purposes of this Act.
(6) With a view to adopt uniformity in procedures of drawing of samples from seized controlled
substances, the Government may by notification, published in official gazette, specify procedures
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particularly with regard to the quantity of samples drawn, sealing, mode of packing, despatch
of sample for chemical analysis, place of drawal of sample and the like.
4. Officers of the Government
(1) Without prejudice to the provisions of sub-section (3) of Section 3, the Government shall appoint
an officer not below the rank of Joint Secretary or equivalent as the Nodal Officer and may
also appoint such other officers with such designation as it thinks fit for the purposes of this
Act.
(2) The Nodal Officer shall, either by himself or through officers subordinate to him, exercise all
powers or perform all functions entrusted to him by the Government.
CHAPTER III
STATE FUND FOR CONTROL OF DRUG ABUSE
5. State Fund for Control of Drug Abuse
1) The Government may, by notification in the Official Gazette, constitute a Fund to be called the
State Fund for Control of Drug Abuse (hereafter referred to as the Fund) and there shall be
credited thereto -
(a) an amount the Government may, after the appropriation made by the State Legislature
by law in this behalf, provide;
(b) the sale proceeds of any drugs seized or property forfeited;
(c) any grants that may be made by any person, institution or organization;
(d) any income from investments of the amounts credited to the Fund under the aforesaid
provisions.
(2) The Fund shall be applied by the State Government to meet the expenditure incurred in connection
with the measures taken for -
(a) combating illicit traffic in controlled substances;
(b) controlling the abuse of controlled substances;
(c) identifying, treating, rehabilitating addicts;
(d) preventing drug abuse;
(e) educating public against drug abuse; and
(f) supplying drugs to addicts where such supply is a medical necessity.
(g) training of personnel.
6. Annual report of activities financed under the Fund.
The State Government shall, as soon as may be, after the end of each financial year, give an account
of activities financed under Section 5(2) during the financial year, together with a statement of accounts.
CHAPTER IV
PROHIBITION, CONTROL AND REGULA TION
7. Prohibition of certain operations
No person shall -
(a) possess, sell, stock for sale or trade in any controlled substance; or
(b) transport either inter-State or intra-State any controlled substance, without a valid license
under the Drugs and Cosmetics Act, 1940 and any other law for the time being in force.
Provided that, and subject to the other provisions of the Act and the rules made there
under, the possession of small quantities of controlled substances for medicinal purposes with
a valid prescription, or for a legal use of the substance, shall be permissible:
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Provided further that the quantity of controlled substance in possession shall not be
beyond the limit prescribed in prescription slip/card, or in cases of other substances other than
drugs, the amount permissible shall be proportionate to its purported use:
8. Power of Government to permit, control and regulate
Subject to the provisions of Section 7, the Government may, by rules-
(a) permit and regulate -
(i) the possession of controlled substances by authorized persons and licensed dealers;
(ii) the sale of controlled substances by the licensed dealers;
(iii) the use and consumption of controlled substances in any chemical form;
(iv) the manufacture of the controlled substances by the licensed manufacturers;
(v) the transport of controlled substances by licensed dealers and authorized persons;
(b) prescribe any other matter requisite to render effective the control of Government over any of
the matters specified in clause (a).
CHAPTER V
OFFENCES AND PENALTIES
9. Punishment for contravention
Whoever, contravenes any provision of this Act or any rule or any order made there under shall be
punishable -
(a) where the contravention is by the licensed dealers, with suspension or cancellation of the
license and shall also be barred from re-grant of license and with imprisonment for a term
which may extend to five years, or with fine which may extend to one lakh rupees, or with both;
(b) where the contravention involves use or consumption of the controlled substances, without
valid medical prescription, by any means/route of intake, in any chemical form, such person
shall undergo compulsory detoxification, and to be followed by rehabilitation and also will
remain under observation/ probation, and such person shall also be liable to pay a fine which
may extend to ten thousand rupees;
(c) where the contravention involves a person using a mode of transport or any other form of
conveyance, either inter- State or intra-State, such person shall be liable to imprisonment for a
term which may extend to three years or with fine which may extend to fifty thousand rupees,
or with both, and the vehicle so used, shall be liable to be seized and confiscated, which may be
released on payment of twenty thousand rupees;
(d) where the contravention involves the manufacturer of controlled substances, such person shall
be liable to imprisonment which may extend to three years or with fine which may extend to
fifty thousand rupees, or with both;
10. Punishment for illegal possession of controlled substances
Whoever, in contravention of any provision of this Act or any rule or order made thereunder, possesses
controlled substances shall be punishable:-
(a) where the contravention involves small quantity, with imprisonment for a term which may
extend to three months, or with fine which may extend to five thousand rupees or with both.
(b) where the contravention involves quantity, lesser than commercial quantity but greater than
small quantity, with imprisonment for a term which may extend to two years, or with fine
which may extend to ten thousand rupees or with both.
(c) where the contravention involves commercial quantity, with imprisonment for a term which
may extend to five years, or with fine which may extend to fifty thousand rupees or with both.
Provided that the Court may, for reasons to be recorded in the judgement impose a fine
exceeding fifty thousand rupees.
11. Punishment for allowing premises, etc., to be used for commission of an offence
Whoever, being the owner or occupier or having the control or use of any house, room, enclosure,
space, place, animal or conveyance, knowingly permits it to be used for the commission by any other
person of an offence punishable under any provision of this Act, shall be punishable with imprisonment
which may extend to one year or with fine which may extend to fifty thousand rupees, or with both.
12. Punishment for financing illicit traffic and harbouring offenders
Whoever indulges in financing, directly or indirectly, any of the activities specified in clause (vi) of
Section 2 or harbours any person engaged in any of the aforementioned activities, shall be punishable
with imprisonment for a term which shall not be less than two years or with fine which shall not be
less than one lakh rupees:
Provided that the court may, for reasons to be recorded in the judgement, impose a fine exceeding
one lakh rupees.
13. Punishment for abetment and criminal conspiracy
Whoever abets, or is a party to a criminal conspiracy to commit an offence punishable under this Act,
shall, whether such offence be or be not committed in consequence of such abetment or in pursuance
of such criminal conspiracy and notwithstanding anything contained in Section 116 of the Indian
Penal Code, punishable with punishment provided for the offence.
14. Enhanced punishment for offences after previous conviction
In the event of a second or subsequent conviction of any offence punishable under the Act, such
person shall be punished with rigorous imprisonment for a term which may extend to twice the
maximum term of punishment, and also be liable to fine which shall extend to twice the maximum
amount of fine:
Provided that the court may, for reasons to be recorded in the judgement, impose a fine exceeding
the fine for which a person is liable.
15. Punishment for offence for which no punishment is provided
Whoever contravenes any provisions of this Act or any rule or order made there under for which
no punishment is separately provided in this chapter, shall be punishable with imprisonment for a
term which may extend to six months, or with fine which may extend to twenty thousand rupees,
or with both.
16. No suspension, remission or commutation in any sentence awarded under this Act
Notwithstanding anything contained in the Code of Criminal Procedure, 1973 or any other law for the
time being in force, no sentence awarded under this Act shall be suspended, remitted or commuted.
17. Presumption of culpable mental state
(1) In any prosecution for an offence under this Act which requires a culpable mental state of the
accused, the court shall presume the existence of such mental state but it shall be a defense for
the accused to prove the fact that he had no such mental state with respect to the act charged
as an offence in that prosecution.
Explanation: In this section “culpable mental state” includes intention, motive, knowledge of a fact
and belief in, or reason to believe a fact.
(2) For the purpose of this section, a fact is said to be proved only when the court believes it to
exist beyond a reasonable doubt and not merely when its existence is established by a
preponderance of probability.
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18. Trial of Offences :-
(1) No Court inferior to the Court of Judicial magistrate of the First Class shall try offences under
this Act.
19. Offences to be cognizable and non-bailable
(1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 -
(a) every offence punishable under this Act shall be cognizable;
(b) no person accused of an offence punishable under this Act shall be released on bail or
on his own bond unless -
(i) the Public Prosecutor has been heard and also given an opportunity to oppose the
application for such release, and
(ii) where the Public Prosecutor opposes the application, the court is satisfied that
there are reasonable grounds for believing that he is not guilty of such offence
and that he is not likely to commit any offence while on bail.
(2) The limitations on granting of bail specified in clause (b) of sub-section (1) are in addition to the
limitations under the Code of Criminal Procedure, 1973 or any other law for the time being in
force on granting of bail.
20. Power of court to release certain offenders on probation
(1) When a person is found guilty of an offence punishable under Section 9 (b) and if the court by
which he is found guilty is of the opinion, regard being had to the age, character, antecedents or
physical or mental condition of the offender, that it is expedient so to do, notwithstanding
anything contained in this Act or any other law for the time being in force, the court may,
instead of sentencing him at once to any imprisonment, with his consent, direct that he be
released for undergoing medical treatment for detoxification or de- addiction from a hospital or
an institution maintained or recognized by the Government, and to appear and furnish before
the court within a period not exceeding six months, a report regarding the result of his medical
treatment and, in the meantime, to abstain from the commission of any offence under Chapter
V.
(2) If it appears to the court, having regard to the report regarding the result of the medical
treatment furnished under sub-section (1), that it is expedient so to do, the court may direct the
release of the offender after due admonition.
CHAPTER VI
PROCEDURE
21. Power to issue warrant and authorization
(1) A Magistrate of the first class or any Magistrate of the second class specially empowered by
the Government in this behalf, may issue a warrant for the arrest of any person whom he has
reason to believe to have committed any offence punishable under this Act, as for the search,
whether by day or by night, of any building, conveyance or place in which he has reason to
believe any controlled substance in respect of which an offence punishable under this Act has
been committed or any document or other article which may furnish evidence of the commission
of such offence.
(2) Any officer not below the rank of a gazetted officer of the departments of drug control, excise
& narcotics, police or any other department of the Government as he is empowered in this
behalf by general or special order of the Government if he has reason to believe from personal
knowledge or information given by any person and taken down on writing that any person has
committed an offence punishable under this Act or any document or other article which may
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furnish evidence of the commission of such offence is kept or concealed in any building,
conveyance or place authorize any officer subordinate to him but superior in rank to a peon,
helper or a constable to arrest such a person or search a building, conveyance or place.
(3) The officer to whom a warrant under sub-section (1) is addressed and the officer who authorized
the arrest or search or the officer who is so authorized under sub-section (2) shall have all the
powers of an officer acting under Section 21.
22. Power of entry, search, seizure and arrest without warrant or authorization
(1) Any such officer (being an officer superior in rank to a peon, helper or constable) of the
departments of drugs control, excise, police or any other department of the Government as is
empowered in this behalf by general or special order of the Government, if he has reason to
believe from personal knowledge or information given by any person and taken down in writing
that any controlled substance in respect of which an offence punishable under this Act has
been committed or any document or other article which may furnish evidence of the commission
of such offence is kept or concealed in any building, conveyance or enclosed place, may
between sunrise and sunset -
(a) enter into and search any such building, conveyance or place;
(b) in case of resistance, break open any door and remove any obstacle to such entry;
(c) seize any drug or substance or any other article and any animal or conveyance which he
has reason to believe to be liable for confiscation under this Act and any document or
other article which he has reason to believe may furnish evidence of the commission of
any offence punishable under this Act; and
(d) detain and search, and, if he thinks proper, arrest any person whom he has reason to
believe to have committed any offence punishable under this Act:
Provided that if such officer has reason to believe that a search warrant or authorization
cannot be obtained without affording, any opportunity for the concealment of evidence or
facility for the escape of an offender, he may enter and search any building, conveyance or
enclosed place at any time between sunset and sunrise after recording the grounds of his
belief.
(2) Where an officer takes down any information in writing under sub-section (1) or records
grounds for his belief under the proviso thereto, he shall within seventy-two hours send a copy
thereof to his immediate official superior.
23. Power of seizure and arrest in public place
Any officer of any of the departments mentioned in Section 21 may -
(a) seize in any public place or in transit, any controlled substance in respect of which he has
reason to believe an offence punishable under this Act has been committed, and, along with
such drug or substance, any animal or conveyance or article liable to confiscation under this
Act, any document or other article which he has reason to believe an offence punishable under
this Act has been committed, and, along with such drug or substance, any animal or conveyance
or article liable to confiscation under this Act, any document or other article which he has
reason to believe may furnish evidence of the commission of an offence punishable under this
Act;
(b) detain and search any person whom he has, reason to believe to have committed an offence
punishable under this Act, and if such person has any controlled substance in his possession
and such possession appear to him to be unlawful, arrest him and any other person in his
company.
Explanation: For the purposes of this section, the expression “public place” includes any
public conveyance, hotel, shop, or other place intended for use by, or accessible to the public.
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24. Power to stop and search conveyance
Any officer authorized under Section 21, may, if he has reason to suspect that any animal or conveyance
is, or is about to be, used for the transport of any controlled substance in respect of which he suspects
that any provision of this Act has been, or is being, or is about to be, contravened at any time stop
such animal or conveyance and -
(a) rummage and search the conveyance or part thereof;
(b) examine and search any goods on the animal or in the conveyance;
(c) if it becomes necessary to stop the animal or the conveyance, he may use all lawful means for
stopping it, and where such means fail, the animal or the conveyance may be fired upon.
25. Conditions under which search of persons shall be conducted
(1) When any officer duly authorized under Section 21 is about to search any person under the
provisions of Section 20, Section 21 or Section 22, he shall, if possible, take such person to the
nearest gazetted officer of any of the departments mentioned in Section 21 or to the nearest
Magistrate.
(2) When an officer duly authorized under Section 19 has reason to believe that it is not possible to
take the person to be searched to the nearest gazetted officer or Magistrate without the possibility
of the person to be searched parting with possession of any controlled substance or article or
document, he may, instead of taking such person to the nearest gazetted officer or Magistrate, proceed
to search the person as provided under Section 100 of the Code of Criminal Procedure, 1973.
(3) After a search is conducted under sub-section (2), the officer shall record the reasons for such
belief which necessitated such search and within seventy-two hours send a copy thereof to his
immediate official superior.
(3) No female shall be searched by anyone except female.
26. Disposal of persons arrested and articles seized
(1) Any officer arresting a person under Section 20, Section 21, or Section 22 shall, as soon as
may be, inform him of the grounds for such arrest.
(2) Every person arrested or article seized under warrant issued under sub-section (1) of Section
20 shall be forwarded without unnecessary delay to the Magistrate by whom the warrant was
issued.
(3) Every person arrested and article seized under sub-section (2) of Section 20, Section 21 or
Section 22 shall be forwarded without unnecessary delay to -
(a) the officer-in-charge of the nearest police station;
(b) the officer empowered under Section 28.
(4) The authority or officer to whom any person or article is forwarded under subsection (2) or
sub-section (3) shall, take such measures as may be necessary for the disposal according to
the existing laws in force.
27. Disposal of seized controlled substances :-
(1) The Government may, having regard to the nature of any drug or controlled substances, their
vulnerability to theft, substitutions, constraints of proper storage space or any other relevant
considerations, by notification published in the Official Gazette, may specify, as soon as may
be after their seizure, be disposed by such officer and in such manner as the Government may,
from time to time, determine after following the procedure hereinafter specified.
(2) When any controlled substance have been seized and forwarded to the officer-incharge of the
nearest police station or to the officer concerned under Section 28, the officer referred to in
sub-section (1) shall prepare an inventory of such substances containing such details relating
to their description, quality, quantity, mode of packing, marks, numbers or such other identifying
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particulars of the controlled substances or the packing in which they are packed, the name of
the manufacturer and other particulars as the officer referred to in sub-section (1) may consider
relevant to the identity of the controlled substance in any proceedings under this Act and make
an application, to any Magistrate for the purpose of-
(a) certifying the correctness of the inventory so prepared;
(b) taking, in the presence of such Magistrate, photographs of such drugs or substances and
certifying such photographs as true;
(c) allowing to draw samples of such drugs and substances by the Drugs Inspector for
analysis of the samples in a designated and approved testing laboratory.
(3) Where an application is made under sub-section (2) the Magistrate shall, as soon as may be,
allow the application.
(4) Notwithstanding anything contained in the Indian Evidence Act, 1872 or the Code of Criminal
Procedure, 1973, every court trying an offence under this Act, shall treat the inventory, the
photographs of controlled substances, the list of samples drawn or the analytical reports thereof
under sub-section (2) and certified by the Magistrate, as primary evidence in respect of such offence.
28. Powers to invest officers of certain departments with powers of an officer-incharge
of a police station
The Government may, by notification published in the Official Gazette, invest any officer not
below the rank of Inspector of the department of drugs control appointed under Section 21 of
Drugs and Cosmetic Act, 1940, and officer not below the rank of Sub Inspector of Excise &
Narcotics Department with the powers of an officer-in-charge of a police station for the
investigation of offences under this Act.
29. Police to take charge of articles seized and delivered
An officer-in-charge of a police station shall take charge of and keep in safe custody, pending the
orders of the Magistrate, all articles seized under this Act within the local area of that police station
and which may be delivered to him.
30. Obligation of officers to assist each other
All officers of the several departments mentioned in Section 21 shall, upon notice given or request
made, be legally bound to assist each other in carrying out the provisions of this Act.
31. Report of arrest and seizure
Whenever any person makes any arrest or seizure under this Act, he shall, within forty-eight hours of
the arrest or seizure, make a full report of all the particulars of such arrest or seizure to his immediate
superior official.
32. Punishment for vexatious entry, search, seizure or arrest
(1) Any person empowered under Section 21 or Section 22, who -
(a) without reasonable ground of suspicion enters or searches, or causes to be entered or
searched, any building, conveyance or place;
(b) vexatiously or unnecessarily seizes the property of any person on the pretence of seizing
or searching for any controlled substance or other article liable to be confiscated under
this Act, or of seizing any document or other article liable to be seized under Section 21
or Section 22; or
(c) vexatiously or unnecessarily detains, searches or arrests any person, shall be punishable
with imprisonment for a term which may extend to six months or with fine which may
extend to ten thousand rupees, or with both.
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(2) Any person willfully or maliciously giving false information and so causing an arrest or search
being made under this Act shall be punishable with imprisonment for a term which may extend
to one year or with fine which may extend to twenty thousand rupees, or with both.
33. Failure of officer in duty or his connivance at the contraventions of the provisions of
this Act
(1) Any officer, on whom any duty has been imposed by or under this Act and who ceases or
r e f u s e s t o p e r f o r m o r w i t h d r aw s h i m s e l f f ro m t h e d u t i e s o f h i s o f f i c e s h a l l , u n l e s s h e h a s
obtained the written permission of his official superior or has other lawful excuse for so doing,
be punishable with imprisonment which may extend to six months or with fine not less than
rupees five thousand or with both.
(2) Any officer on whom any duty has been imposed by or under this Act or any person who has
been given the custody of any addict or any other person who has been charged with an
offence under this Act, and who willfully aids in, or connives at, the contravention of any
provisions of this Act or any rule or order made there under, shall be punishable with rigorous
imprisonment for a term which shall not be less than one year but which may extend to two
years, and shall also be liable to fine which shall not be less than fifty thousand rupees but
which may extend to one lakh rupees.
(4) No court shall take cognizance of any offence under sub-section (1) or subsection (2) of this
section, except on a complaint in writing made with the previous sanction of the Government.
34. Liability of controlled substances, articles and conveyances to confiscation
Whenever any offence punishable under this Act in respect of controlled substances, articles,
documents, etc. or animal or conveyance used in carrying controlled substances, shall be liable to
confiscation.
35. Confiscation of goods used for concealing
Any goods used for concealing any controlled substance which is liable to confiscation under this Act
shall also be liable to confiscation.
36. Confiscation of sale proceeds of controlled substances
Whenever any controlled substance is sold by a person having knowledge or reason to believe that
such substance is liable to confiscation under this Act, the sale proceeds thereof shall also be liable to
confiscation.
37. Procedure in making confiscations
(1) In the trial of offences under this Act, whether the accused is convicted or acquitted or
discharged, the court shall decide whether any article or thing seized under this Act is liable to
confiscation under Section 33 or Section 34 or Section 35 and, if it decides that the article is so
liable, it may order confiscation accordingly.
(2) Where any article or thing seized under this Act appears to be liable to confiscation under
Section 33 or Section 34 or Section 35, but the person who committed the offence in connection
therewith is not known or cannot be found, the court may inquire into and decide such liability,
and may order confiscation accordingly:
Provided that no order of confiscation of an article or thing shall be made until the expiry
of one month from the date of seizure, or without hearing any person who may claim any right
thereto and the evidence, if any, which he produces in respect of his claim.
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38. Immunity from prosecution to addicts volunteering for treatment
Any addict who is charged with an offence punishable under Section 9(b), voluntarily seeks to undergo
medical treatment for de-addiction from a hospital or an institution accredited as Treatment and
Rehabilitation Centre by the Government and undergoes such treatment shall not be liable to prosecution
under Section 9 (b):
Provided that the said immunity from prosecution may be withdrawn if the addict does not
undergo the complete treatment for de-addiction.
39. Power to call for information, etc.
Any officer referred to in Section 21 who is authorized in this behalf by the Government may, during
the course of any enquiry in connection with the contravention of any provisions of this Act -
(a) call for information from any person for the purpose of satisfying himself whether there has
been any contravention of the provisions of this Act or any rule or order made there under;
(b) require any person to produce or deliver any document or thing useful or relevant to the enquiry;
(c) examine any person acquainted with the facts and circumstances of the case.
40. Information as to commission of offence
No officer acting in exercise of powers vested to him under any provision of this Act or any rule or
order made there under shall be compelled to say when, where and how he got any information as to
the commission of any offence.
CHAPTER VII
MISCELLANEOUS
41. Protection of action taken in good faith
No suit, prosecution or other legal proceedings shall lie against the Government or any officer of the
Government or any other person exercising any powers or discharging any functions or performing
any duties under this Act, for anything in good faith done or intended to be done under this Act or any
rule or order made there under.
42. Power of Government to establish centres for identification
(1) The Government may, in its discretion, establish centre for identification treatment etc. for
Drug Addicts and for supply of drugs necessary for treatments. Only after the Accreditation
of Treatment cum Rehabilitation Centres is done by the Government, will the Treatment cum
Rehabilitation Centres be certified and authorized by the Government as an agency to act and
provide drug treatment related services in the state of Mizoram.
(2) The Government may make rules consistent with this Act providing for the establishment,
appointment, maintenance, management and superintendence of and for supply of drugs
necessary for treatment and for the appointment, training, powers, duties and persons employed
in such centres.
(3) Management of drug dependence is allowed, thereby legitimizing opiates substitution,
maintenance and other harm reduction services.
43. Power of Government to make rules
(1) Subject to the other provisions of this Act, the Government may, by notification in the Official
Gazette, make rules for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of foregoing power, such rules may provide
for the matters for effective implementation of the provisions of this Act wherever necessary.
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(3) Every rule made by the Government under this Act shall be laid, as soon as may be after it is
made, before the Legislature of the State.
44. Power to remove difficulties
If any difficulty arises in giving effect to the purposes of this Act, the State Government may take
steps or issue such orders not inconsistent with the provisions of this Act as may appear to it to be
necessary or expedient for the purpose of removing such difficulty:
Provided that no such order shall be made after the expiry of a period of two years from the
date of commencement of this Act.
45. Saving of other laws
The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time
being in force regulating any of the matters dealt with in this Act.
Lalmalsawma,
Chief Secretary,
Govt. of Mizoram,
Aizawl - 796001.
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Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200

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