The Mizoram Liquor Total Prohibition (Amendment) Act, 2013

NOTIFICA TION
No. H. 12018/67/86-LJD, the 12 th August, 2013.     T h e f o l l o w i n g A c t o f t h e M i z o r am L e g i sl a t i v e
Assembly, which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Liquor Total Prohibition (Amendment) Act, 2013
(Act No. 8 of 2013)
{Received the assent of the Governor of Mizoram on the 23rd July, 2013}.
AN
ACT
to further amend the Mizoram Liquor Total Prohibition Act, 1995 (herein referred to as the Principal
Act) and to make the Act more effective in its implementation.
It is enacted by the Legislative Assembly of the State of Mizoram in the Sixty fourth year of the
Republic of India as follows :-
Short title, extend 1. 1) This Act may be called the Mizoram Liquor Total Prohibition (Amendment)
and commencement Act, 2013.
2) It shall have the like extent as the Principal Act.
3) It shall come into force from their publication in the Mizoram Gazette.
Amendment of 2. After sub-section (2) of section 5 of the Principal Act, a new sub-section
section 5. (3) shall be added, namely :-
“ (3) the State Government may appoint an officer or a class of officers in
the Excise & Narcotics Department and Police Department as expert for
the purpose of analysis or examination of alcoholic liquor”.
Amendment of 3. In section 24 of the Principle Act, for the words “knowingly permits,” the
section 24 words, “unless he satisfactorily proved that he did not know” shall be substituted.
The Mizoram GazetteEXTRA ORDINARY
Published by Authority
VOL - XLII      Aizawl,    Wednesday  14.8.2013      Sravana   23,    S.E.  1935,     Issue No. 415
RNI  No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
--
- 2 -Ex-415/2013
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/500
Amendment of 4. For section 58 of the Principal Act, the following section shall be substituted,
section 58. namely :-
“58. Officers empowered under section 54 of this Act shall have the power to
submit a report under section 173 of the Code of Criminal Procedure, 1973.”
P. Singthanga,
Secretary,
Law & Judicial Department,
Govt. of Mizoram.

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