Section 51(b) in Mizoram Liquor (Prohibition and Control) Act, 2014
(b)willfully does or omits to do anything in contravention of any rule, or order made under this Act shall be liable to be punished with imprisonment for a term of not less than one month which may extend to one year or with fine of not less than two thousand rupees which may extend to ten thousand rupees, or with both.
