Section 14 in Mizoram Liquor (Prohibition) Act, 2019
14. Punishment for allowing premises to be used for the commission of an offence.
- Whoever being the owner or occupier or having the use of any house, room enclosure, space, vessel, compound, place or vehicle, knowingly permits it to be use for the commission, by any other person, of an offence punishable under this Act or the Rules made thereunder shall be liable to be punished with imprisonment for a term which may extend to three years with fine which may extend to ten thousand rupees.Provided that in prosecution for an offence under this section, it shall be presumed, until the contrary is proved that the owner or occupier have knowingly permit it to be used for the commission of the offence.
