Section 8 in Mizoram Liquor (Prohibition) Act, 2019
8. Prohibition of publication of advertisement of liquor.
- No person shall publish or cause to be published any advertisement which solicits the use of or offers for sale any liquor or any preparation fit for use as liquor in any newspaper or magazine published in the state of Mizoram or in any other form or manner as specified in clause (b) of Section 2 of this Act.
