Section 29 in Mizoram Liquor (Prohibition and Control) Act, 2014
29. Power to inspect places of manufacture, bottling plant, bonded warehouse, retail shop, bar etc. and to seize utensils etc.
- Any of the following Officers, namely:-(a)the Commissioner, or his subordinate officers, or(b)any Excise & Narcotics Officer not below the rank of Inspector-(i)may enter and inspect, at any time by day or night, any place in which any licenced manufacturer carries on the manufacture of, or bottling, or stores any intoxicating liquor, and(ii)may enter and inspect, at any time by day or night, any place in which any intoxicating liquor is sold or kept for sale by any licenced person; and(iii)may examine the accounts, registers, passes and such other documents maintained, as may be prescribed by the Government by rules made under this Act; and(iv)may examine, test, measure or weight materials, stills, utensils, implements, apparatus or intoxicating liquor found in any such place as aforesaid; and(v)may seize any intoxicating liquor, materials, stills, utensils, implements, apparatus referred to in clause (i), clause (ii) or clause (iii) together with any accounts, registers, passes and other documents referred to, or connected with those referred to in clause (iii) found in any such place as aforesaid.(vi)may examine or test and seize any measures, weights or testing instruments, found in any such place as aforesaid, which he has reason to believe to be false.
