Section 27 in Mizoram Liquor (Prohibition) Act, 2019
27. Power to issue warrant of arrest and search.
- Any magistrate of the first class may issue warrant of arrest of any person whom he has reason to believe to have committed an offence punishable under this Act or the rules made thereunder or for the search whether by day or by night, of any house, building, shop, tent, vessel, raft, vehicle, land or place in which he has reason to believe that any liquor, material, utensil, implement or apparatus, in respect of which an offence punishable under this Act has been committed, is kept or concealed.
