Section 70 in Mizoram Liquor (Prohibition and Control) Act, 2014
70. Establishments, delegation and withdrawal of powers.
(1)The administration of the provisions of this Act and the rules made thereunder shall generally be under the charge of the Commissioner.(2)The administration of the provisions of this Act and the rules made thereunder and the collection of the excise revenue within a District shall ordinarily be under the charge of the Superintendent of Excise & Narcotics, or any officer empowered on this behalf.
