Section 3 in Mizoram Liquor (Prohibition) Act, 2019
3. Commissioner as a Prohibition Commissioner.
(1)The Commissioner of Excise & Narcotics appointed by the Government of Mizoram may also be called the Commissioner of Prohibition or Prohibition Commissioner, who subject to the control of the state Government, shall exercise such powers and shall perform such duties and such functions as are conferred upon by or under the provisions of this Act and shall superintend and have the control over all matters connected with the administration of this Act.(2)Notwithstanding anything contained in sub-section (1), on and from the date of commencement of this Act, all officers and staff appointed under the Excise & Narcotics Department, Government of Mizoram, shall be deemed to be the officers and staff appointed for the purpose of giving effect to this Act, and in particular the Commissioner of Excise & Narcotics, Joint Commissioner of Excise & Narcotics, Deputy Commissioner of Excise & Narcotics, Assistant Commissioner of Excise & Narcotics, Inspector of Excise & Narcotics and Sub-Inspector of Excise & Narcotics and Assistant Sub-Inspector of Excise & Narcotics shall also stand designated respectively as Commissioner of Prohibition, Joint Commissioner of Prohibition, Deputy Commissioner of Prohibition, Assistant Commissioner of Prohibition, Inspector of Prohibition, Sub-Inspector of Prohibition and Assistant Sub-Inspector of Prohibition for the purposes of this Act, rules or orders made thereunder.(3)The state Government may, by notification appoint any other Excise & Narcotics officer other than the Collector to exercise in any district or jurisdiction, or place all or any of the powers and to perform all or any of the duties and functions as are conferred and imposed by or under this Act on a Collector subject to such control as the state Government may from time to time direct.
