Section 21 in Mizoram Liquor (Prohibition) Act, 2019
21. Enhanced punishment after previous conviction.
- If any person, after having been previously convicted of an offence punishable under any of the provisions of this Act subsequently commits and is convicted of an offence punishable under this Act, he shall be liable to be awarded punishment to twice the punishment which was imposed on him on the first conviction under this Act and so on for the subsequent convictions.
