Section 28 in Mizoram Liquor (Prohibition) Act, 2019
28. Power of investigation and prosecution.
(1)Any officers of the rank of Assistant Sub-Inspector and above in the department of Excise & Narcotics and Police shall have the powers of an Officer-in-Charge of Police Station for the purposes of investigation and prosecution of offences under this Act.(2)Save as otherwise as expressedly provided in this Act, the provisions of the Code of Criminal Procedure, 1973 shall apply to the investigation and trial of offences against this Act and the rules made thereunder.
