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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Mizoram - Subsection

Section 66(2) in The Mizoram Excise Act, 1973

(2)When, in any prosecution under Section 53, any licensed vendor is charged with permitting drunkenness or intoxication in his shop or in any public room of his business premises, and it is proved that any person was drunk or intoxicated in such shop or room, it shall lie on such vendor to prove that he and the persons employed by him took all reasonable steps for preventing drunkenness or intoxication in such shop or room.