Section 3(1) in Mizoram Liquor (Prohibition) Act, 2019
(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.
