Section 3(2) in Mizoram Liquor (Prohibition) Act, 2019
(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.
