Section 30 in Mizoram Liquor (Prohibition) Act, 2019
30. Arrest by private person and procedure on such arrest.
- Any private person or persons or group of individual or members of Non-Governmental Organisations may arrest or cause to be arrested any person who in his/their presence commits a non-bailable and cognizable ofience under this Act. and, without unnecessary delay, shall make over or cause to be made over any person so arrested to the Excise & Narcotics or Police Officer, or, in the absence of the Excise & Narcotics or Police Officer, take such person or cause him to be taken in custody to the nearest Excise & Narcotics Station or Police Station.
