Section 12 in Mizoram Liquor (Prohibition) Act, 2019
12. Regulations of consumption of liquor by certain permit holders.
(1)No holder of a permit under any of the provisions of this Act shall drink liquor in public place or institution to which the public may have access or in contravention of any conditions of such permit.(2)No holder of a permit granted under this Act shall allow the use or consumption of any part of the liquor held by him to any other person not so authorized to use or consume liquor under this Act.(3)No holder of a permit granted under this Act shall make nuisance under the influence of liquor or after consuming liquor.(4)No holder of a permit granted under this Act shall drive any motor vehicle after consuming liquor.(5)No holder of a permit under any of the provisions of this Act shall purchase or obtain liquor from illegal source.
