Section 41 in Mizoram Liquor (Prohibition and Control) Act, 2014
41. Excise & Narcotics and Police custody of articles seized.
(1)Officers-in-Charge of Excise & Narcotics or Police Stations shall take charge of and keep in safe custody, pending the orders of a Magistrate, all persons arrested and all articles seized under this Act and brought or delivered to them as the case may be.(2)All samples so taken shall be sealed with the seal of the Officer-in-charge of the Excise & Narcotics or the Police Station as the case may be.(3)Any Excise & Narcotics Station shall deem to be a Police Station as mentioned in clause (s) of Section 2 of Criminal Procedure Code, 1973 for the purpose of investigation and prosecution of the offences under this Act.CHAPTER-VIII Prohibitions, Offences and Penalties
