Section 29 in Mizoram Liquor (Prohibition) Act, 2019
29. Officers of Government, Members of Village Council, Local Council and Village Defence Party are bound to give information.
- Every Officer of the Government, every member of a Village Council, a Local Council and a Village Defence Party shall be bound to give immediate information to the nearest Excise & Narcotics or Police Station of the commission of any offence and of the intention or preparation to commit any offence under this Act which may come to his knowledge.
