Section 40 in Mizoram Liquor (Prohibition and Control) Act, 2014
40. Offences cognizable and non-bailable.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Act No. 2 of 1974) -(a)every offence punishable under this Act shall be cognizable;(b)no person accused of an offence punishable for a term of imprisonment of three years or more under this Act shall be released on bail or on his own bond unless -(i)the prosecutor has been given an opportunity to oppose the application for such release, and(ii)where the Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail.
