Section 5 in Mizoram Liquor (Prohibition) Act, 2019
5. Prohibition of manufacture, possession, transport and consumption of liquor.
- No person, without licence or permit issued under the provisions of this Act or Rules made thereunder, shall -(1)(a)import, export, transport liquor;(b)possess, sell or buy liquor;(c)manufacture liquor;(d)possess or use or keep for use any material, utensil, implements, apparatus, chemical or compounds whatsoever for manufacture of liquor; and(e)construct any brewery, distillery, winery, bottling plant or warehouse, or as such place;(2)consume liquor.
