Section 7 in Mizoram Drug (Controlled Substances) Act, 2016
7. Prohibition of certain operations.
- No person shall -(a)possess, sell, stock for sale or trade in any controlled substance; or(b)transport either inter-State or intraState any controlled substance, without a valid license under the Drugs and Cosmetics Act, 1940 and any other law for the time being in force.Provided that, and subject to the other provisions of the Act and the rules made there under, the possession of small quantities of controlled substances for medicinal purposes with a valid prescription, or for a legal use of the substance, shall be permissible:Provided further that the quantity of controlled substance in possession shall not be beyond the limit prescribed in prescription slip/card, or in cases of other substances other than drugs, the amount permissible shall be proportionate to its purported use:
