Section 53 in Mizoram Liquor (Prohibition) Act, 2019
53. Power to makes rules.
(1)The Government may. by notification, make rules or orders or instructions for the purpose of carrying out the provisions of this Act,(2)In particular and without prejudice to the generality of the foregoing provisions, such rules or orders or instructions may provide -(a)for regulating the powers and duties of the Commissioner and any other officers subordinate to him;(b)for regulating the delegations of powers by the Commissioner or by any other Excise & Narcotics and Prohibition Officer;(c)for prescribing the conditions for issuing permit or licence;(d)for prescribing the composition, powers and functions of the State Prohibition Council;(e)for prescribing the procedure for disposal of confiscated articles;(f)for the destruction or for the disposal of liquor in any other manner, of any liquor unfit for human consumption; and for regulating the disposal or destruction of articles or things confiscated or seized under this Act.(g)any other matters as may, or require to be prescribed.(3)Every Rules made under this Act shall be laid before the Mizoram Legislative Assembly.
