Section 9(b) in Mizoram Drug (Controlled Substances) Act, 2016
(b)where the contravention involves use or consumption of the controlled substances, without valid medical prescription, by any means/route of intake, in any chemical form, such person shall undergo compulsory detoxification, and to be followed by rehabilitation and also will remain under observation/ probation, and such person shall also be liable to pay a fine which may extend to ten thousand rupees;
