Section 69 in Mizoram Liquor (Prohibition and Control) Rules, 2014
69. Sensitising public against consumption of liquor at Public Places.
- The licencee shall exhibit prominently in the licenced premises notice drawing the attention of the public to the provisions of section 42(3), (4) and (5) of the Act that consumption of liquor in a public place, making nuisance and driving any motor vehicle under the influence of liquor is strictly prohibited and punishable with imprisonment or fine or with both.
