Section 57 in Mizoram Liquor (Prohibition and Control) Act, 2014
57. Penalty for adulteration by licenced manufacturer, bottler, bonded warehouse owner, or vendor or his servant.
- If any licenced manufacturer, bottler, bonded warehouse owner, or vendor, or any person in his employment and acting on his behalf adulterates liquor with any other substance or has in his possession any adulterated liquor, if convicted, he shall be liable to imprisonment for a term of not less than two months which may extend to two years, or to fine of not less than two thousand rupees which may extend to five thousand rupees, or with both.
