Section 73(3) in Mizoram Liquor (Prohibition and Control) Act, 2014
(3)Every rules made under the Act shall be laid, as soon as may be after it is made, before the Legislative Assembly of Mizoram. The Legislative Assembly of Mizoram may make any modification in the rules or decides that the rules should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be.
