Section 3 in Mizoram Drug (Controlled Substances) Act, 2016
3. Government to take measures for preventing and combating abuse of and illicit traffic of controlled substances, etc.
(1)Subject to the provisions of this Act, the Government shall take all such measures as it deems necessary or expedient for the purpose of preventing and combating abuse of controlled substances and the illicit traffic therein.(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the measures which the Government may take under that sub-section include measures with respect to all or any of the following matters, namely: -(a)co-ordination of action by concerned officers, departments and other authorities-(i)under this Act, or(ii)under any other law for the time being in force in connection with the enforcement of the provisions of this Act;(b)identification, treatment, education, after care, rehabilitation and social re-integration of addicts;(c)such other matters as the Government deems necessary or expedient for the purpose of securing the effective implementation of the provisions of this Act and preventing and combating the abuse of controlled substances and illicit traffic therein.(3)The Government may, if it considers necessary or expedient to do so for the purposes of this Act, by order, published in the Official Gazette, constitute an Authority or a hierarchy of authorities, by such name or names as may be specified in the order for the purpose of exercising such of the powers and functions of the Government under this Act and for taking measures with respect to such of the matters referred to in sub- section (2) as may be mentioned in the order, and subject to the supervision and control of the Government and the provisions of such order, such authority or authorities may exercise the powers and take the measures so mentioned in the order as if such authority or authorities has been empowered by this Act to exercise those powers and take such measures.(4)The Government may, by notification in consultation with Guwahati High Court constitute a District Level Co-ordination Committee chaired by the concerned District and Sessions Judge consisting the Enforcement and Prosecution Agencies with the terms and conditions as may be prescribed.(5)The Government may, by notification published in Official Gazette, declare any drug to be a Controlled Substance, and also specify the small quantity and commercial quantity for the controlled substance, for the purposes of this Act.(6)With a view to adopt uniformity in procedures of drawing of samples from seized controlled substances, the Government may by notification, published in official gazette, specify procedures particularly with regard to the quantity of samples drawn, sealing, mode of packing, despatch of sample for chemical analysis, place of drawls of sample and the like.
