Section 4 in Mizoram Liquor (Prohibition) Act, 2019
4. Functions of the Collector.
- The administration of prohibition within a district and provisions of this Act and the rules made thereunder shall ordinarily be under the charge of the Assistant Commissioner of Excise & Narcotics in-charge of a District, or any Excise & Narcotics officer empowered on this behalf as Collector shall be responsible for carrying out the provisions of this Act within the limit of his jurisdiction. *Chapter - III Prohibition, Offences and Penalties
