Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Mizoram - Section Section 70 in Mizoram Liquor (Prohibition and Control) Rules, 2014 70. Use of Breathalyser. - Consumption and influence of liquor is proved if a person's blood alcohol content level is 30mg or above per 100ml detected in a test by a breathalyser.
