Section 42 in Mizoram Liquor (Prohibition and Control) Act, 2014
42. Prohibition of manufacture, transport, import, export, and consumption of liquor, except under licence, permit or pass.
(1)No person, without licence, permit or pass under the Act, shall-(a)transport, import, export, or possess liquor;(b)sell or buy liquor;(c)manufacture liquor;(d)use or keep for use any material, utensil, implement or apparatus whatsoever for manufacture of liquor; and(e)construct any distillery, brewery, winery, bottling plant and bonded warehouse;(2)No person shall consume liquor except on a permit granted under the provisions of this Act or the rules made thereunder, as the case may be.(3)No person shall consume liquor in public place.(4)No person shall make nuisance under the influence of liquor.(5)No person shall drive any motor vehicle while under the influence of liquor.
