Section 24 in Mizoram Liquor (Prohibition) Act, 2019
24. Punishment for assault or obstruction, or disobedience.
- Notwithstanding anything contained in the Indian Penal Code, 1860 (Act No. 45 of 1860), any person who assaults or threatens or obstructs or disobeys any Excise & Narcotics or Police personnel in the discharge of his official duty shall be punishable with imprisonment for a term which may extend to three years with fine which may extend to ten thousand rupees.Further, any person who appears to be acquainted with the facts and circumstances of the case shall, if so required by any Excise & Narcotics or police officer making an investigation under this Act appear before such officer. If such a person failed to appear before such officer, he may be treated as disobedient and liable to be prosecuted under this section.Chapter - IV Prevention, Detection and Investigation
