Section 13 in Mizoram Liquor (Prohibition) Act, 2019
13. Punishment for contravening the provisions of Section 12.
(1)Whoever contravenes the provisions of Section 12 of this Act shall be liable to be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.(2)The permit of a person convicted or penalised under the provision of Section 12 of this Act shall be liable to be cancelled.
