Section 75 in Mizoram Liquor (Prohibition and Control) Act, 2014
75. Things liable to confiscation.
- Whenever an offence punishable under the Act has been committed, the following things shall be liable to confiscation, namely-(a)the intoxicating liquor, still, utensils, implement, apparatus or materials in respect of or by means of which such offence has been committed:(b)any intoxicating liquor lawfully imported, transported, manufactured and held in possession or sold, along with any intoxicating liquor liable to confiscation as aforesaid:(c)the receptacles, packages and coverings in which anything liable to confiscation under clause (a) or clause (b) is found and the other contents, if any, of such receptacles and packages, and(d)the animal, cart, raft, vehicle, vessel, or other conveyances used in carrying anything referred to in the foregoing clauses:Provided that no animal, cart, raft, vehicle, vessel, or other conveyance as specified in clause (d) shall be liable to confiscation unless the owner thereof is proved to have been implicated in the commission of the offence.Explanation. - For the purposes of this section, "owner" includes, in relation to any animal, cart, raft, vehicle, vessel, or other conveyance,-(i)which is in the possession of a minor, the guardian of such minor, or(ii)which is the subject of a hire purchase agreement, the person in possession thereof under the agreement.
