Section 21(1) in Mizoram Liquor (Prohibition and Control) Act, 2014
(1)Subject to such restrictions as the Government may prescribe by rules made under Section 73, the authority who granted any licence, permit or pass under this Act may cancel or suspend or impose fine, -(a)if it is transferred or sublet by the holder thereof without the permission of the said authority; or(b)if any duty, tax or fee payable by the holder thereof be not duly paid; or(c)in the event of any breach by the holder thereof, or by any of his servants, or by any one acting on his behalf with his express or implied permission, of any of the terms or conditions thereof, or(d)if the holder thereof is convicted of any offence punishable under this Act or any other law for the time being in force relating to revenue, or of any cognizable and non- bailable offence, or of any offence punishable under the Narcotic Drugs and Psychotropic Substances Act, 1985 (Central Act 61 of 1985) or The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (Central Act 46 of 1988) or under any section 479 to 489 of the Indian Penal Code, (Central Act 45 of 1860) or under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (16 of 1955); or the holder is chargeable under any law relating to Domestic violence and child's rights and protection thereof; or(e)if the holder of an exclusive privilege granted under Section 9 has contravened any provision of this Act or any rule made thereunder or makes default in complying with any condition imposed upon him by such licence, permit or pass; or(f)if the condition of the licence, permit or pass provided for such cancellation or suspension is violated by the holder of licence, permit or pass.
