Section 2 in Mizoram Drug (Controlled Substances) Act, 2016
2. Definitions.
- In the Act, unless the context otherwise requires -(i)"Act" means the The Mizoram Drug (Controlled Substances) Act, 2016(ii)"addict" means a person who has dependence in any drug having abuse potential and consumes the said drug;(iii)"controlled substances" means any substance declared as such by the Government by notification, published in the Official Gazette;(iv)"conveyance" means a conveyance of any description whatsoever and includes any aircraft, vehicle (two-or- three wheeled) or vessel;(v)"Government" means the Government of Mizoram;(vi)"illicit traffic" in relation to controlled substances means production, possession, sale, purchase, transportation, warehousing, concealment, use or consumption, import or export inter-State of controlled substances without valid license, permit or prescription;(vii)"licensed dealers" means the traders who have the drug license or the trade license to sell the controlled substances or the holders of trade license to sell the substances mentioned;(viii)"prescribed" means prescribed by rules under this Act;(ix)"rule" means the rules framed under this Act.
