Section 3(3) in Mizoram Liquor (Prohibition) Act, 2019
(3)The state Government may, by notification appoint any other Excise & Narcotics officer other than the Collector to exercise in any district or jurisdiction, or place all or any of the powers and to perform all or any of the duties and functions as are conferred and imposed by or under this Act on a Collector subject to such control as the state Government may from time to time direct.
