Section 35 in Mizoram Liquor (Prohibition) Act, 2019
35. Excise & Narcotics and Police custody of articles seized.
(1)Officer-in-Charge of Excise & Narcotics or Police Station shall take charge of and keep in safe custody all articles seized under this Act and brought or delivered to them as the case may be.(2)All samples so taken shall be sealed with the seal of the Officer-in-charge of the Excise & Narcotics or the Police Station as the case may be.(3)Any Excise & Narcotics Station shall deem to be a Police Station as mentioned in clause (s) of Section 2 of Criminal Procedure Code, 1973 for the purpose of investigation and prosecution of offences under this Act.Chapter - V Prosecution and Trial of Offences
