Section 11 in Mizoram Liquor (Prohibition) Act, 2019
11. Punishment for issuing false prescription.
- If a registered medical practitioner issues a prescription with the intention that such prescription shall be used by the person to whom it is issued for the sole purpose of consuming liquor in contravention of the provisions of this Act or rules made thereunder or any permit granted under this Act shall be liable to be punished with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.
