Section 42 in Mizoram Drug (Controlled Substances) Act, 2016
42. Power of Government to establish centres for identification.
(1)The Government may, in its discretion, establish centre for identification treatment etc. for Drug Addicts and for supply of drugs necessary for treatments. Only after the Accreditation of Treatment cum Rehabilitation Centres is done by the Government, will the Treatment cum Rehabilitation Centres be certified and authorized by the Government as an agency to act and provide drug treatment related services in the state of Mizoram.(2)The Government may make rules consistent with this Act providing for the establishment, appointment, maintenance, management and superintendence of and for supply of drugs necessary for treatment and for the appointment, training, powers, duties and persons employed in such centres.(3)Management of drug dependence is allowed, thereby legitimizing opiates substitution, maintenance and other harm reduction services.
