(1)These rules may be called the Mizoram Excise Rules, 1983.(2)They shall extend to the whole of the Union territory of Mizoram.(3)They shall come into force on such date as the Administrator may, by notification in the Mizoram Gazette, appoint in this behalf.(4)These rules shall not in any way affect anything done or any offence committed or any proceedings commenced before the commencement of these rules, based on the orders then in force.
