Section 20(2) in Mizoram Liquor (Prohibition) Act, 2019
(2)Where an offence is said to have been committed at a place or inside any premises where any liquor or intoxicant is found, consumed, sold, manufactured, stored or distributed, it shall be presumed that the owner or occupier of such premises knowingly permits the commission of such offence to which he failed to account satisfactorily.
