Section 49 in Mizoram Liquor (Prohibition) Act, 2019
49. Appeals.
(1)All orders passed by any Prohibition Officer other than the Commissioner under this Act, shall be appealable to the Commissioner at any time within thirty days from the date of the order complained of.(2)All orders passed by the Commissioner shall be appealable to the Government at any time within thirty days from the date of the order complained of.(3)Subject to the foregoing provisions, the rules which the Government may make in this behalf shall apply to appeals under this section.
