Section 41(3) in Mizoram Liquor (Prohibition and Control) Act, 2014
(3)Any Excise & Narcotics Station shall deem to be a Police Station as mentioned in clause (s) of Section 2 of Criminal Procedure Code, 1973 for the purpose of investigation and prosecution of the offences under this Act.CHAPTER-VIII Prohibitions, Offences and Penalties
