Section 9 in Mizoram Drug (Controlled Substances) Act, 2016
9. Punishment for contravention.
- Whoever, contravenes any provision of this Act or any rule or any order made there under shall be punishable -(a)where the contravention is by the licensed dealers, with suspension or cancellation of the license and shall also be barred from re-grant of license and with imprisonment for a term which may extend to five years, or with fine which may extend to one lakh rupees, or with both;(b)where the contravention involves use or consumption of the controlled substances, without valid medical prescription, by any means/route of intake, in any chemical form, such person shall undergo compulsory detoxification, and to be followed by rehabilitation and also will remain under observation/ probation, and such person shall also be liable to pay a fine which may extend to ten thousand rupees;(c)where the contravention involves a person using a mode of transport or any other form of conveyance, either inter- State or intraState, such person shall be liable to imprisonment for a term which may extend to three years or with fine which may extend to fifty thousand rupees, or with both, and the vehicle so used, shall be liable to be seized and confiscated, which may be released on payment of twenty thousand rupees;(d)where the contravention involves the manufacturer of controlled substances, such person shall be liable to imprisonment which may extend to three years or with fine which may extend to fifty thousand rupees, or with both;
