Section 74 in Mizoram Liquor (Prohibition and Control) Rules, 2014
74. Social Work.
(1)A person convicted under section 43(2) of the Act and who is ordered to do social work (community service) shall perform social work which may include sweeping and cleaning public places, market areas, public toilets, hospital premises, court premises, public drains, rendering help in orphanages, old age homes etc. under the supervision of Excise & Narcotics or Police personnel detailed by the Officer-in-Charge of an Excise & Narcotic Station or of a Police Station respectively.(2)Detailed performance record shall be maintained by the said Officer and within one week of performance of work, compliance report shall be submitted by the said Officer to the court which passes the conviction order.
