Section 7 in Mizoram Liquor (Prohibition) Act, 2019
7. Punishment for possession in small, intermediate or commercial quantity of any liquor.
- Whoever, in contravention of any provision of this Act, or any rule or order made or condition of permit issued thereunder, possess in a quantity specified in the notification shall be punishable,-(1)Where the contravention involves small quantity, with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both;(2)Where the contravention involves intermediate quantity, with imprisonment fora term which may extend to three years with fine which may extend to ten thousand rupees;(3)Where the contravention involves commercial quantity, with rigorous imprisonment for a term which shall not be less than one year but which may extend to five years with fine which shall not be less than ten thousand rupees but which may extend to one lakh rupees.
