Section 42(2) in Mizoram Liquor (Prohibition) Act, 2019
(2)If it appears to the court, having regard to the report regarding the result of the medical treatment furnished under sub-section (1) of this Section, that it is expedient so to do, the court may direct the release of the offender after due admonition on his entering into a bond in the form prescribed by the Government, with or without sureties, for abstaining from the commission of an offence under Section 5(2) of this Act during such period not exceeding three years as the court may deem fit to specify or on his failure so to abstain, to appear before the court and receive sentence when called upon during period.
