Section 16 in Mizoram Liquor (Prohibition) Act, 2019
16. Punishment for offence for which no punishment is provided.
- Whoever contravenes any provision of this Act or any rule or order made, or any condition of any licence, permit or authorisation issued thereunder for which no punishment is separately provided in this Act, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.
