Section 38 in Mizoram Drug (Controlled Substances) Act, 2016
38. Immunity from prosecution to addicts volunteering for treatment.
- Any addict who is charged with an offence punishable under Section 9(b), voluntarily seeks to undergo medical treatment for dead-diction from a hospital or an institution accredited as Treatment and Rehabilitation Centre by the Government and undergoes such treatment shall not be liable to prosecution under Section 9 (b): Provided that the said immunity from prosecution may be withdrawn if the addict does not undergo the complete treatment for dead-diction.
