Section 42(1) in Mizoram Drug (Controlled Substances) Act, 2016
(1)The Government may, in its discretion, establish centre for identification treatment etc. for Drug Addicts and for supply of drugs necessary for treatments. Only after the Accreditation of Treatment cum Rehabilitation Centres is done by the Government, will the Treatment cum Rehabilitation Centres be certified and authorized by the Government as an agency to act and provide drug treatment related services in the state of Mizoram.
