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State of Mizoram - Section

Section 14 in The Mizoram Excise Act, 1973

14. Prohibition of manufacture, import, etc., of Charas.

(1)No person shall manufacture, import, export, transport, possess or sell charas (Cannabis Resin).
(2)If any person contravenes the provisions of sub-section (1), he shall be punished with imprisonment for a term which may extend to five years and also with fine.