Section 27(1) in Mizoram Drug (Controlled Substances) Act, 2016
(1)The Government may, having regard to the nature of any drug or controlled substances, their vulnerability to theft, substitutions, constraints of proper storage space or any other relevant considerations, by notification published in the Official Gazette, may specify, as soon as may be after their seizure, be disposed by such officer and in such manner as the Government may, from time to time, determine after following the procedure hereinafter specified.
