Section 21(2) in The M.P. Extension of Laws Act, 1958
(2)Omit sub-sections (2) and (3).Section 23. - For "fourteen" substitute "eighteen".Section 25. - In clause (i) of sub-section (3), omit "or on any article which has been imported into any part other than the Mahakoshal region of Madhya Pradesh as formed by the provisions of Part II of the States Reorganisation Act, 1956 (37 of 1956), and on which a duty has already been paid on such importation under any corresponding law in force in that part".Section 27-A. - In sub-section (2), omit item (c).Omit Section 33-A.Section 34. - After the proviso, insert :"Provided further that when any person is convicted under this section of any offence committed in respect of manufacture, possession, or sale of any liquor, he shall be punishable for every such offence with imprisonment for a term which may extend to six months and with fine which may extend to one thousand rupees."Section 38. - In clause (c) of sub-section (1), omit "reputed".Section 48. - In clause (a) of sub-section (1), after "as the case may be" and before "and" insert "or may impose as a penalty a sum not exceeding two hundred rupees and may order the confiscation of articles which are seized."Section 59. - For sub-section (1), substitute-"(1) All offences punishable under this Act shall be bailable within the meaning of the Code of Criminal Procedure, 1898 (V of 1898)."Section 62. - After clause (d) of sub-section (2), insert the following, namely :-"(d-1) regulating the import, export, transport, collection, possession, supply, storage or sale of mahua flowers, prescribing licences and permit therefor, throughout the State or in any specified area or for any specified period."
