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State of Kerala - Section

Section 38 in Abkari Act, 1 of 1077

38. Offences to be reported, etc.

- Every [Officer of Government] [Substituted for the words 'Sirkar Officer' by Section 27 of Act 10 of 1967.] other than an Abkari Officer, shall be bound to give immediate information to an Abkari Officer, and every Abkari Officers shall be bound to give immediate information either to his immediate official superior or to an Abkari Inspector, of all breaches of any of the provisions of this Act, which may come to his knowledge; and all such officers shall be bound to take all reasonable measures in their power to prevent the commission of any such breaches which they may know or have reason to believe are about or likely to be committed.