Section 19(2)(d) in The Bengal Excise Act, 1909

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(d)tari intended to be used solely for the preparation of food for domestic consumption, and not-

(i)as an intoxicating article, or

(ii)for the preparation of any intoxicating article, or

(iii)for the preparation of any article for sale.

Legal Document View