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[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(3)(e) in The Punjab Excise Act, 1914

(e)taps or draws tari form any tari producing tree, shall be punishable with imprisonment not less than one year which may extend to two years and such fine shall not be less than two lac rupees. In case the fine is not paid, he shall have to undergo further imprisonment.]