72. [ Offences to be bailable. [Substituted vide Haryana Act No. 20 of 1998.]
- All offences, punishable under this Act shall be bailable within the meaning of the Code of Criminal Procedure, 1973 :Provided that the offence of possession of a working still for the manufacture of any intoxicant under section 61(1) and Section 63 shall be non-bailable.]
