Section 60 in The Bihar and Orissa Excise Act, 1915
60. Imprisonment under Section 58 or Section 59.
- No person on whose account an [intoxicant] [Substituted by A.L.O. 1937, for 'excisable articles.'] [* * *] [The words 'other cocaine' were repealed by the Dangerous Drugs Act 2 of 1930.] has been illegally imported, exported, transported, manufactured, sold or held in possession within the meaning of Section 58, and no holder of a licence, permit or pass who may be punishable under Section 59, shall, on conviction, be punished with imprisonment, except in default of payment of fine.
