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[Cites 0, Cited by 1] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(1) in The Bihar and Orissa Excise Act, 1915

(1)When, in any case tried by him, the Magistrate decides that anything is liable to confiscation under Section 66, he may either order confiscation or give the owner of such thing an option to pay, in lieu of confiscation, such fines as the Magistrate think fit.