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State of Puducherry - Section

Section 47 in Pondicherry Excise Act, 1970

47. Penalty for vexatious delay.

- Any officer or person exerising powers under this Act, who vexatiously and unnecessarily delays forwarding to the nearest Excise Officer or to the officer in charge of the nearest police station, as required by sub-section (2) of section 58 any person arrested, shall on conviction, be punished with fine which may extend to two hundred rupees.