Section 48(1)(a) in Chhattisgarh Excise Act, 1915

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State of Chattisgarh - Subsection

Section 48(1)(a) in Chhattisgarh Excise Act, 1915

(a)accept from any person whose licence, permit or pass is liable to be cancelled or suspended under clauses (a) or (b) of Section 31, or who is reasonably believed to have committed an offence under Section 37, Section 38, Section 38-A (Except cases involving admixture of an intoxicant with any noxious drugs) or Section 39, a sum of money not exceeding ten thousand rupees in lieu of such cancellation or suspension or by way of composition for such offence, as the case may be, or may impose as a penalty a sum not exceeding ten thousand rupees, and may, in either case, order the confiscation of articles which are seized; and

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State of Chattisgarh - Subsection

Section 48(1)(a) in Chhattisgarh Excise Act, 1915