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State of Jharkhand - Section

Section 62 in Bihar Excise Act, 1915

62. Penalty for offence not otherwise punishable.

- If any person is convicted of any act in contravention of any of the provision of this Act, or of any rule, notification, or order made, issued or given under this Act, for which a penalty is not prescribed elsewhere in this Act, he shall be liable to fine which may extend to two hundred rupees.