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[Cites 0, Cited by 1] [Section 61(1)] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1)(iii) in The Punjab Excise Act, 1914

(iii)country liquor manufactured otherwise than in a licensed distillery in Punjab, in a quantity not exceeding twelve bottles, each bottle containing 750 mil ilitres, such imprisonment shall not be less than six months and such fine shall not be less than five thousand rupees and in a quantity exceeding twelve bottles ofthe aforesaid capacity, such imprisonment shall not be less than two years and such fine shall not be less than two lac rupees. In case the fine is not paid, he shall have to undergo further imprisonment;