50A. [ Penalty for assault. [Section 50-A with marginal heading inserted by Act No.20 of 1994.]
- Notwithstanding anything contained in the Indian Penal Code 1860 (Central Act 45 f 1860) who ever assault or threatens to assault or obstructs or attempts to obstruct any [Prohibition and Excise Officer] in the discharge of his official duties in the matters of detection, seizure, arrest, investigation, prosecution of the offences under the Act or attempts to use criminal force on such [Prohibition and Excise Officer] [[Throughout the ActFor Substituted
