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[Cites 0, Cited by 1] [Section 33(1)] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(1)(f) in The Delhi Excise Act, 2009

(f)sells any intoxicant, collects, possesses or buys any intoxicant beyond the prescribed quantity, shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to three years and with fine which shall not be less than fifty thousand rupees but which may extend to one lakh rupees.