Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8] [Entire Act]

State of Bihar - Section

Section 41 in The Bihar Prohibition Act, 1938

41. Offences to be reported etc.

- Every village chaukidar and dafadar shall be bound to give immediate information at the nearest police station or to a Prohibition Authority of any breach of any of the provisions of this Act which may come to his knowledge; and all such officers and servants shall be bound to take all reasonable measures in their power to prevent the commission of any such breaches which they may know or have reason to believe are about or likely to be committed.