Section 36(1)(h) in Andhra Pradesh Excise Act, 1968

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State of Andhra Pradesh - Subsection

Section 36(1)(h) in Andhra Pradesh Excise Act, 1968

(h)in contravention of Section 19 employs or permits to be employed on any part of his licensed premises referred to in that section any child or person suffering from leprosy or other contagious disease, shall on conviction, be punished,-

(i)in the case of an offence falling under clause (a) clause (b) or clause (c) with imprisonment for a term which shall not be less than six months but which shall not exceed two years and with fine which may extend to one thousand rupees;

(ii)in any other case, with imprisonment which may extend to three months, or with fine which may extend to five hundred rupees, or with both.

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State of Andhra Pradesh - Subsection

Section 36(1)(h) in Andhra Pradesh Excise Act, 1968