Section 48A in The Bihar and Orissa Excise Act, 1915
48A. [ Penalty for contravention of Section 24-A. [Inserted by Act 11 of 1978.]
- Whoever contravenes the provision of Section 24-A shall, on conviction, be punishable with imprisonment for a term which shall not be less than [two years] but may extend to [five years] [Substituted by Orissa Act 2 of 1999.] and also with fine which shall not be less than [five thousand rupees] [Substituted by Orissa Act 2 of 1999.] but may extend to [twenty thousand rupees] [Substituted by Orissa Act 2 of 1999.]].[* * *] [Omitted by Orissa Act 2 of 1999.]
