Section 49(c) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(c)[ wilfully commits any contravention not otherwise provided for by this Act, or any rule or order prescribed or notified under this Act, or] [Clause (c) of section 49 substituted by Notification No. 14 published in Government Gazette dated 17th Phagan, 1983.]
