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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jharkhand - Subsection

Section 67(1) in Bihar Excise Act, 1915

(1)When, in any case tried by him, the Magistrate decides that anything is liable to confiscation under section 66, he may either order confiscation or give the owner of such thing an option to pay in lieu of confiscation, such fine as the Magistrate thinks fit.