Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 57 in The Bengal Excise Act, 1909 57. Imprisonment under Section 55 or Section 56. - No person other than the actual offender shall be punished under Section 55 or Section 56 with imprisonment, except in default of payment of a fine.
