Section 8 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
8. Amendment of Section 55.
- For Section 55 of the principal Act, the following section shall be substituted, namely-"55. An offences punishable under sub-section (2) of Section 60, Section 60-A, Section 62, Section 63 and Section 64-A, abetment of any offence punishable under the said sections and the offences under Section 69 wherein any person has been previously convicted thrice for the same offence, shall be non-bailable within the meaning of the Code of Criminal Procedure, 1973.".
