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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(2) in Chhattisgarh Excise Act, 1915

(2)Where any licensed vendor, or any person in his employ and acting on his behalf, is changed with permitting drunkenness on the premises of such vendor, and it is proved that any person/was drunk on such premises, the burden shall lie on the person charged to prove that the licensed vendor and the persons employed by him took all reasonable steps for preventing drunkenness on such premises.