Section 20(3)(e) in Bengal Excise Act, 1909

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Bengal Presidency - Subsection

Section 20(3)(e) in Bengal Excise Act, 1909

(e)the sale of tart lawfully possessed and intended to be used solely for the preparation of food for domestic consumption and not-

(i)[as an intoxicating article] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words as an intoxicant.], or

(ii)for the preparation of any intoxicating article, or

(iii)for the preparation of any article for sale.

Legal Document View

Unlock Advanced Research with PRISMAI

Bengal Presidency - Subsection

Section 20(3)(e) in Bengal Excise Act, 1909