25. Amendment of Section 54, Rajasthan Act No. 2 of 1950.
- In Section 54 of the Rajasthan Excise Act, 1950 (Act No. 2 of 1950), hereinafter in the chapter referred to as the principal Act,-(a)for the existing expression "two thousand rupees", appearing after the expression "extend to" and before the punctuation mark the expression "twenty thousand rupees" shall be substituted;(b)for the existing punctuation mark appearing at the end of the existing proviso, the punctuation mark shall be substituted; and(c)after the existing proviso, so amended, the following proviso shall be added, namely:-"Provided further that if the quantity of liquor found at the time or in the course of detection of the offence exceeds fifty bulk litres, the person guilty for such offence shall be punished with the minimum sentence of imprisonment for one year and fine of ten thousand rupees.".
