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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Puducherry - Subsection

Section 43(1) in Pondicherry Excise Act, 1970

(1)Where in any case tried by him, the Magistrate decides that anything is liable to confiscation under section 42, he may either order confiscation or may give the owner of the thing liable to be confiscated an option to pay in lieu of confiscation such fine as the Magistrate thinks fit.