Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 17 in Bihar Power Alcohol Act, 1948 17. Penalty for offence against Section 4. - Whoever contravenes the provisions of Section 4 shall be punishable with fine which may extend to one hundred rupees.
