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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(2) in The Assam Excise Act, 1910

(2)Whoever as aforesaid-
(a)taps or draws tari from any producing tree ; or
(b)bottles any tari or pachwai for the purposes of sale ; or
(c)imports, exports, transports, manufactures, possesses or sells any tari or pachwai, shall be punished with imprisonment which may extend to six months or with tine or with both.