Section 275(2) in Rules under the United Provinces Excise Act, 1910
(2)Offences transferred from the Excise Act to the Medicinal and Toilet Preparations (Excise Duties) Act, 1955. - Cases governed prior to April, 1937 by the Excise Act, 1910, relating to the manufacture of medicinal and toilet preparations containing alcohol, or Indian hemp are now triable under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955.
