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State of Bihar - Section

Section 8 in The Bihar Prohibition Act, 1938

8. Prohibition of manufacture of liquor and construction and working of distillery or brewery.

- Whoever-
(a)manufactures liquor; or
(b)constructs or works any distillery or brewery; shall be punishable with imprisonment of either description which may extend to one year, or with fine which may extend to two thousand rupees, or with both.