Section 68(1)(a) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(1)(a) in Bihar Excise Act, 1915

(a)[ may subject to any restrictions imposed by any rules made under clause (k) of section 89, accept from any person whose license, permit or pass is liable to be cancelled or suspended under clause (a), clause (b), or clause (c) of section 42, or who is reasonably suspected of having committed an offence punishable under any section of this Act other than section 61, payment of a sum of money, not exceeding ten thousand rupees, in lieu of such cancellation or suspension or by way of composition for such offence, as the case may be, and] [Substituted by Act 3 of 1974.]

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State of Jharkhand - Subsection

Section 68(1)(a) in Bihar Excise Act, 1915