Legal Document View

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
[Cites 0, Cited by 1] [Section 54(2)] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(2)(a) in Tamil Nadu Prohibition Act, 1937

(a)for the issue of licences and permits and the enforcement of the conditions thereof ;
(aa)[ prescribing the penalty for wastage or shortage of spirits in excess of the prescribed limits at such rate not exceeding twice the normal rate of excise duty or fee that would be payable on the quantity of the spirits lost in excess of the prescribed limits;] [Inserted by Tamil Nadu Act No. 33 of 1986.]