Section 55 in The Bihar and Orissa Excise Act, 1915
55. Penalty for possession of intoxicant in respect of which an offence has been committed.
- If any person, without lawful authority, has in his possession any quantity of any [intoxicant] [Substituted by A.L.O. 1937, for 'excisable articles'.], knowing, or having reason to believe, the same to have been unlawfully imported, transported or manufactured, or knowing; or having reason to believe that the prescribed duty has not been paid thereon, he shall be liable to imprisonment for a term which may extend to [three years] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).], or to fine which may extend to [twenty thousand rupees] [Substituted vide O.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).], or to both.
