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State of Chattisgarh - Section

Section 40A in Chhattisgarh Excise Act, 1915

40A. Punishment for obstruction to, assault on officer etc.

- Whoever assaults or obstructs -
(a)any excise officer or person exercising powers under this Act, or
(b)any informant or other person helping any such officer or person while exercising powers under this Act, shall be punished with imprisonment which may extend to two years or with fine which may extend to two thousand rupees or with both.