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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 72 in Bihar and Orissa Excise Rules, 1919 72. Compensation for loss of time may be granted to persons referred to in Section 89, clause (n) by the Collector or by the Magistrate before whom they are charged,
