94A. [ Punishment for failure in duty by Prohibition Officer or Police Officer. [Inserted by Gujarat Act No. 29 of 2011, dated 1.12.2011.]
- Any Prohibition Officer or Police Officer duty bound under Section 116-C, fails to send the sample of liquor to Forensic Science Laboratory of the State for its detailed report shall, on conviction, be punished with imprisonment for a term which may extend to one year and with fine which may extend to three thousand rupees.]
