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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

Bengal Presidency - Subsection

Section 51(1)(e) in Bengal Excise Act, 1909

(e)permits any persons whom he knows, or has reason to believe, to have been convicted of any non-bailable offence, or who are reputed prostitutes, to meet, or any such. person to remain, on the premises of such vendor, whether for the purposes of crime or prostitution or not, he shall be liable to [imprisonment for a term which may extend to [two years] [Substituted by section 36(3) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words fine which may extend to five hundred rupeeSection] or to fine which may extend to [ten thousand rupees] [Substituted by section 9(2), ibid for the words two thousand rupeeSection] or to both.]