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State of Jharkhand - Section

Section 60 in Bihar Excise Act, 1915

60. Imprisonment under section 58 or section 59.

- No person on whose account an intoxicant, has been illegally imported, exported, transported, manufactured, sold or held in possession within the meaning of section 58, and no holder of a licence, permit or pass who may be punishable under section 59, shall on conviction, be punished with imprisonment, except in default of payment of fine.