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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(a) in The Punjab Excise Act, 1914

(a)regulating the manufacture, supply, storage or sale of any intoxicant, including :-
(i)the character, erection, alteration, repair, inspection, supervision, management and control of any place for the manufacture, supply storage or sale of such article and the fittings, implements apparatus and registers to be maintained therein;
(ii)the cultivation of the hemp plant and the collection of spontaneous growth of such plant and the preparation of any intoxicating drug.
(iii)the tapping of drawing of tari from any tari producting tree.