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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Puducherry - Subsection

Section 12(1)(f) in Pondicherry Excise Act, 1970

(f)use, keep, or have in his possession, any materials, still, utensil, implement or apparatus, whatsoever for the purpose of manufacturing any intoxicant other than toddy; except under the authority and subject to the terms and conditions of a licence granted by the Excise Commissioner in that behalf or under the provisions of section 17.