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State of Maharashtra - Section

Section 22 in The Maharashtra Opium Smoking Act

22. Penalty for neglecting to assist officers acting under the Act.

Any officer or person mentioned in the preceding section who without lawful excuse neglects or refuses to give information or to take preventive measures or to give assistance to any of the officers mentioned in section 12 or section 13 or section 18 in the manner required by the preceding section shall, on conviction, be punishable with fine which may extend to Rs. 500.