Section 41 in The Dadra and Nagar Haveli Excise Regulation, 2012
41. Penalty for possession of liquor unlawfully imported or non-duty paid, etc. - Whoever, has in his possession any liquor knowing the same to have been unlawfully imported, transported or manufactured or knowingly avoids payment of prescribed duty, shall be punished with imprisonment for a term which may extend to six months and shall also be liable to fine which may extend to one lakh rupees or five times of the value of liquor whichever is higher.
