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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(2) in The Bihar and Orissa Excise Act, 1915

(2)If any person not employed as aforesaid consumes any such [intoxicant] [Substituted by A.L.O. 1937, for 'excisable articles'.] on such premises, he shall be liable to fine which may extend to two hundred rupees.