Section 47(ii) in The Bihar and Orissa Excise Act, 1915
(ii)for an offence under Clause (c), be punishable with imprisonment for a term which may extend to [one year] [Substituted videO.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).] or with fine which may extend to [ten thousand rupees] [Substituted videO.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).] or with both.
