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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Telangana - Subsection

Section 51(1) in Telangana Excise Act, 1968

(1)Whenever any intoxicant is manufactured or collected or any excise tree is tapped or any hemp plant is cultivated, in or on any land or building, in contravention of this Act -
(a)all owners or occupiers of such land or building or their agents;
(b)
(i)village officers or servants including members of the village police,
(ii)sarpanches, members and officers of the gram panchayat, and
(iii)all officers (other than [Prohibition and Excise Officers] [[Throughout the Act
For Substituted