Section 48B in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
48B. Penalty for possession of unused and printed labels, corks etc.
- Whoever in contravention of the provisions of section 12-A of this Act has in his possession any printed label, cork, capsule or seal or an imitation thereof, shall be punished with imprisonment for a term which may extend to [one year but shall not be less than three months and with fine which may extend to three thousand rupees but shall not be less than one thousand rupees.] [Substituted by Act XIII of 2002 Section 3.]
