Section 17 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
17. Amendment of Section 70.
- In Section 70 of the principal Act,-(a)in sub-section (1), for clause (a), following clause shall be substituted, namely-"(a) of an offence punishable under Section 60, Section 60-A, Section 62, Section 63, Section 64-A, Section 65 or Section 69-B, except on his own knowledge or suspicion or on the complaint or report of an excise officer, or".(b)for sub-section (2), the following sub-section shall be substituted, namely-"(2) Except with the special sanction of the State Government no Magistrate shall take congnisance of any offence punishable under this Act other than an offence committed or abetted under sub-section (a) and (b) of Section 60-A and Section 67, unless the prosecution is instituted within a year after the date on which the offence is alleged to have been committed.".
