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

State of Tripura - Subsection

Section 51(2) in The Bengal Excise Act, 1909

(2)When any licensed vendor or any person in his employ and acting on his behalf, is charged with permitting drunkenness or intoxication on the premises of such vendor, and it is proved that any person was drunk or intoxicated on such premises, it shall lie on the person charged to prove that the vendor and the persons employed by him took all reasonable steps for preventing drunkenness or intoxication on such premises.