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NCT Delhi - Section

Section 51 in The Delhi Excise Act, 2009

51. Penalty for offences not otherwise provided for.

- Whoever does any act in contravention of any of the provisions of this Act or any rule or order made thereunder and punishment for which has not been otherwise provided for such contravention, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to ten thousand rupees, or with both.