Section 69B in The United Provinces Excise Act, 1910
69B. Penalty for abetment.
- Whoever abets an offence punishable under this Act shall, whether such offence be or be not committed in consequence of such abetment and notwithstanding anything contained in Section 116 of the Indian Penal Code, be punished on conviction for such abetment with the same punishment as is provided for the principal offence.
