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State of Telangana - Section

Section 51 in Telangana Excise Act, 1968

51. Landholders, Officers and others to give Information.

(1)Whenever any intoxicant is manufactured or collected or any excise tree is tapped or any hemp plant is cultivated, in or on any land or building, in contravention of this Act -
(a)all owners or occupiers of such land or building or their agents;
(b)
(i)village officers or servants including members of the village police,
(ii)sarpanches, members and officers of the gram panchayat, and
(iii)all officers (other than [Prohibition and Excise Officers] [[Throughout the Act
For Substituted