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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Bengal Presidency - Subsection

Section 46(e) in Bengal Excise Act, 1909

(e)removes any intoxicant from any distillery, brewery, warehouse or other place of storage, licensed, established, authorized or continued under this Act, [shall be punishable with imprisonment for a term which may extend to [three years] [Substituted by section 6(e), ibid for the words shall be liable to imprisonment for a term which may extend to three years and shall also be liable to fine which may extend to five thousand rupees, but in no case the Court shall award a sentence of imprisonment of less than three months and a fine of rupees one thousand.] and with fine which may extend to [ten thousand rupees] [Substituted by section 3(2), ibid for the words one thousand rupeeSection]].