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[Entire Act]
State of Bihar - Section
Section 35 in The Bihar Prohibition And Excise Act, 2016
35. [ [Deleted by Bihar Act No. 8 of 2018, dated 30.7.2018.]
***]| 35. Penalty for committing fraud.- Whosoever,(a) sells or keeps or exposes for sale as foreign liquor imported into India, any liquor which he knows or has reason to believe to be Indian made foreign liquor or country liquor; or(b) sells or keeps or exposes for sale, as Indian made foreign liquor, any liquor which he knows or has reason to believe to be country liquor; or(c) labels any bottle,case, package or other receptacle containing country liquor or Indian made foreign liquor, or the cork of any such bottle,or deals with any bottle, case, package or such other receptacle containing country liquor or Indian made foreign liquor or deals with any bottle, case, package or other receptacle containing country liquor or Indian made foreign liquor with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor; or(d) labels any bottle,case, package or other receptacle containing country liquor, or the cork of any such bottle, or deals with any bottle, case, package or such other receptacle containing country liquor or deals with any bottle, case, package or other receptacle containing country liquor with the intention of causing it to be believed that such bottle, case, package or other receptacle contains Indian made foreign liquor; or(e) camouflages or attempts to camouflage any liquor or liquor bottle in order to cheat any consumer or buyer, by use of any means with the objective to project the liquor what it is not ;shall be punishable with imprisonment which shall not be less than ten years but which may extend to imprisonment for life and with fine, which shall not be less than one lakh rupees but which may extend to ten lakh rupees. |