Section 66 in The United Provinces Excise Act, 1910
66. Penalty for excise officer refusing to do duty.
- Any excise officer who without lawful excuse shall cease or refuse to perform, or shall withdraw himself from the duties of his office, unless expressly allowed to do so in writing by the Excise Commissioner, or unless he shall have given to his superior officer two months notice in writing of his intention to do so, shall be punished with imprisonment which may extend to [one year] [Substituted 'three months' by U.P. Act No. 4 of 2018, dated 5.1.2018.], or with fine which may extend to [five thousand rupees] [Substituted 'five hundred rupees' by U.P. Act No. 4 of 2018, dated 5.1.2018.], or with both.
