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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(g) in Punjab Supply and Sale of Bhang Rules, 1956

(g)The licensee shall comply with any rules made under the Excise Act, 1914, for the regulation of the import, transport or sale of intoxicating drugs.
(i)In the event of licensee infringing any of these conditions he shall be liable to be deprived of his licence at the Collector's discretion, in addition to any other penality to which he may be liable under the penal provisions of the Excise Act, 1914.