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State of Andhra Pradesh - Section

Section 48 in Andhra Pradesh Excise Act, 1968

48. Penalty for vexatious delay.

- Any officer or person exercising powers under this Act, who vexatiously and unnecessarily delays forwarding to the nearest Prohibition and Excise Officer or to the officer-in-charge of the nearest police station, as required by sub-section (2) of Section 60 any person arrested, shall, on conviction, be punished with fine which may extend to two hundred rupees.