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[Cites 0, Cited by 29] [Entire Act]

State of Punjab - Section

Section 16 in The Punjab Excise Act, 1914

16. Import, export and transport of intoxicants.

- No intoxicant shall be imported, exported or transported except :-
(a)after payment of any duty to which it may be liable under this Act or execution of [an agreement] [Substituted 'a bond' by Punjab Act No. 26 of 2013, dated 9.4.2013], for such payment, and
(b)in compliance with such conditions as the State Government may impose.