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[Cites 0, Cited by 1] [Section 57] [Entire Act]

State of Jharkhand - Subsection

Section 57(c) in Bihar Excise Act, 1915

(c)wilfully does any act, in breach of the conditions of the license, permit or pass, for which a penalty is not prescribed elsewhere in this Act, he shall be liable in case (a), to fine which may extend to two hundred rupees and in case (b) or in case (c), to fine which may extend to five hundred rupees.