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State of Gujarat - Section
Section 92 in Gujarat Prohibition Act, 1949
92. [ [Deleted by Gujarat Act No. 9 of 2017, dated 16.3.2017.]
***]| 92. [ Rendering Community service in lieu of imprisonment. [Section 92 inserted by Gujarat 21 of 2003, dated 5th April 2003 (w.r.e.f. 17-02-2006).]- (1) Where the court, on conviction for the first offence under clause (b) of sub-section (1) of section 66 for consumption of an intoxicant, or sub-section (1) of section 85 or both sentences a person to simple imprisonment for certain term,[it may], in lieu of such imprisonment, require such person to execute a bond with sureties containing such conditions in such form as may be prescribed, for rendering such community service and subjecting himself to such medical treatment for getting freed from addiction of intoxicant as may be prescribed for the term of such imprisonment.(2) On execution of the bond under sub-section (1), the sentence shall stand suspended and the person shall be released:Provided that if the person commits breach of any condition of the bond, the suspension of sentence shall stand cancelled and the sentence shall revive and the person shall be arrested by any police officer without warrant and remanded to undergo the unexpired portion of the sentence.Explanation.- Nothing in this section shall be deemed as granting of probation to the offender.] |