Section 18 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
18. Amendment of Section 71.
- In Section 71 of the principal Act-(a)After the word and figures "Section 60," the words and figures "Section 60-A," shall be inserted.(b)for the proviso the following proviso shall be substituted, namely-"Provided that, notwithstanding anything to the contrary in Section 60-A and 60-B, no person other than the actual offender shall be punished with imprisonment except in default of payments of fine.".
