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State of Tamilnadu - Section

Section 9 in Tamil Nadu Prohibition Act, 1937

9. Punishment for vexatious delay.

- Any officer or person exercising powers under this Act, who vexatiously and unnecessarily delays forwarding to a Prohibition Officer or to the officer in charge of the nearest police station as required Section 38, any person arrested or any article seized under this Act, shall be punished with fine which may extend to two hundred rupees.