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NCT Delhi - Section

Section 38 in The Delhi Excise Act, 2009

38. Penalty for possession of liquor unlawfully imported, non duty paid, etc.

- Whoever has in his possession any liquor knowing the same to have been unlawfully imported, transported or manufactured or knowing the prescribed duty not to have been paid thereon, shall be punishable with imprisonment for a term which may extend to six months and fine which may extend to one lakh rupees.