Section 47(i) in The Bihar and Orissa Excise Act, 1915
(i)for the offence, other than any offence under Clause (c), be punishable with imprisonment for a term which shall not be less than [three years] [Substituted videO.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).] but may extend to [seven years] [Substituted videO.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).] and also with fine which shall not be less than [twenty thousand rupees] [Substituted videO.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).] but may extend to [fifty thousand rupees;] [Substituted videO.A. No. 10 of 2006, O.G.E. No. 1261 dated 8.9.2006 (w.e.f. 1.6.2006).]-
