Section 61(1)(vii) in The Punjab Excise Act, 1914

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State of Punjab - Subsection

Section 61(1)(vii) in The Punjab Excise Act, 1914

(vii)foreign liquor manufactured in a licensed distillery or brewery or bottling plant in India or imported into India on which custom duty is leviable under the Indian Tariff Act, 1934 or the Customs Act, 1962, on which excise duty and all other levies payable under this Act, has been paid beyond the prescribed limit for private possession, such imprisonment shall not be less than six months and such fine shall not be less than one lac rupees. In case the fine is not paid, he shall have to undergo further imprisonment; and

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State of Punjab - Subsection

Section 61(1)(vii) in The Punjab Excise Act, 1914