Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(2)The following shall be the prohibited articles for the purpose of sub-rule (1), namely-
(a)Alcohol or spirit of every description;
(b)Bhang, Ganja or Opium;
(c)Drugs of every description;
(d)Matches and materials for producing fire;
(e)Implements of gambling;
(f)Any implements capable of causing hurt or facilitating escape;
(g)Any other articles specified in this behalf by the Superintendent, by a special order.