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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 40(2) in The Andaman and Nicobar Islands Excise Regulation, 2012

(2)If a person consumes any such liquor on such premises, he shall be punishable with fine which may extend to two thousand rupees.