Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] Bengal Presidency - Section Section 57 in Bengal Excise Act, 1909 57. Imprisonment under section 55 or section 56. - No person other than the actual offender shall be punished under section 55 or section 56 with imprisonment, except in default of payment of a fine.
