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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(2) in The Bihar Prohibition And Excise Act, 2016

(2)If a person consumes any such liquor or intoxicant on such premises, he shall be punishable with a term which shall not be less than five years but which may extend to seven years and with fine, which shall not be less than one lakh rupees which may extend to ten lakh rupees.