Section 36 in The Bihar Prohibition And Excise Act, 2016
36. [ Penalty for dealing in spurious liquor. [Substituted by Bihar Act No. 8 of 2018, dated 30.7.2018.]
- Whoever, manufactures, possesses, sells, stores, distributes, bottles, imports, exports, or transports any spurious liquor, shall be punishable with imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life and with fine, which shall not be less than one lakh rupees but which may extend to ten lakh rupees.
