Section 12 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019
12. Amendment of Section 64.
- In Section 64 of the principal Act, for clause (c), the following clause shall be substituted, namely-"(c) save in a case provided for by Section 60, wilfully contravenes any rule "made under Sections 40 and 41 shall, for each such offence, be punished with fine which shall not be less than twenty thousand rupees.".
