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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in The Bihar Prohibition And Excise Act, 2016

(3)In case the driver or person referred to in sub-section (2) fails to comply with the provisions of sub-section (2), he may, apart from being levied such penalty as the State Government may decide, also be prosecuted under section 30 of this Act;