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 0] [Section 48] [Entire Act] Bengal Presidency - Subsection Section 48(2) in Bengal Excise Act, 1909 (2)in the case of clause (b), for the first offence, for not less than one month, and for the second and for every subsequent offence, for not less than three months]]
