If any person, after having been previously convicted of an offence punishable under section 31, section 32, section 33, section 36 or section 37 or under the corresponding provisions of any enactment repealed by this Act, subsequently commits and is convicted of an offence punishable under any of these sections, he shall be liable to twice the punishment which might be imposed on a first conviction under this Act:
(2) On the payment by such person of such sum of money or such value or both, as the case may be, such person, if in custody, shall be set at liberty and all the property seized may be released and no proceedings shall be instituted against such person in any Criminal Court. The acceptance of compensation shall be deemed to amount to an acquittal and in no case shall any further proceedings be taken against such person or property with reference to the same Act.
45. Penalty on Excise Officer making vexatious search, seizure, detention or arrest. Any Excise Officer or other person who vexatiously and without reasonable ground for suspicion
(a) enters or searches or causes to be entered or searched any closed place under colour of exercising any power conferred by this Act, or
(b) seizes the movable property of any person on the pretext of seizing or searching for any article liable to confiscation under this Act, or
(c) searches, detains or arrests any person, or
(d) in any other way exceeds his lawful powers under this Act,
shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both.
46. Penalty for Excise Officer refusing to do duty. Any Excise Officer, who, without lawful excuse shall cease or refuse to perform or withdraws himself from, the duties of his office, unless expressly allowed to do so in writing by the Excise Commissioner, or unless he shall have given to his official superior officer two months' notice in writing of his intention to do so, or who shall be guilty of cowardice, shall, on conviction, be punished with imprisonment, which may extend to three months, or with fine which may extend to I live hundred rupees, or with both.
47. Penalty for vexatious delay. Any officer or person exercising powers under this Act, who vexatiously and unnecessarily delays forwarding to the nearest Excise Officer or to the officer in charge of the nearest police station as required by sub-section (2) of section 58 any person arrested, shall, on conviction, be punished with fine which may extend to two hundred rupees.
48. Penalty for abetment of escape of persons arrested, etc. Any officer or person who unlawfully releases or abets the escape of any person arrested under this Act or abets the commission of any offence against this Act, or acts in any manner inconsistent with his duty for the purpose of enabling any person to do anything whereby any of the provisions of this Act may be evaded or contravened or the excise revenue may be defrauded and any officer of any other Department referred to in section 49 who abets the commission of any offence, against this Act in any place, shall, on conviction, for every such offence, be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
CHAPTER VIII
DETECTION, INVESTIGATION AND TRIAL OF OFFENCES
49. Landholders, officers and others to give information. (1) Whenever any intoxicant is manufactured or collected, or any hemp plant is cultivated, in of on any land or building, in contravention of this Act
(a) all owners and occupiers of such land or building or their agents, and
(b)(i) village karnams or the peons working under them,
(ii) all officers (other than Excise Officers), employed in the collection of revenue or rent of land on behalf of the Government, or a local authority in the locality in which such land or building is situated,
shall, in the absence of reasonable excuse, be bound to give notice of the fact to a magistrate or to an officer of the Excise or Police or Revenue Department as soon as the fact comes to their knowledge.
(2) Every Excise Officer shall be bound to give immediate information either to his immediate official superior or to an Excise Inspector, of all breaches of any of the provisions of this Act, which may come to his knowledge under sub-section (1) or otherwise.
(3) All such officers, or servants as are referred to in sub-section (1) shall be bound
(a) to take all reasonable measures in their power to prevent the commission of such breaches which they may know, or have reason to believe are about or likely to be committed; and
(b) to assist the Excise Commissioner in carrying out the provisions of this Act.
50. Power to enter and inspect places of manufacture and sale. The Excise Commissioner or a Deputy Commissioner or any other Excise Officer not below such rank as may be prescribed, or any Police Officer duly empowered in that behalf, may
(a) enter and inspect, at any time, by day or by night, any place in which any licensed manufacturer, manufacturers or stores any intoxicant, and
(b) enter and inspect at any time within the hours during which sale is permitted, and at any oilier time during which the same may be open, any place in which any intoxicant is kept for sale by any person holding a licence under this Act; and
(c) examine the accounts and registers, and examine, test, measure or weigh any materials, stills, utensils, implements, apparatus, or intoxicant found in such place.
51. Power to arrest without warrant, to seize articles liable for confiscation and to make searches. (1) Any officer of the Government employed in the Excise, Police or Revenue Department of the Union territory, subject to such restrictions as may be prescribed, and any other person duly empowered, may
(a) arrest without warrant any person found committing an offence punishable under section 31, section 32, section 33 section 35 or section 36;
(b) seize and detain any excisable or other article which he has reason to believe to be liable to confiscation under this Act, or any other law for the time being in force, relating to excise revenue; and
(c) detain and search any person upon whom, and any vessel, raft, vehicle, animal, package, receptacle or covering in or upon which, he may have reasonable cause to suspect any such article to be.
(2) When any person is accused or is reasonably suspected of committing an offence under this Act, other than an offence under section 31, section 32, section 33, section 35 or section 36 and on demand of any such officer as aforesaid, refuses to give his name and residence or gives a name and residence which such officer has reason to believe is false, he may be arrested by such officer, in order that his name and residence may be ascertained.
52. Power of magistrate to issue a warrant. If a magistrate, upon information and after such enquiry (if any) as he thinks necessary, has reason to believe that an offence under section 31, section 32, section 33, section 35 or section 36 has been, is being, or is likely to be, committed, he may issue a warrant
(a) for the search of any place in which he has reason to believe that any intoxicant, still, utensil, implement, apparatus or materials which are used for the commission of such offence or in respect of which such offence has been, is being, or is likely to be, committed, are kept or concealed, and
(b) for the arrest of any person whom he has reason to believe to have been, to be, or to be likely to be, engaged in the commission of any such offence.
53. Power to search without warrant. Whenever the Excise Commissioner or a Deputy Commissioner or any police officer not below the rank of an officer in charge of a police station or any Excise Officer not below the rank of Excise Sub-Inspector, has reason to believe that an offence under section 31, section 32, section 33, section 35, or section 36 has been, is being, or is likely to be, committed, and that a search warrant cannot be obtained without affording the offender an opportunity of escape or of concealing evidence of the offence, he may, after recording the grounds of his belief
(a) at any time by day or by night enter and search any place and seize anything found therein which he has reason to believe to be liable to confiscation under this Act; and
(b) detain and search and, if he thinks proper, arrest any person found in such place whom he has reason to believe to be guilty of such offence as aforesaid.
54. Power of Excise Officers in matters of investigation. (1) Any Excise Inspector or any Excise Officer not below such rank and within such specified area as the Government may, by notification, prescribe, may, as regards offences under section 31, section 32, section 33, section 35 or section 36, exercise powers conferred on an officer in charge of a police station by the provisions of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898):
Provided that any such power shall be subject to such restrictions and modifications, if any, as the Government may prescribe.
(2) For the purposes of section 156 of the said Code, the area in regard to which an Excise Inspector is empowered under sub-section (1), shall be deemed to be a police station and such officer shall be deemed to be the officer in charge of such station.
55. Report by Investigating Officer. If, on any investigation by an Excise Inspector or an Excise Officer empowered under sub-section (1) of section 54, it appears that there is sufficient evidence to justify the prosecution of the accused, the Investigating Officer, shall submit a report which shall, for the purposes of section 190 of the Code of Criminal Procedure 1898 (Central Act 5 of 1898), be deemed to be a police report), to a Magistrate having jurisdiction to inquire into or try the case and empowered to take cognizance of offences on police reports.
56. Report by Excise Officer. Where any Excise Officer below the rank of an Excise Inspector makes any arrest, seizure or search under this Act, he shall, within twenty four hours thereafter
(a) make a full report of all the particulars of the arrest, seizure or search to his immediate official superior, and
(b) unless bail be accepted under section 58, take or send the person arrested or the thing seized, with all convenient despatch, to a Magistrate for trial or adjudication.
57. Arrest, search, etc., how to be made. Any person arrested under this Act shall be informed, as soon as may be, of the grounds for such arrest and save as in this Act otherwise expressly provided, the provisions of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), relating to arrest, detention in custody, searches, summonses, warrants of arrests, search-warrants, the production of persons arrested and the disposal of things seized, shall apply, as far as may be, to all action taken in these respects under this Act.
58. Security for appearance in case of arrest without warrant. (1) The Government may, by notification empower any Excise Officer to release on bail, persons arrested under this Act, otherwise than on a warrant.
(2) When a person is arrested under this Act, otherwise than on a warrant, by a person or officer who is not authorised to release arrested persons on bail, he shall be produced before or forwarded to,
(a) the nearest Excise Officer who has authority to release arrested persons on bail, or
(b) the nearest officer in charge of the police station, whoever is nearer.
(3) Whenever any person arrested under this Act, otherwise than on a warrant, is prepared to give bail; and is arrested by or produced in accordance with sub-section (2) before an officer who has authority to release arrested persons on bail, he shall be released on bail or at the discretion of the officer releasing him, on his own bond.
(4) The provisions of sections 499 to 502, section 513, section 514 and section 515 of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), shall apply, so far as may be, in every case, in which bail is accepted or, bond taken under this section.
59. Procedure for prosecution. No Magistrate shall take cognizance of an offence punishable
(a) under section 34 or section 37 except on the complaint or report of the Deputy Commissioner or of an Excise Officer authorised by the Government in this behalf, or
(b) under any other section of this Act other than section 45 or section 47, except on his own knowledge or suspicion or on the complaint or report of an Excise or Police Officer.
CHAPTER IX
APPEALS AND REVISION
60. Appeals. (1) Any person aggrieved by an order passed by any officer other than the Excise Commissioner or Deputy Commissioner under this Act, may, within sixty days from the date of communication of such order, appeal to the Deputy Commissioner.
(2) Any person aggrieved by an order passed by the Deputy Commissioner under this Act, may, within ninety days from the date of communication of such order, appeal to the Excise Commissioner.
(3) Any person aggrieved by an order passed by the Excise Commissioner whether on appeal under sub-section (2) or otherwise, may, within ninety days from the date of communication of such order, appeal to the Government.
(4) Subject to the foregoing provisions, appeals under this section, shall be subject to the rules which the Government may make in this behalf.
61. Revision. The Government may call for and examine the records of any proceedings before any officer including those relating to the grant or refusal of a licence, or permit, for the purpose of satisfying itself as to the correctness, legality or propriety of any order passed in, and as to the regularity of such proceedings and may either annul, reverse, modify or confirm such order or pass such other order as it may deem fit:
Provided that no order shall be annulled, reversed or modified except after giving a reasonable opportunity of being heard to the person affected by that order.
CHAPTER X
MISCELLANEOUS
62. Recovery of Government dues. (1) The following moneys, namely:
(a) all excise revenue,
(b) any loss that may accrue when, in consequence of default, a lease under section 16 has been taken under management by the Deputy Commissioner, or has been re-sold by him, and
(c) of amounts due to the Government by any person on account of any contract relating to the excise revenue,
may be recovered from the person primarily liable to pay the same or from his surety, if any, as if they were arrears of land revenue.
(2) When a lease has been taken under management by the Deputy Commissioner, or has been re-sold by him, the Deputy Commissioner may recover in the manner authorised by sub-section (1), any money due to the defaulter by any lessee or assignee.
63. Government lien on property of defaulters. In the event of default by any person licensed or holding lease under this Act, all his distillery, brewery or warehouse or shop or premises, fittings or apparatus, and all stocks of intoxicants or materials for the manufacture of the same held in or upon any distillery, brewery, warehouse or shop or premises, shall be liable to be attached in satisfaction of any claim for excise revenue, or in respect of any losses incurred by the Government through such default and to be sold to satisfy such claim which shall be a first charge upon the sale proceeds.
64. Recovery of dues by lessee under section 16. Any person to whom a lease has been granted in accordance with the provisions of section 16, may, in a case where sub-letting is not forbidden by the terms of the lease, proceed against any person holding under him for the recovery of any money due in respect of such sub-lease as if it were an arrear of rent recoverable under the law for the time being in force with regard to landlord and tenant;
Provided that nothing in this Section shall affect the right of any such grantee to recover any such money by a civil suit.
65. Refund in cases of exported liquor. Where excise duty has been levied in respect of the manufacture or production of any liquor in the Union territory and such liquor is subsequently exported to any other State in India and is subjected to excise of countervailing duty in that State, the Excise Commissioner may on production of proof of such payment of duty, grant refund of duty already paid to such extent as the Government may prescribe;
Provided that where the Government so directs, the Excise Commissioner may, permit during such period or periods as may be specified in such direction, the export of any liquor on which excise duty is payable, on the furnishing of adequate security for payment of the excise duty due thereon; and, on production of proof of payment of countervailing duty on such liquor in any other State give rebate to the extent prescribed under this section and collect the balance of the excise duty.
66. Power of Government to exempt, etc. The Government may, by notification, and subject to such restrictions and conditions, as may be specified in such notification,
(a) exempt, reduce or remit either in whole or in part the excise duty levied under section 21 on any liquor sold,
(i) for use or consumption by the members of the Armed Forces of the Union; or
(ii) for use for bona fide medicinal, scientific, industrial or such like purpose;
(b) exempt any intoxicant from any of the provisions of this Act, other than those of Chapter V, in any specified area or for any specified period or occasion.
67. Protection of action taken under this Act. No suit or other legal proceeding shall lie against the Government or any Excise Officer or any other person empowered to exercise powers or to perform the functions under this Act for anything in good faith done or intended to be done under this Act.
68. Limitation of suits. No suit shall lie against the Government or against any Excise Officer, other than a suit by the Government, in respect of anything done or alleged to have done in pursuance of this Act, unless the suit is instituted within six months from the date of the act complained of.
69. Offences by companies, etc. (1) If the person committing an offence under this Act, is a company, the company as well as every person in-charge of, and responsible to the company for the conduct of its business at the time of the commission of the offence shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly.
Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that-the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1) where an offence under this section has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any Director, Manager, Secretary, or other officer of the Company, such Director, Manager, Secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly:
Explanation: For the purposes of this section,
(a) company means any body corporate and includes a firm or other association of individuals, and
(b) director , in relation to a firm, means a partner in the firm.
70. Power to make rules. (1) The Government may, by notification and after previous publication, make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing provison, the Government may make rules
(a) prescribing the powers and duties of Excise Officers;
(b) prescribing the time and manner of presenting appeals and the procedure for dealing with appeals;
(c) regulating the import, export, transport, manufacture, cultivation, collection, possession, supply or storage of any intoxicant and may, by such rules, among other matters
(i) regulate the tapping of toddy producing trees, the drawing of toddy from such trees, the marking of the same, and the maintenance of such marks;
(ii) declare the process by which spirit shall be denatured and the denaturation of spirit ascertained; and
(iii) cause spirit to be denatured through the agency or under the supervision of its own officers;
(d) regulating the periods and localities in which, and the persons or classes of persons to whom, licences for the wholesale or retail sale of any intoxicant may be granted and regulating the number of such licences which may be granted in any local area;
(e) prescribing the procedure to be followed and the matters to be ascertained before any licence for such sale is granted for any locality;
(f) regulating the time, place and manner of payment of any duty or fee and the taking of security for the due payment of any duty or fee;
(g) prescribing the authority by which, the form in which and the terms and conditions on and subject to which any licence or permit shall be granted, and may, by such rules, among other matters,
(i) fix the period for which any licence or permit shall continue in force;
(ii) prescribe the scale of fees, or the manner of fixing the fees payable in respect of any lease, licence or permit, or the storing of any excisable article;
(iii) prescribe the amount of security to be deposited by the holders of any licence or permit for the performance of the conditions of the same;
(iv) prescribe the accounts to be maintained and the returns to be submitted by licence holders;
(v) prohibit or regulate the transfer of licences; and
(vi) prescribe the ages under; which it shall be unlawful to employ children and to sell or give to children excisable articles;
(h) providing for the destruction or other disposal of any intoxicant deemed to be unfit for us;
(i) regulating disposal of confiscated articles;
(j) regulating the grant of expenses to witnesses and to persons charged with offences under this Act, and subsequently released or acquitted;
(k) regulating the power of Excise Officers to summon witnesses;
(l) prescribing the rent payable to the Government in respect of toddy trees from which toddy is drawn;
5[(11) regulating the import, export, transport, sale or possession of molasses;]
(m) any other matter that may be prescribed under this Act.
(3) Every rule made under this Act shall, as soon as may be after it is made, be laid before the Legislative Assembly, Pondicherry, while it is in session for a total period; of fourteen days which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid, or the sessions immediately following, the Legislative Assembly makes any modification in the rule or decides that the rule should not be made or issued, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
71. Repeal and saving. (1) As from the commencement of this Act, any law in force in the Union territory including he Deliberations, Arrete and the Act specified in Schedule II, in so far as it makes provisions for matters covered by this Act, shall stand repealed.
(2) Nothing in sub-section (1) shall affect
(a) the previous operation of the corresponding law so repealed or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the corresponding law so repealed;
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the corresponding law so repealed; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(3) Subject to the provisions of sub-section (2), anything done or any action taken (including any appointment or delegation made, notification, instruction or direction issued, any rule or form framed, certificate obtained, patent, permit or licence granted, or registration effected) under the corresponding law shall be deemed to have been done or taken under this Act.
SCHEDULE-I
(See section 21)
| Sl. No. |
Description of excisable articles. |
Mode of levying duty. |
Maximum rate of duty. |
| (1) |
(2) |
(3) |
(4) |
| 1. |
Spirituous liquors, liquors, whether Indian made or foreign, manufactured or imported in the Union territory, rectified or semi-rectified spirit and arrack paite. |
On the quantity issued. |
Rs. 2,700 per hectolitre of pure alcoho. |
| 2. |
Wine cider and Perrys. |
On the quantity issued. |
Rs. 24 per bulk hectolitre |
| 3. |
Beer. |
On the quantity issued. |
Rs. 32 per bulk hectolitre. |
| 4. |
Denatured spirit, methylated spirit. |
On the quantity issued. |
Rs. 50 per bulk hecto litre. |
| 5. |
Toddy. |
On each variety of the following trees per year. |
|
|
|
1. Cocoanuttree |
Rs. 18 per tree. |
|
|
2. Sago palm |
Rs. 36 per tree. |
|
|
3. Palm |
Rs. 6 per tree. |
|
|
4. Date |
Rs. 6 per tree. |
| 6[6. |
Bottled toddy. |
On the quantity issued. |
Rs. 60 per bulk hecto litre.] |
SCHEDULE-II
(Section 71)
| Sl. No. |
Deliberations |
|
Arrete and Act. |
|
| 1. |
Deliberation dt. |
14.1.1906 |
Promulgated by Arrete dt. |
28.3.1907 |
| 2. |
Deliberation dt. |
24.12.1908 |
Promulgated by Arrete dt. |
2.2.1910 |
| 3. |
Deliberation dt. |
23.12.1911 |
Promulgated by Arrete dt. |
22.9.1912 |
| 4. |
Deliberation dt. |
30.12.1911 |
Promulgated by Arrete dt. |
2.10.1912 |
| 5. |
Deliberation dt. |
1.10.1913 |
Promulgated by Arrete dt. |
22.11.1916 |
| 6. |
Deliberation dt. |
13.12.1917 |
Promulgated by Arrete dt. |
26.10.1918 |
| 7. |
Deliberation dt. |
22.11.1918 |
Promulgated by Arrete dt. |
11.11.1919 |
| 8. |
Deliberation dt. |
25.11.1919 |
Promulgated by Arrete dt. |
3.11.1920 |
| 9. |
Deliberation dt. |
20.12.1922 |
Promulgated by Arrete dt. |
9.6.1923 |
| 10. |
Deliberation dt. |
10.12.1923 |
Promulgated by Arrete dt. |
28.6.1924 |
| 11. |
Deliberation dt. |
30.11.1925 |
Promulgated by Arrete dt. |
20.5.1926 |
| 12. |
Deliberation dt. |
1.10.1952 |
Promulgated by Arrete dt. |
9.12.1952 |
| 13. |
Deliberation dt. |
Arrete dated |
.. .. .. .. .. .. .. |
26.7.1962 |
| 14. |
Pondicherry Alcoholic Liquors Consumption Duty (Amendment) Act, 1966 (Act No. 5 of 1966). |