Sikkim act 002 of 1992 : The Sikkim Excise Act,1992

(:) Tl.re.passes- n.ra.v be eitl.rer general_flor definite period anc] for particular kinds oi excisable articles or speciai for specified occa-sions and particular consignrnents only.

CHAPTER IV

Manufacture, Possession and Sale The Excise Commissioner may grant a Iicence for -

(a) the n.rantifacture o[ excisable artic]es. (bl the l.>otrling cf liquors;

(:l the rvorking of distillery or brewery;

(d) the possession or use of any materials, nanrely still, utensils, irnplements or apparatus whatsoever for th; purpose o[ manufacturers and sale ol any excisable articles. Power_of qx-. I I. The Excise Cotntrrissioner shall exercise the porver to grant licerrce, cise Commissi- 'rvithdraw or cancel any licence granted under this Act sufi;ect to such ?L!.i-,!!..!'*: restricriorrs ancl condititn, n, nlni be prescribed. wtthdraw dtw cancel liccnce,

*#'

(r)

+

;l

4

5

The Excise Commissioner^maYEstablishment o.f distilleries,

breweries^and

warehouses.

Licence required

for depositing

or keeping exci-

sable article or

in toxicant irt

u'areltouse^ot'

orher place^o.f

storage,

Payment^of

duty on rento-

val.frant disti-

ller),, breu'eryt,

wareltouse^or

other place qf

stotage.

14 anuJ'ac lure

and sole of liq-

uor in or^near

cantowlletlls,

Prohibited sites

./br liquor^sho-

ps,

Grant o.f excltt-

sive privilege o.f

tnanuJacture

and sale^of

counlry liqltor,

12. (,)

I

1

I

(o) subject to such restrictions and conditions as mav^be" \"/ F';i.1"t;.in' n"":1,:tTiril.:i':lTi',1i;:'*":1 brerveries in which liquor nray be manuflactured nnde'

liccnce granted utlc'ler sectiotr I o ;

(h; cliscontiiue an1' such distiller,v or brewely;

t"i establish, or iuthorise- the establishment o[ ware- '

house, wherein excisable article or intoxicant^may

be deposited and kept without Payment of duty;^and

(d) discontinue any such warehouse.

(z) No distlllery, bre*ery or warehouse as aforesaid shall^be establishecl except b1' ol unclei the ar-rtho'iitvof the Excise Cotn rri issio ner,

r3. \No person shall, except under the authority-and subject to the terms u.i,l

"o.,,liiions of a licence gronted in that behalf by the Excise Commi' ssioner, deposit or keep any excisable article or intoxicant itr any rvare- 1.,o,,..,,r. .ril-,". plf". of storage, establishcd or ar,rfl'rorised under this Act. 1+. No excisable articies or intoxicant shali be removed from any dis- tii]erv, brcwery, warehouse or other place of storage licensed, established o. orihori.".l tr'nder this Act unless the duty, if any, payable under Chapter V lras beerr paicl or a bohd has been executed for the Payment thereof. r 5, Widrin the limits of any nrilitary cantonment and within such distance fii,r-u those limits as tlre Central Governmerlt may in any c.1se specify,^no licence for the rnanufacture or sale of liquor shall be granted, except with the rrrevious consent of the Comn-randing Officer'

r6. No liquor shop shall be licensed for retail, nholesale and consumP- lion of liqtior^-

(n) in close proximity.of schonl, - hospital, place of worshrp, factory, or other places of public resolt;^or (lr)ⁱⁿ the rtrral areas and other areas as the Government^ntay notifv li-om tirne to tinre.

17. (,) The'Cover:nnlent^may gmnt to u"y q:t:o'1,on,such condi- tions and for s,ch periJd as it mav think fit, tl.re_ exclusive privilege drug within anv specified local area'

(r)^No g.n,tJ" Jf ,,-,y "*.lu,ive-privilege under this section shall

exercise the saml until he has received a licence 'in that behalf from the Excise Cotntnissioner'

Trans.fer of r 8.^(, ) A grantee of ar-r exclusive privilege undel section^r 7 shall exclu"si,e prit'i ' no? let or assign the same tr anv-por-t.ion thereof unless he is lege. expressly auihorised by a condition made under^that

section to do^so.

(z) Such Ietting or assigument shall be rr-rade only'to a Person approved by the Excise Commissioner'

(l) The lessee or assignee shall^not exercise any riglrt^{as such} unless and until Eicise comntsioner has, upoti his application, granted him a licence to do^so.

Mainlenance rg, Eu".y i".rot rvho nranufactures or sells excisable articles under r artd^use o-f mea- license granted under this Ac -

surcs' weigts

and instruments

by liccnsed^ven-

dars and manu-

facturers '

5

shall use such rneasures, stanclard weights and instruments as the Excise Commissioner may specify ancl shall keep in good condition;

when such nleasures, weights and instruments have beerr so specified shall, on the requisition by any Excise Officer duly en-rpowered by the Excise Con-rmissioner in that behalf at any time to measllre, weigh or test any excisable article in his possession i1 such rnanner as tl"re sairl Excise Officer may require.

Prohibition of 20. No licensed vendor and no person in tl-re enrploymerrt of sucir vendor sale to persons and acting or.r his behalfshall sell-or delirerany li(uoror intoxicants toany '':'j::,-i!:l !{.! p.rr.,,,., ap'parently of trnder^the age of eighteen y.uri o, a student or any uni- t)l cishleen 1,e- t',i,.r,'""iiiri"',,j, lolnrecl persol.r rvhether for consumption by such persorl or by any other o,ril prr,ro,r,, n4 per-s()l1 and wlretlrer for consurnpliou on ol olf the plet-trises cf suc-h ',,enclor.

Governntent

ntti;fi;rnt.

(o)

(b)

Proltibttion o.f ). t . (, )

entpoyment af

persons under

tlte age o.{ eigh-

een yeats^qnd.

o.f wornan,

(:)

Power to close 2?-, (t ) shops letnporu.-

rily.

Power to impose, 23. (r) duty on import,

export and ffans- port anr) mawt-

{acttte,

(n)

(t)

(.)

(,1)

(") (r) No person rvho is iicenserl to sell foi'eign lic1uc,r or courltry liquor lor corrsumption in his premises shall, dr-rring the ho'.irs in which such prernises are kept open for l;uJir.,"ss, ernploy or pernrit to l>e employed, eifher with or u,it.horit ;'ernuneration, any person nnder the age o[ cighteen years in any part ol sucl-r premises in which such liquor or r,pir-it is corrsr-rmed by tire pubiic.

No person who is licensed to sell foreign liquor or country liquor lor consumption in his pren-rises sl.rall, withr:ut tire previous permission in 'writr'ng of tl-re Excise Commissioner, during thr: hours in r,r,hich such prenrises are kept open fbr:

bnsiness, en-rploy or: pern-rr't to be enrployed witli or rl,ithout ;:cmuneration anv woman in any part of such premises in rvhich liquor is consumed by the public.

Every permission granted under sub-section (z) shall be endorsed on the iicence, and nray be moclified or lvithrlrarvn. 'fhe District Magistrate or a Sub-I)ivisional Magistrate oi a Sr:pt:rintendent of Police r-na;,, by notice in rvriting to,tire liccnsee, require that any shop in rvhich anv excisablc articie ;s sold shail be closecl at slrch tirne or for such period as such Magistrate or Superintendent of Poltce r-nay think necessarv lor tl-re preservation of the public peace.

I[' anv riot or unlawfi:l assemblv is apprel-rencled or occurs in tl're vicinity o[ any shop in rvhich any intoxicant is sold, any Magistrate or any Police Olficel above the rank of Inspectr:r:

r.r'lro is present, may require suclr shop to be kepc closed for strcl-r period as he nray rhink necessary.

When any Magistrate or Police Officer makes a direction uncier sub-section (r) or sub-section (z), he shall forth- r,vith ir-rfornr tlre Excise Comn-rissioner o[ I'ris action and tl-re reason thereof.

CHAT'TER V

Duties and Fees

An excise duty or a countervailing cluty, as the case r-nay l-re, at such rate or rates as the Government may by notification direct, may be irlposed, eithei' generally or for any specified local arel, <-rn-

anv cxcisahlc article importecl; or

any excisable article

"*po.t"d i o.any excisable article transported ; or anl'excisable article manulactured under anv licence granted under clause; (a) of section ro or'

ar-ry excisable article manulactured in anv distillery or bre- rvery licensed, established or authorised under this Act:

u" t"?

(r)

(s)

ix

{

7

Explanation: Duty may be imposed on any article under this sub-section at differen{ rates according to the purposes^flor which such article is intended to be used, according to the place to which such article is to be

""116ved for consumPtion or according to tlre varying strengths and quality lor such article. (z)^The Government shall, in imposing^an excise duty.or^u "9tt:

tervailing duty as aforeasaid and in fixing its rate, be guided by th Directive Principles specified in article +7 ol the Constitrrtionot hrdia.

Subject to anv rules that may be made under clause {r) of sec-tion 77: any duty imposed under iection 23 ma.v be levied in any o[^the ollorving lvays, namely :-

(.) on an excisable ar';icle_ imported^-

(i) by paynrent upon or before imp-ortation into the State; or (ii)^by payrent upon issue fbr sale from the warehouse estab]i- shed or authorised under this Act;

(b) on an excisable article exported by payment in the State [r'6nr u'hich tlre article is sent ;

(") on an excisal:le article transported by payment upon issue for sale fronr a warehouse established as authorised under this Act;

(d) on excisable article manuiactured^-

(i) by a rate charged upon the quantity n.ranufactured under a licence granted under the provisions of clause

(a) of r'ection ro or issr:ed for sale I'r'om a warehoure established or authorised ut-rder this Act; or

(ii) by a rate upon the quan'.ity produced under a licerrcc granted urrder the prorrisi6n5 of clause (b) of section

. Io; (") on spirit or becr rranitfactured in auv distillerv or brewery\' / licer"r'.ed, established o.r authorised urrder this Act-

(i) by a rate charged upon the quantity pr:oduced or issued from the distillery or brewery, as the case^may be, or issued for sale [r'on-r a warehouse established or autholised under this Act ; or

(ii; in accordance with such scale o[ equivalents calcu- lated on tl-re guantity of materia]s used or bv the clcgree of attenuation of the wash or vvort, as the case nra"y be, as"the Government may prescribe :

Provided that where paynlent is n'rade upon the issue of an excisabie article lor sale fron.r the u,are- horrse, il shall be at the rate c,f dutv in force cn the date of jsstre o[ such article from such warehouse. Instead of, or in addition to, any duty leviable under this Act, the Government may accept payment of sum in consicleration of lhe r-orant o{ any exclnsive privilege unrler section r 7. Llrrtil provision to contrarv is made by Parliament, the Government nray 'ler,v rluty-

on ir-rtoxicants or mcdicinal or toilet preparations contain- ing alcohol r.T,hich are not excisal>le article rn'ithin lhe n-rean- ing oI this Act;

J:'

$

Payment .fbr

grant of exclu-

site privilege

7g1ty of dut!

on nort-excisa-

ble. arlicles and

articles produ-

ced outside

India,

26.

(a) (b) i;jt'A:"T.:able,article prodtrced ou'-side India ar.rd imported

7

27.

Power to can- 28. cel or suspend licence, pcrntit or pa,ss.

Power to with- 29, draw licence, perrnit or 1sass,

(,)

(2)

8

CHAPTER VI

Licenr-e, Perm it and Passes Every licence, pe-rmit or pass under tl.ris Act shali be grantecl by sucl-r ot6cei, for such period.rnd subjecr to sirch lestric- tions ancl on such conditions as ma.y be prescribed, TI're Iicence granted under sub-secr.ion-

1,t shall be irr such form and payment o[ such fee as^may be prescribed ;

Provided that every licence gran.ed under the Sikkirn Exr:ise (Abkari; Act, r9 j, *hich "was inlorce in the State irnrnerliately before the conrrlencentent of this Act shall be deenred to have been granted ur-rder the cor.re,sponclins provisions of this Ar:t and sirall, unless previoLrsJ;, cn'n..11".f rr,rspencled or surrerdered, rernain in force foi the period lor which it was granted.

Sul>ject to srrch lestrictions as the Government iray pres- cribe,

_tl-re aurhority rvlro Srant{rd any licence, perntit or lxLss un.lcr th's Act rrray cancei or suspend it

(u) if i is tr-ansflerrerl or sublet bv the holder thereof

. without_ the per:n.rission of the said authority; or (b) if ar.ry clutv or flee payable by the holder thereof is not cluly paid ; or

(.) in the ever'rt of any l>reach by the holder. ol" such

licence, perrnit or. pass or bv any of his servants, or

lrr, ;1;1.,.- one actinq on his behalf r,rit.h his e]:press r)r

in-rplied perrnission of any of' the ter.nrs or con

of such licence, pern-rit c;1' pass; or

(dl if the holder thereofl is convicted o[ ar.ry ofl'ence

punishable under this Act or any other lirv for tire

tinle l)eing in lorce relating to revenue, or o[ any

cognizable a"nd non-lrai]able ofI''enc,:, or. of arrv clfence

nurrishat,]e undler the Dangerous Drugs Act, r9lo or

under sectiotts 479 to 489 of the Indlan penal Code,

r86o or Lrncler the Medicinal and Toilet Preparatigns

(Excise Duties) Act. r9 j5 ; or

(") where a- licence, permit 9l pr.. has beeu granted on the application of the holder of ar.r exlclusive privi- iege uncler sec,tion r 7 of llis Act, on the r.equi.sition

in rvritin-( of such holcler ; oi'

(f) if the conditjons of the licence or permit or pass provicle fbr such cancellation or susplr.rsion ar rvill . When a licence, permit or pass held by anrv per.son is can- cejled undel clatrse (a), (lr), (.) and (d; of sub-section (r.; . tlre authority afc,rcsaid nra,y cancel any other lic.nce, 1-1t:rprit or pass g.onted to_such p,lrson unclerl thls Act or any'other law for the time being in ibrce relating to excise.

J'he holdt:r shall not be entirled to any compensation for

tl'rc- canccllat-ic>n or suspension of his licence, peririt or I);rss

uncicr t.lr.is "cction r-ror he is entirlecl to r.cfuncl of any'l'ee

paid or cleposit n.rade in respect thereof,

Whenever the aurhority grar-rting a ljcence trnder this -{ct

consiclers tlrat the licence, p".,rit or pa-ss shor-rlcl be cancello

or rvitlrdravvn lor any cause other than tl"rose specified jn secfion

28, it shall remit a strm-equal to the alrount of the fee pavable

in respec. thereof ior filteen c1a1,s and r.nav cancei the iiience

ei ther-

(") on the expiratior.r o[_fifteen days' notice in r,vriting

of its intention to clo so ; or

(b) lolthrvith rvichout notice, after recording irs r.ea* sons in writing tbr iloing so,

(,)

Cenlral Acl o/'J930

45 of 1B(t0 16 of 1955.

"A (z) ( r)

(,)

8

,S' When a licence, pernrit or pass is withdrar,vn under sub- sccrion (r), there shall bc paid to the holder ofthe licence, pernrit^o_r pass, as the case may be, - the amount il'any,depositecl- as secu-rity or in advance as lees in respect of the unexPlred Period ot the licence, perntit or pass togethcr *ith compensation amounting to fiflteen dayi' averige ters' ag e parable in respect ol the licence. permit or pass calculated

ir-r the manner specified in sub-sectron (3; :

Pr.ovidgd that where a licence, pernrit or pass^.is w,th-

drawn without notice, the anrount of such co,rnensation

shall be twice the amount of such average fees.

I

(:) The amount of filteen days' average fee-referred to in sub- section (z) be caiculated in the Following ruanner, rhat is to say, :_

(i) where the. fee in respect of tlrr: Iicence, pernrit or :i"r".'T i,i#it ifi f li#f jtli"[:ff

of fifteen ,layi bears to be total i""i.a .i,i" lit"n"e, permit or pass ; and

(i D

:il, ;'tr,i.T'*T'..I];1\.;'r:,:

t[":.:.

J:t' ;;':n J::

ence, pernrit or pass during a period of three nronths or during the aciu:rl per ioiJ lvhichever is le:s, imnre_ ffi:?"1';::i"*'n"withdrawalorthelicence'

lo. Anv authority granting a licence under this .\ct nra_v rr:ouir.e the licensee to cxecute a coltnterpart. agleenlen( in con6tility'with lhe tenLrre of his lice,ce end to give sLrih security Ibr the perlormance olt sucl-r ag;r'eer,ent, or to mal

J r, (r) No licence granted rrntler this Act shail be deenre d to be irrva]id hy reason. nrerelv oI a.v tech,ical defect, irreg,lariiy or omission in the licence in or any ploccecling taken- pr.ioi to thr: grar-rt thr,:reof,

(z) The clecision of the Excise Con.rmissioner as to what js a technical-defect, irregularity or ommission shali be final. 32,^A,y holcler of a licence to sell by retail ,nder this Acr may surren- cler his licence on the oxpira':iorr ot o.c nronth's notice i' r,vriting given by hin-r to the Excise Commissioner: o[ his intention to s,rrender the saure and on l)ayment ol the f,ee payable for the licence fbr the whole period fbr r.r,h,ch it rvould have been current but lbr such surrencler:

Provided that if the Fxcise Commissioner is satisfied that there is sutficier-rt reason for surrendering such a iicence, he r.nav rernit the hoider thereo['the sum l"_.pnl,n]rt. on"surrender, or an-v portiion thereof. Ex;:lanation : The worcl "holder of a licence" nsecl 'in this section incltrdc a pcrsoll whose tender, bid and requcst on the prescribre

lbn'n for a licence has be-en acceptecl, although'he nray not actlally lraclp

received the licence.

31.. No person to whor, a ]icence or per,rit has bee. gra,ted under

this Act shalI have any clairl to the renevval thereof o., uor"i'., providecl in

section 29 rnv clainr to compensation on the detcrrlir-ration thereo'f.

CHAPTER VII

Offer-rces and Pe.r-ra1ties 3+. Whoe'er. in contra'ention of this Act or any rule, notification or order nracle or issued under this Act or of ar-rv licence, permit or pass obta- tted under this Act -

(a) i,r:ports, exports, transports, pos_sesses or sells alty €XC 1 sable article ; or

pi periocl f I nce

{;

Couuterpurt

agreement by

licensee^and

security or de-

posit.

Tet:lutical irre-

gulariiie,s in

licenca.

Surrender of

licence to^se!l

hs, retail.

B.t to t'ighl^of

renewal^and

comPensatioti-

Penaltl' fo'

ulllctvrlitl^imp-

port,

trat$polt,^md'

nufacture, pos-

session^and

tale.

9

alter denatured spirit,

10

(b) manulactures any ;ntoxicant ; or (.) constructs or works any distillery or brewery ; or (d; uses, keeps or has in his possessiolr any materials, stil[, utensil, implement or apparatus wiratsoever for the purpose o[ manuFacturing any intoxicant or excisable articie j or ' (:) bottles any liquor for- the purpose of sale ; or (f) removes any intoxicant f,iorn anv distillery, br.ervery, ware- house licensed or other place of srorage esialrlished t, nrth_

orised under this Act ;

.hrll ,b:, liable to,inrprisonnren-t for a term which may extencl to one year and shall;rlso be liable to,fine which may extend to ons thousanrl rupees'but in no case the court shall arvard a s<"nttnce ol in-rprisonment lesi than

three n-rontlrs alrd a fine of five hundred rupees,

3j. Whoever -

(a) alters or attcllrpts to alter, by any means whatsoever, any denatrrred spirir ; or

(b) has irr his possession any spirit which has been and which he knows or has reason to believe to have been derived lrom clenatured spirit, so that such spirit ,ray be used for human corxu.-rption internally,_ whether as a beverage or ,redicine or in any other way whatsoever ;

shall be liable in case of.clause^ (a) to irnprisonnrent for a tenn wirich may extend to five years and also to fine and in case of clause (b) to imprisonlnent fbr ti term which may extend to two years and to 6ne.

.Penalty /br 36. I[ any Iicensed.manufacturer or a iicense,il vendor or arly person or l.ris adulteration b,t' ,qlnployceicting on his behalf mixcs or perrnits to be rnixed wrtlr an1, exti- 'iif,liilrrrr", sabic arl iclc nralrulactur.ed, solcl or k"pi "r. expose(l for rale bl hi; a.nv

oi ,iiioi,,l^- o,. noxious drug o;' any article prohibited by lules rrra.ile uncler sgt-clarrse (i)

his servant, of clause (i) o[ section 77 and such nrixing does not a[1ount to an offe1cr:

punishable under section z7z of the Indian Penal Code, or fias in his posses-

sion anv_excisable article in respect of which such adnrixture has beenirrade,

he shall be liabie to imprisonment for a term which rnay extencl to eighteen

nronths or to 6ne which n.ray extend to five thousand .rp."r, or to b6th.

Penalty,.[or y, If :-rny licensed r-rr;rrufacturer or ]ice,sed rcndor or an, person in

.f,raud ,by iris emPloyr-nent and acting on his behalf - licensed manu-

.facturer or rcn-

dor or his

servant.

(u) sells or keeps or exposes for sale as foreiqn liquor, any liquor rvhich l-re knows or has reason to believE to be couitrru'liq_ nor and such saie does not amou[t to an offence punishable under section 4t7 or section 4r 8 of the Indjan penal iode ; or (t ) r.nar.ks any Lrottle, caoe, package or other receptacle con- r-ain-rry countr.y liquor, or the cork o[ any such bottle, or deals rvith any bottle, case, -package or other receptacle containing country liqr.ror with the jntention of causing it to be believed that sucl'r bottle, case, packag", o. oii.,..

receptacle contains foreign liquor. and rr.f, nloi.king or dea_

ling cloes not alnolrnt to an oflence punishable undEr section

482 of the Indian Penal Code ;

he shall be liable to inprisonment for a term rvhich n'ray exter-rd to one year

or to fine whic}r nray extend to'two thousand rupees, ori to both.

Penal.ty fo, 3 8 . (, )

. I[ any licensed_ vendor, or any person in his en'rployn.renr and i;:lT:,!':i acti.g o, his behalr -

licensed vendors

or their ser-

van ts,

.

enrploys or permits to be er.r.rployed in any part of his licensed premrses any woman or othei person in contravention of section zr I

sells any excisable article or intoxicant to a person who is drunk or intoxicated ; or

\,'

fi

f

I

45 of t860 45 qf

1860

$

s

I

(u) (b)

10

consuittption

in cltemist's

slnp etc

Penalry for

rentlerirtg^de- rmlw'cd spiriT .fit for hunrux con,tufiPlion. yenolty.fiit.Jlai- littt to ptoduce ltcencc etc, by licensce or his SCl'l'(tnt,

Penalt.v for

con tr a tl cn t it.}11 of tlte provi-

sions oJ'the

/lct, rules and

conrliti6115^p1'

li ceitcc ,

11

(") ::1' il:1",l'.';;l:1,,y' :: #;' t':,.::;"s ;'ffi ; ll years whether,:for consumption by -such person or

. iJ"T]*"iffixffil; ,lii"rtiliil"",'rconsumption ('r ) no:,T'

[*lil::'ff:' i,]lil.l ..:,l ix :,, t :','01:' J ":" "-(") pernrits anv person whon-r he knows, or has reason to believe, to have been convicted of an1, non-baila-

' ble offence, or',who are reputed prostitutes to meet,

;:"1y.:TI.lill."hl';i"-illr:,1.1,':r'""*l'""::tJ::l

he shall be liabte," ,,rxft:';;J'lLoJut,".- wtrich may exrend to six months or to fiue which nray extend to two tl-rousand rllpees

(z) \\,hcn any licensed vendor or. any person in his enrploynrent and acting on his behalf, is charged with permitting dr.unk- eruless or intoxicatjon on the prenrises o[ such ,enlo., and it^is proved that anv person vvas drunk or intoxicatecl on such premises, slrali lie on the persorl chargecl to prove that the vendor and the p"r..,,ri enrployed Uu him 'took a'll reasonable steps preienting .lrrnkcnness' or intoxica- tion on such pr-em'ises.

1.9. ,. If ary person withotrt law[Lrl authority, has in his possession arrl.qr.ran- tiry ol'a'y.intoxicarrt. knouirrg thc sa,r. to.lrave bcerr rrrrlarvlirily imp.,i-,e.1 , tr',rnsportcd or rnanrrlacrur.cd, or, knowing rlrat the pr.cs61-ibsd cllty iias nor

l>een paicl thereon, he shall be liable tJ i,rprjsonnient 1br a term which

rnay extenrl to two year: and shall also be Iiable to fine of minirnum o[ five hun-

dred rupees but not exceeding t\I.o thousand rupees.

4cl.^(r )^II an1. sh.mist, drug.qist, apothecarl, or a r]ispcnsary allovys

a,y intoxicant 'rvhich has not bcr:n L.oraficle niedicatecl for

n:ctlicinal purposcs to be consunred on his business prenrises

by any per:son not employed in his business, hc shall'be lia_

ble to imprisonment for a ternr rvhich may extencl td one

year, or to fine rvhich rnay extend to three thousa,ci rupees

or to both,

(:l If any,pcrson not en-rployed as aloresaid consllmes anv such

ir-rtoxicant on suc]r_ prei,ises, he shall be liabre t,: i,-,prison-

nrent or a te,n which may cxtend to three ,ronths orl to fine

whjch mav extend to one thousanil rupees or to both.

4.t , W]roever renclers. or attenrl:ts _to render {it for lrunran consumption

a.n_v si;irit u,hetl.rer rranuflctured in India or not, which has been clenaiured

or ha-s, irr his posscssion, any denatured spirit u,lrich l.ras been render.eri fit

lbr htrmarr consumptr'on.or in respect of which any attentpt has been made

to renclcr it so fit, shall be punished rvith inrrpiionrxent lor a term u.hich

nral, extend to t*o years and shall also be punishahle .r,ithfine uhich nray

c.xtt:ncl 1.o t\\,o tlrousancl t"upees.

+2. If any holder of a liccnce, per,rit or pass grantecl uncler this Act

or 1ny pet.s{)n in his ernplo-yment_ar'rd acti.ng on his behalf, fails to produce

strch. liccnt'c, pernrit or pass. or, the rlenranJ of any officer dulv ernporvererl

bv the (,overnment in this behalf to n.rake such cienrand, shali l,e j;nbl. t.,

6ne lvhich n-ray extenci to one thousand rllpees.

41, Il any holder of-a licence, per.rit or pass granted under this Act,

or any person in his enrploynrent and acting on his b;halt.

(n) in any case not .provided for._ in section 74, wilfully con_ travenes any rules nrade under section 76 orsection 77 i or (1,) ra'ilhrlly clocs any act in breach of any of tlre conditions of' the licence, pcrnrit o' pass for r.rhich a'penarty is not prescri-

bed eisewhere in this Act,

shall be liablr to fine rvhich nray extend ro five thousancl rupees.

11

t2

+4. (r) W.l-ren_ any intoxicant has been inrported, ,exported,, trans_ ported, manulactLlred or sold or is possess"d ty o.ry person on account ofan,v other perron, and such other plrson knows or has reason to- believs that su,ch import,

"*pJri,"i."n.porr, . manuflacture or sale \vas, or that su:h po.rJr.ion i. on his account, the article shall, flor the purposes of this Act, be deenred, to have. been importe,.i, .*pJ,.t"i ,rrr.io*"a, ,rrrr_

flactrrred or sord hv, or ro r,e in trre por."*.ion

tot

,'J.].rl^o, n",

PersoD.

(r) Nothing in sub.section (r) shall absolve anv person rvho ln)ports,.cxports, transports, nrantrfactrrrcs, se]ls or has p,:s. session of :rn intoxicant on account o[ another ,".rnn irt_ltability to any punishment under this a.r'i". I# ,nluluiul import, .*p?.,, trallspor.t, niallufacrure, .ul"-orl--por.".rion o[ such artlcle. +r. When any offence punishable unrier sectio, 34, sectio, 36, section j7, section j8, section 39, section +2, or section 43 is conrmiti"d tv urly .l^t::",:

in the e,.rployT.nt- and actir.rg on behalf or tl. },ot.t". oi"i..ti".n.",permr.t or pass grarired under this Ac1, sucli holdcr shall ol.o-b.',i.,.,.,.d ,.,have hirnseif c,inrnrittecr tr'," oir"n"" l,-,r;;; rr" estarrrishes that a[ dtre a,dreasonable preca.tio,s were exercised by hrm to prevent the comnrission ofsr.tch otlence and shall s,bject ," ,h.-pr'."irior,. oi r".ti*-fi rr"'ir"i.r."rrr"accordinglv, 46' No person other than the actuar orrrender srrall be pLrnished unaer

;T.j?:.i*

or section 45 rvith inrprisonr.nenr, except in defairlt o[ paynrent

If any Excisc Officcr -

(a) wit]rout reasonable grounds o[ suspension searches or caLlses to be searched,, any-.piace, under'colour .l ;;;;"tr;d;;; power conferred b,v tlris Act ; or (tr) r'cxatiously.and rrnnecessar.ill,seizcs any property oI any |:l:?]1,:,r-

the prerence of

,seizing o, ."o..liing tol ony o.t1 clc Irablc to conlrscatioir urrdcr this Act ; or. (c) vexatiouslv and rnnecessariry r'ietains, searches or arr.csts Person ; or

Criminat, liobi-

.l

itl o.[ ]irrutr"

,for act.r o[ ser-

YotltS

ImPt isonment

under section +4

or' 45.

Pe6rltl, 611. Pr-

ci se Olficer

naking vayali-

ous seorcht Sei-

2urc, dssenTjon,

arrest or refu-

sing duy, or

being q4iltv oJ

cowordice,

Penalry.for

2[ence5 net

otherwise puni-

shable.

Pevlty Jor at-

temPt to commit

o ffenc",

Enhonced punish

menl aJwr pre-

vious convicticn.

47.

{'

,b

(d) .without lawful excuse ceases or refuses to perlorm or drarvs himselfl from the dutics of -his otfice,'u.l"r. cxpr- :1r 11: ;:i f : f : ;*I l;' il[', l],'".*: ",'J :* " f:l ;x;

ntonth's notice in writing ol his intention to, do ", ; or (") is guilty o[ cowarclice ;

he shall be ]iable to imprisonment for a term wlrich may extend to one. year or to fine rvr-rich rlay extend to truol thousan,l rupees or to bo[h.

4S. .^If any person i1 c3nvicted of an1,^act in contravention of any provisions of this Act or of a,y .rr.r, ,roiifi.ations or or ders ma.de, issuecl or given rrnc.ler this A.r,_ [:l ot'r',i.r., a penarty is not prescribecr elsewhere in this Act, he shall be liable to fine which'mav cxtend to one thousand ruPees.

49. Whoever attenrpts to colnmit any offence or aids ssion of any offence Punishahlc un.ler this ,4,ct shail be ment provided lor srrch c,ffcnce.

io.. , ,Ii any-person' aflter having previo,sly been convicted of an offence punishable under section 34, secti6n 4o or section 4r or under similar pr,ovision

1T

u,'y enacturent, rule or notification- repealed by this Acr, subse-que,tly cour,rits and is convicted of an offenie pLrnishable under any_ofthose sections, he shall be lial-,le to twice the funishn.rent whichmight be imposed on first conviction under this Act l r:r: abets comrt-li-

Ii:ble to punish-

{l

#

1I

tl.

12

\2,^(r)

13

provided that in the case of conviction for a second or subsequent^. off.:trce under clause (a) or clauses (c) to (f) ^of section 3'4' section 4o or

,""iio,-, fr, h" shall bl'liable to^a sentence of ir,prisonment fot.a. term of not less than one nronth anil with fine, and in the case o[ conviction for a second or subsequent offence under clause (b) of section 34 or section 4r ' i;;;"..^oi in-r1i.i.o,-,1-r1ent for a term ol not less than one vear and with fine. to 5r. (,) Whenevei: an olfence punislrable under this 'Act has been comn.ritterl the intoxica nt, materials, still, uter-rsil, inrple- nrent.rncl.lpparatt]sinrespectoforbynrearrsofwhiclrsuch

offence hr" 1r.". commitiecl shall be liable to confiscation. (,)Anyintoxicantlawfullvirr-rpo-rted,transported,i]ranuflac. ,turerl.anclinpossessiono'.oldalorrgrvithorinadditionto any intoxica,it *hich is Iiable to confiscationunder sub'section

(r) anrl tl're receptacles, -packages and coverings,in u'hich or

any such intoxicant as 6rst aforesaid, any^ such. materials' stiil, utensil, irnplement, or aPParatus^as aloresaid' is found ancl the aninral, cart, vessel,

-iaft

or other conve'ance^used

in carrying the same shall likewise be liable to confiscation^:

Provicled that no anin-ral, calt. vessel,

raft.orotherconveyanceaSaflor.esaidshallbeliableto confiscattionunlesstheolrynertheleofisprovedtohave been implicated in the comrnission o[ the of1'ence' Explanation:ForthepurposesofthisSection..6lA,ner,,in. clr-r,l"s, in relation to nay anirlal, cart, vessel, raft or otl-rer convey- allce "

i"i if it is the possession of a minor the guardian o[ such minor' or

if it is the slrbiect ol a hire-ptrrchase agreenret.rt, the Ferson in possession thereof under that agreement.

Wl-rere any offence puniohable under this Act is cor.nnritted b.y a collpan), every Director, I\'lanager, Secretary or ?gent of tlre conrpany, unless such Director, Manager, Secretary or agent ptlu.u that the offence rvas cointnitted without^his knnlil",lr:" ol conscrrt, siull be deemed to be guilty of^the offence und shall l,e liable to be proceeded against and Pun- ished accordinglY'

Notrvithstan by n .o,l',pnny and 't 's proved that the ol{'ence has been .,,,,1',,',tti".l w'ih tire consent ot' connivance oI ot' i: attrii'ru- table to any neglect on the part of any otlrer officer or per- .o.r .orra..n"c] in the nlallagelllent of the affa'rs of the coln- pany. such otlter officer oi p".son shall also be deenred to ire'guilty o[ that offence and-shall be liab1e to be proceeded aq.riist ind punisheci accordingly.

Explanation ; For the PurPoses of this section^-

(n) "cot]tpa.try" nleens '3' b'ody.colporate a'nd includes a firmor other assc,ciation ol intlividua'ls ;^and (Lr) ,,Dir.cctor,, in relatior-r to a firn1 ltleans a Pal"tnel of the finn.

51. (r) Whenever arly person is convicted of au offence ^punishable uncrler the lrrJri'rio,, of clause (d; or ciause (e) of section 3 4 or section 4r, the court convicting such person nray,.at^the - t.i.tle of passing the sentence ou such Persoll, ask him^to execLlte u' 6o"i for a sum proportionate to 1-ris mea.ns, with of without sureties to abstiin frorn the commission o[ any o[Tencepunishabletlnder.thesaidprov.isionsduringsucl-r period ntt exceeding three vears, as it may direct' (z)TlreprovisionsoftheCodeofCrinrinalProcedure,r8g8 sha.ll mutantis mutandis aPPlv to all mattel's connected with such bor-rd as if it were^a tbnd to keep the peace.required to be executed under section ro6 of the said Code' S+. Whoever abets an offence punishable under this^Act slrall, whether J.,.h ntf".r"" is or js not cornmitted in consequence of such abetment :rnrl notrvithstanding anvthing containcd in section rr6 o[ il-re Indian Penal Co,l", b. punished'on tonril"tion lor such abetment, with the same punish- rrent^{as i's} provirled fol tl"re pr-incipal offence'

(z)

I

4l t

J

DentrtnC.for sectrt'ity.J67 ahstoining -froru cttnl.n j55iop ol certain oJfenccs' Pcnalry Jor

abetntet't t "

5^{oJ' 1898}

4g^oJ t86o

13

sonsundereigh- (o) in contr.rvention of section zo, sells or delivers any liquor tecn lecrs, or or ihtoxjcating drug to any person apparentll, uncler the age employin5l o[ eighteen years ;^or

petsons under ' (b) in contraverition of'section zr, employs or permits to be eightecn years enrployed on any part o[ his licensed premises refen'ed to oi w6nt6n gJ in that section, any person under the age bf ei-qhteen years on-v ose'

n* ,nottT."iivot,T:rHjiJ,{,"il*ir,,", extenir to one rhor.rsanrr rL,pees. Further provision g(t. Wher.r anything mentioned in sub-section (r) and (r) of section 5r {or confscation is tbund in circrrmstances which aftbrd reason for believing that an offence ptrnishable under this Act has been comrnitterl in respect o[ or [1, n1"nrlu the-reof,, or u,lren sr.rch an offence has been committecl aurJ the offer-r o1 any other thing or aninral found tr used tl-rere- with rlhich is liable to confiscation as plovidetl under sub-section (r) ^cl section 5t :

I'rovided that no such ordet'shal} lre made until the expilation ol one mont]r fiom the da.tt: of'seizing the thing or anjn.ral in qucslion or u'ithout hc.rring the yrcrson, it'any, claiming ar'y right 1l',ereto, and the evidencc, it'any, v.hich he prodr-rc,:s in sitliport of l.ris claim :

Provideil I'uither that if the lhing in queslion is liable to speedy and natulal dcc.ry, or if the Exci.se Contissioner'is o( oPinion that the sale of the thint' or aninrai in rluestion wor,ld be fol tlie benelit^o{ !ts orvtrer', t}ie Fxcise Comnrisloner ltlav at arty titlre rlirc:ct rt to [.'' solti. .q7. (r) Whcn ar.ry licence, pen.nit or pass gr.rnted uncler this Act^is I;al:lc to be cancelleci or susPer:rded uncler: clause (a) or clause

(b) or clause (c) of section 28 or vr,lro is resorrably sr-rspected ol havir-rg conlmitted of an oflence under this Act, other than an offi:nce ur-rcler secticln 47, the Excise Comr.r-rissioncr or ant' Excise Of6ccr special!y empoivcrecl bI the Gor,cmrlent irr tl-ris behalf', instead of eniorcing such ccn- ccllation or stispr:nsiorr or institurirrg ol'prosecution in rcs- pect of such ofl'encc, n-ray acccpt flom the lrolder of^such licence, perrnit or pass or from such persons, by way o0 con-r- position, a surtt of Inolle-v not exceeding five hunclreci t'upees and thereupon such ]rolder or person iT in crlstod1, shall be discharged and no fr-rrthcr procceclings in rcspect of strcl-r liabilitii or offence shall be tal '

(r) If in anV such case reft:rred to in sub-section (r) any pr"oper'l-y has been seized as liable to confiscation under this Act, the Excise Coml't-tis5i61-'sr or any Excise Officer enrpowet'cd in that behalf, nray release the sar-ne on receiving payment olr the valre thereofl as estitratec] by him olr' of suclr sinrilar sum as he may think fit.

(l) The Excise Commissi,rner or any Excisc Officer nray also, after the institution against arlv person o[ any prosecution in respect of anv ol{i:nce under tl-ris Act ot}rer than tl're off'ence rurrder scci.ion 47, collpound the offence on paymer-rt l>y srich person, of a sum of nronev not exceccling five hunclred _ rllPees.

CI-IAPTER^VTIT

Detcction, Investigation ancl Trial of offences and Procedure Porter to entq 48^.

opd inspect, ond

pov,er to test ond

seize measutes,

Any ol tiie follou,ing officers, nanre]v -

(a) the Excjse Conrmissioner ; or (tr) any Excise Olficer not belolr, such r.rnk as the Government rnay, by notification, appoint may, subject to such restric- ions as r-nay be prcscril;ecl ,-

(i) enter anrl inspect, at any tirne b'r,da,v or night anv place in which anv licensed rnanuf'a.cturer carries on the manufhcture ol, or store any intoxicants ; *

t

$

Powq^ta

co ntpou nd

offenees.

1

$ i x

14

I

l> owe t to at re.\t without. 6tAt),Atlt, tO teize art.icles liable to

confi5cctti6l't ttnd h moke searche.r, l> o',ve r to issuc warront o.f

A l'r e.tt ,

Power to issue seotch w611nn1. l'ower oJ the

Magisly1se¹⁶

arrest or sedtclt without issttinfl tvatta nt.

l5

(ii) erlter and inspect at any tinle during r,r,hich the same rnay be open, any place in which iny intoxicant is sold or kept for sale by any licensed per.son ;

(ii) exaltline the accounts, registers, passes and sllch other documents as may be prescribecl in this behalf

. maintained in any such place as aloresaid ; (iu) examine, rest measure or weigh any matbrials, still, implements, apparatus_ or intoxicant found in any sLrch place as afolesaid ;

(v) seiz-e ;1py intoxicant materials, still, utensils, imple- nlents or apparatLls relened to ir.r clause (i;, clause (ii; or clause (iv) together with any accounts, regis- ters, passes and'other docurnents referred to or ilffi':::,,1i}i',::X;imn,':,.'J

cr ause (i ii ) fo und

(ui)

Yd nYi:T, fr1fii':,9ffi",[':;I"1;*,::which" he has rcason to beliei,e ro bL lolre. Sg. Any ol the lollowing otficers namely :-

(a) afl olficer of the Excise Department not belorv the rank of Excise Sub-lnspector or

(b;l anv otl-rer oFficer empowered by the Governnrent in this behall by notification may, subject to any restrictions as nray be irrescribed

(i) arr:est without warrant any person fbnnd comrnit- ting an offence punishable under section 34, section 35, section 39 or section 4o t

(ii) seize and detain any article u,hich he has reason to bclicve to be liabie to c<;nfiscation uncler tiris Act or any other lar,r, flor the time being in lorce relating to t lre excise revenLrc ;

(iii) detain and r"o,::h, any person upon rvhonr, and any tcssel, r.rft, vclriclc, aninra], package, receptacle or covering in or upon whiclr he nral hare reasonable causc to suspect of'havingany such article; anri (iu) search and seize any excisable attr'cje r.rnder-lock k"y. godown, house, almirah or sl.rowc.rse suspected to have kept such artjcles.

6o. A Magistrate empowerecl to irv offences pur-rish.rble nnrler this Act may issue a \e'arrant for the arrest of anv persorl whom he has reasont to believe to have committed or abettecl the comn-rission of any offence punishable under section 34, section 35, section 39, or sectjon 40. 6t , If- a M.'rgistr.rte enrpowered to try offences punishable u'der this Act upon infbrnration received and after such inquirv if any as he thinks neces- sary, has reason believe that anyoffer-rce punisha.ble under section 3+, sec- tiorr 3 5, sectior-r 39 or section 4o i-ras been or is likelv to Lre conrnritted or abettecl, h.e n-ray issue warrant to search lor and to'seize any'ir-rtoxicant r-nate'-rir1, itil1, ut.ensil, implen-rent or appar"rtus in respect of 'which alle- gecl offer.rce has been or js lil

62. A Magistrate en-rporvered to try offence punishable under this Act niay at any time^-

(o) arrest, or direct the artest in his presence, of anv person for whose arrest he is corlpetent at tl-re time and in the circumstances to issue a warrant under section 5r ; or

(b) search or direct a search to be n.rade in l.ris presence, ot ar.ry place -or- tlre search o. which he is cornpetent to issue a search warrant under section 6 r,

15

,rcarch witltout a tvot'fant. lnJormation ond aid to Excise Oficers.

16

63' whcrerr any Excise oflrcer not bero\v such r.lnk as t]re Govern- nr.,1r,nlol,bv,notification, appoint, h.rs reasor.r lo belie,.e that a, offe.ce punishable nnder section 34., section 3S, section j9 or section 4o has been, is being, or is.like-lv to be .ommittec o"

"["tt".l a.,.1 thrt o ,"o..1, wa'l'ant cannot be obtainerl without affording the offcncler a. opportunity o[ esc.aping or 6f . coucealing evidence oF th" "tr;;r:;; ;; ;';r, after recordinq the grounds of lri^. bElief, ar anv rjme lrv doror.,rinhr-'.nr.r. ,r.l search any place, and 1ay seizc anything fLun.l ther.ein'*ni.t,T" hu, ,"rro,., 10 l>clieve to be liahle ro c n under t\is Act iorether wrth

any documert \^.hich ,rav furnish evidcnce o[ the ."-,rri.riil., of allc_

gcd offbrice and if he thinls proper, arrest any perion fou,cl in s,ch prace 'n'honr he has reason to betere tJ hou" coilmitted or abetted any sr.rcr,r off"enceas aloresard.

64, (,) Eve,ry C)fficer <.r[tl-re Gover,r,ent shall Lre bound, subject

to an1, rules rnade under clause (k) of sub-section(z) ol secti,n

77 ro give ir.nmediate ir.rfbr,ation to an Excise officer of ail

breaches

:.f i.y o[ the provisions of, this Act rvhich nray corre to his knorvledge.

(z) Every officer ref errEcl ro in sub-secrion(r ) and evcry viriage agents ancl all panchay.ats shall be bound, sublecr iu any rrrlt s t har ma1. 'be ,noi", ,o qir c reasonabic aid'to .rny Hxciqe Olfict'r. i,i^.a,lryinS out r lie p"rorisi<,n5 of tlris Acr, ,r1. ,,f, any rrrle, notificatii,n ir oxler.nraclr'., issucd or giv, n undcr.this 65' (r) The Excise ion-r,rissionerl nray, rvithotrt the orcler ol a Mlgistl'ate, invt:stig.rte any off,,nc. punishable rrncler. this Act which a Courf having jur.isdir:tior'r over the local ar.e u'ould h

"r ch"pl:,: i?*;; i;Jtxli:"#,.d;;lxl:i,.i::::;.,1::",:,;;: 5 o/ r ses. relating tc r hc place ol inquir.y or rrial (2) Any. other Excise Officer.speciill.y enrpowered in rhis behall b',' the Gover.nnr::, in rcsl:ccr of all ,.,,1 any specifiecl class oi,

oi1i,,-,.,.,. Prurishal,le un,,l".'tl.,ll; Acl nrav, g,i1ho111 thg order

r>f a Maoistratc, invr-stig.rte an,v such off"r." u,hicl-r a court

having jui.isdicti, ,., o.,,.ritl.," locaI area to u,hich such olficer

is appointed" would have porvsr f. inquire inlo or, try

under thc a[r,r.csaid proui.:c,r,s. 66' (,) The Excise Con.,,ri.rio,r". o. ory Excise Oflicer r.uay, after

recorcling in .uf i1111g his 1s;r56n loi suspecting the comnri-ssion of an offen,. "*,hi.1., h" i, "nrpo*.....i"to investigate,e rc i.cise. (a) ;l];,:l :,;",,i:ffI;:i:T1iJfl: :.::l,r ?i1[:

(), a l)olic(, Sration lrv sect.ion r6o io r7r ol t]'rc j Sr ggs

Code c,l Crinrinal lrroc.eclure, r g98 ; and (1, as tegarris oflenccs punishable ,nder secr.io' .3+. se5tjon jt, scction 39 or section 4o ofthis Act, arry oI ths porl sl s c6nlcrr cd gpon I)olice Oflrccr. irr lesp.ect of cognizal>le of{'cnces by firs;. clause of srr6_

secfion (r ). of section 54 and sec,iol 56 ofl the saicl Cotlc and th" saicl trortin of the said Cocle shall

appl;, n6.o,..:.1ingl-y, sul;ject to any restrictioris or r_r_rocli_

fications us moy- i.e preicribed. (t)

f,:li::],- iny resrr.iririo, as rhe Gove.rr*enr nray inrpose, U)c Lxcisc Commjssioner or an Excise Office.

"l,po*"r",1 unCer sub. ,.,u"g,,i.:.".'J:::t)..;t;:.::.,::f.r,I"l:#i,ll,Lrf ;,f

,,:;

writing, stop further proceedinqs against anv Dcl.sons con_ ccr.ncd, or_supposc

",r; J,r.".""*r,.n (r ) f:,i::, e*"ii" orn"..'.;b;;;";;1..r,,_. .i*,,.".i,g".d.\J./ r ur- (ne purposcs of scction r66 of.t]te Coc.l. of Cl"nrinalProceclure,_ -, g98, the area to *hi.h an Excise Ol{icererrrpovr.erecl rrnder sub_secrion 1z sha, 1,. a..,," j' r. " i,. I' i, i, l"',rll,:"".:,:.lo . r.,in, oo,iifilllshrrl be deerrred tn tru th"'ofn"l.r. in crrarge of such station. Povar 6J ths

Excise Contntis-

siottcr ond

LLt'tutt1 t:XCtte

Olfceys p

it'tt'euiqote

o;fiences.

P6u,grg qn(l

duries oJ Excise

Conmis-

sionet' and

certain L-xci se

OlJicers invss-

tigotino 9fencc,s.

",, s

16

"on-tp["t.d, il it appears that there is sufficient eviclence to justily the lorwiiding of the accused to a. Magistrate, the investigating officer, ,irl"s he pro- ceccls under sub-section (z) o[ this section or un{er secticn E7 shall submit 1 repolt

'which

shall, for the pur.poses of

section r9o o[ the Code oi Crir.ninal proceduie, r89g, hg cleerned to be a Police r:eport to a Magistrate having jurisdiction t() jD.juire ;nt-oor try the

"u." "-rrd "n-rpo*"."J _t-o

take cognizance of offences "on police r.eport, Wherr a Magistrate iss:es a w;rrrarlt ror the arrest oI any per;on unrler this Act. he shall in .'very s..rq h case dire.i in the manner providetl in section 76 of the Cocle of Criiirii,ai Procedur"e, r 89S, tha.t such person shall be 5 d r898 r,,leascd,f i'orrr ctrstod,v. orr l.;il or, iI t]rc I\J).gisri.etc tlrirrlis fil, 6n his orvn ha,rd.

'When any perscn is ar.rested otherivise rhan nnder a war.rant uncler this Act and i" prcpared to give bail, he shail be rt:lt:aseil or-r baj I or at rhe discr t:tion Jf t he o{ficer I elt:asi,g hin.l, on his owrr hand.

All ilxcise Olficers r-rot belorv slrch rank as nta), be enr_ p-owered b.y the GovernmLnt lray accept bail.

If the arrest be rnac']e otherwise t]ran trnc]er a rvarrant irv a person or officer not e11poo.."."4 to accept Lail and ii.r,, l.)er"son arrestecl is prcpared to gile Lrail, the officer. or pe rson nraking.the arrcst slrall, lor that i)urpose, tal

Br[ds taken uncler this sectiorl florn pcrsons a,rr.esLed

cther"wisr: tl-ran uncl r u,arrant shall bind -such person to

al',I)eiir belore a Magis11"o1" or other officer enpor.,r.ered under

scr.iiotl 6 i to inveSri.qate thc c,r.se. 'fhe provi.;ir:n,risr:(.tion:i 49B 1o ,a2, Sr3, 5t 4r 5r 5 and 1r6 o[ the Co

rr,ay be, in cvet'y case in wlich baii is acccpted- or a, i,,o1.l - -

tal

A bor-rd ta.l

sub-section (6), be cleenred to b: a boird under tlie Cocle of

Criminal Proceclure, 1898. 5 o;[r S9S

Articies seized un

unless securitv lbr their appear"ance belore tl-re Excise

Conrr-nissioner or an Excise Officer. errporverecl under srib-

section (z)ol section 65 to investigate the case be taken,

pcrsons

.

arrested under such a u.arrant shall be produced irclore the M;rgistra.te errporver.etl to trv the offencL under tiris Act

Artlclcs scizecl trncicr sect.'ion 58, sectiou 59 or section 6r and pclsons alresteci urrder the Act by pet.sotis or officers not having autJrority to release arrcsted persons on bail or on tl-reir owll [:ond, sh.rll be prr:dLrced l.,e[ore or fonvarded to - (u)^the Excise Contnrissioner or al1 Excise Otficer eu]- por.r,r:recl unci,:p 5111.l-5.ction (z) ol sectior-r 65 to inves- t.igatr' t hc⁽ aso, or'

(1,,) the nealest l:-xcise Of{-icer s,ho has authority to release alrested person on bail or on their orryn bond. Wl-ren a person arresteil is ploducecl belore an Excise Officer , who l-ras authority to release arrested person on bail or on their own boircl, sr-rch officer shall forwar.d such. person to, or take seculity for his appearance beore tlie Excise Conrmissioner or the Excise Ot6cer emporvered

r:r-rder sub-section (z) of section 65 fo investigate tire case, Security ttnl

ba)1 .

Protlucilon {

a1yfi6les seized

anci pcrrbn.t

aI restcd-.

(')^67.

Q,I

(:)

(+) (s)

(.6)

b)

68.

(,)

(z)

(:)

17

l8

When any article seizeil cannot conveniently be convevecl belore as officer referred to in sub-section(l) o, .,,1r_.".iio, (z), as the case may be, tJre person makineti" seizure shall dispose of such articles in sor.ue place o[ sa'fetv and forth_ w:th report the seizure to such ln of6cer.

Notwitl"rstanding anything elsewhere containecl in this Act, vr4ren an articie se'ized under section jg, sectiol Sg, section 6 r or sectjotr 53 is su[rject to specdy decav. su.l., article may be destroyed in accordance with /11. .rl"'r' ,.r1ad".

trnder clause (n) of sectior.r 77.

69 r All oF6,cers in charge of police statio,s shalr take charge

ofand keep^jn

^

safle .uitudy, pending the orc]ers of"a

Ma^gistrate, or of the Excise Conimissioier, or an Excise

Officer erlpowered ur.rdcr sub-section (z) olsection 6g to

irr'e56ig21" the case all pe'so.s arrcsted'and ail article seizec{

under this Act and__rrrought or derivered to them, and shail

allow any Excise Officer who ntay accompany any such articles

to the police station, or .r.r,ho ,.,"u lr" deputed lor the pul.pose

by irn officr'al superil;r to alfix Iiis seal to such arl.icles and

ib tok. ,",.l.,pId. of and lrron-r them.

z All samples so taken sharr be searecr .r,r'ith the sear of the

officer in charge of the police station.

7o, When any Excise Officer below the rank of Excisc Conrnrissioner, or

any off cer in charge o[ a Po]ice Sta,tion nrakes or recejyes irrfbl-nrtion of. ,nv arrest, s^eizure or searc]r undcr this Act he shall, rvithin twer-rty-fbtrr. hours thereafter rnake a-fuli rePorc of all the Partitular:s o[ the arrest,

scizure or searci-r, or o[ the infornration received to the Excisc Commi_

ssionr:r, and to the Excise officer, if any, enrpowerecl uncler sub-sectio.

(z) ot section 65, rvithirr the local limits of rvhose jr-rrisdiction tlie arrest, sr..izure or search u,as tnade.

7r. . Atry...wartant issued _bv a Magistr.ate under this Act n-ra1, bs exr:cuterl by. the_olfice1 to who,r the r.r,arrait is directed or by a,-,y'other o{ficer selectecl by the Megistrai:e for the purpose.

72. r No person arrested under this Act shall be detai^ed in custody for a longer pcriod tha'u,der a.lr trre circumsrances ol tlre case is reasonebie and such periocr srrari not, wi,rr- ort thc aurho.r-itv of a r\4agistrate, cxceecr twe'ty-tb.r: lr.ur.s, exclLrsive of the tinre ,..issar_v lor tlre 1.,1,n,.ri {l.onr thr:

pJace _of arrest to_the place wirere the- Coiri.t of Magis_ trate l.aving jurisdit.tion to inqtrire jnt6 ald try the casc si tuate .

z E'ery o.fficer excc'tin-q a warra.t issued urclcr. this Act, arrrl

every OIficer" r:ther than the Extisc Colrmissioner. ,.,.,nkir_,g

arrests, searches or seizurcs under this Act shall, fbr the

porposes of the Code of Crinrinal proce_clure, r898 be

deenred to be policc officers.

73. N. Magisrrate othe'tha, a J.clicial Magistratc of First class s]rall try ar-r ollence punishablc undcr- this Act.

7+. No Magistrate slrall take cognizance of an offence referre

behalf bv the Governnlenr ; ol.

b in section 42, +3, clause (d) or clause (e) of section 4.7, orsection 49, except on the co.rplaint or report o[ the Excise

commissioner or ar1 Excise officer authorlised by the Excise

Comrnissioner in this behalf.

7g, .The provisions of section r9r of the code of cri,rinal procedure,

r898^shall not apply in any case in rvhich a Magistrate takes cognizance o[

arr oHence under this Act on the report of any officer reflerred io ir, .lru.e

(a) or clause (b) of section 74. Repon darr-

est, sejzures ond

search es,

Execution

"iwarf ont. M6yintunt pet,- iod of dekn- tion.

tr'la gi g.y6 1s., havin4 iuris- dictiott to tty oj'"nces.

Initiation

"Jcertain Pt osecu- tions.

Bar to 1lans{er

"f trial on opplicotion

"J occused,

18

fbr

(z)

t9

CHAPTER IX

MISCELI,ANEOUS

Governrlent may, sutrject to previou; make rules carryir-rg out t]re provisions of this Act. In particular and rvithout prejudice to the genei'alitv of^the

(.)

tbregoing po\,ver, sucl-r rules may provide^flor prescribing the porver's ancl duties o[ officers Departr-r-rent ;

of the F.xcise

(lr) regulating tlre delegation ol any powel's by the Excise Cor.r-rn issoner under clause (vii) ol sub-section (z) of section 5 ;

(") declaring in u'hat cases or classes of cases and to lvhat autl.rorities appeals shall Iic fi'orn orders rvhetlrer ori- ginal or appellate, passed unclcr this Act or under iny rLrle made thercunder, and for prescri bing tl.re titne and. n'ranner for presenting ancl tl're proceclure iol deaiing rvith, such appeals l

(,1) rcqulatir-rg the im1:rort, export, transport, sale,^pur. clt,r:;r,:, ;-;os-"cssiotr or r:<;nsrrmptir:n ol' an'", intoxicant- ; (.,) t'equiating the periods lbr which licerrses ior the rvlrole- salr: ol retail ver-rd ot' auy intoxicanl. ma/ be gratrted, and the nnmber ot such licenses lvl-rich may bc gr:ar:' tecl for any local a.rea ;

('i prohibiting the grant of licenses for the retail^salc of any intoxicarlt at any place or q.ifhin any local^area cleso'il:ed in the rulcs, or for definirrg places in^the vicinitv r.lf wlrich shops for tl-re reta.il sale of^any intoxicant shall not ordinariiy be licensed ;

(Sl prohibiting the grar.rt to specified classes of persons of licenses or any particular kind of class ;

(h) cleclaring, either ger.rerally or in respect r:f areas des- cr:ibed in the rules, tl're persons or classes o[ persons to whont any intox.icant may or mav not be sold ;

(i) prescrii:ing restrictions subject to which a licence, permit or pass granted under this Act may be cance- ile

(i) re.qulating the procedrire to be lollor.r.ed and prescri- l;ing ti're rrrai:ters to be ascelt.airred belore ar.'y licerrce for the wholesale or retail r.encl of any intoxicant is granted lor any locality ;