DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PUNJAB GOVT. GAZ. (EXTRA), MARCH 31,2014 (CHTR 10, 1936 SAKA)
PART I
2014.
NOTIFICATION
No.6-Leg./2014.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 25th Day of March, 2014, is hereby published for general information:
1.
The 3I st March, 2014
THE PUNJAB EXCISE (AMENDMENT) ACT, 2014
2.
(Punjab Act No. 6 of 2014
further to amend the Punjab Excise Act, 1914.
AN
ACT
BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, as follows:
27
(1) This Act may be called the Punjab Excise (Amendment) Act, Short title and
(2) It shall come into force on and with effect from the Ist day of April, 2014.
In the Punjab Excise Act, 1914, in section 59, in clause (), for Amendment of sub-clause (ii), the following sub-clause shall be substituted, namely:
"(i) the fixing of strength and price below and above which any intoxicant shall not be sold, supplied or possessed;".
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
105/03-20l4/Pb. Govt. Press, S.A.S. Nagar
commencement.
section 59 of
Punjab Act l of
1914.
PUNJAB GOVT. GAZ. (EXTRA), MARCH 31,2014 27 (CHTR 10, 1936 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 31st March, 2014
No.6-Leg./2014.-The following Act of the Legislature of the State of
“punjab received the assent of the Governor of Punjab on the 25th Day of r
March, 2014, is hereby published for general information:-
THE PUNJAB EXCISE (AMENDMENT) ACT, 2014
(Punjab Act No. 6 of 2014
AN
ACT
further to amend the Punjab Excise Act, 1914.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth
Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Excise (Amendment) Act, Short title and
2014. commencement.
(2) It shall come into force on and with effect from the 1st day of
April, 2014.
2. In the Punjab Excise Act, 1914, in section 59, in clause (f), for Amendment of
sub-clause (iii), the following sub-clause shall be substituted, namely:- section 59 of Punjab Act 1 of
"(iii) the fixing of strength and price below and above which any intoxicant 1914. shall not be sold, supplied or possessed;".
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
16 Y03-2014/Pb. Govt. Press, S.A.S Nagar