BOMBAY PROHIBITION ACT, 1949


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, EXTENT AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 5[COMMISSIONER] OF PROHIBITION AND EXCISE View Judgements
  4 COLLECTORS View Judgements
  5 SUBORDINATE OFFICERS View Judgements
  6 INVESTING OFFICERS OF 11[POLICE AND] OTHER DEPARTMENTS WITH POWERS AND DUTIES UNDER THIS ACT View Judgements
  7 OTHER BOARDS AND COMMITTEES]-(1) The 3[State] View Judgements
  8 MEDICAL BOARDS View Judgements
  9 CONTROL OF 2[COMMISSIONER] OVER PROHIBITION OFFICERS AND OTHER OFFICERS View Judgements
  10 DELEGATION View Judgements
  11 MANUFACTURE, ETC. OF INTOXICANT TO BE PERMITTED IN ACCORDANCE WITH PROVISIONS OF ACT, RULES ETC View Judgements
  11a POWER OF GRAM SABHA TO ENFORCE PROHIBITION OR TO REGULATE OR RESTRICT THE SALE AND CONSUMPTION OF ANY INTOXICANT View Judgements
  12 PROHIBITION OF MANUFACTURE OF LIQUOR AND CONSTRUCTION AND WORKING OF DISTILLERY OF BREWERY View Judgements
  13 PROHIBITION OF SALE, ETC. OF LIQUOR View Judgements
  14 PROHIBITION OF EXPORT, IMPORT, TRANSPORT, SALE, MANUFACTURE, ETC. OF INTOXICATING DRUGS View Judgements
  15 PROHIBITION OF IMPORT, EXPORT, TRANSPORT, SALE, ETC. OF SWEET TODDY View Judgements
  16 : PROHIBITION OF TAPPING OF TODDY-PRODUCING TREES AND DRAWING OF TODDY View Judgements
  17 PROHIBITION OF POSSESSION, ETC., OF OPIUM View Judgements
  18 PROHIBITION OF SALE TO 2[MINORS] View Judgements
  19 1[PROHIBITION OF SALE OF TODDY] View Judgements
  20 PROHIBITION OR PRODUCTION, ETC. OF CHARAS View Judgements
  21 ALTERATION OF DENATURED SPIRIT View Judgements
  21a ALTERATION OF DENATURED SPIRITUOUS PREPARATION View Judgements
  22 PROHIBITION OF ALLOWING ANY PREMISES TO BE USED AS COMMON DRINKING HOUSE View Judgements
  22a 1[PROHIBITION OF ISSUING PRESCRIPTIONS FOR INTOXICATING LIQUOR EXCEPT BY REGISTERED MEDICAL PRACTITIONERS View Judgements
  23 2[PROHIBITION OF SOLICITING USE OF INTOXICANT OR HEMP OR DOING ANY ACT CALCULATED TO INCITE OR ENCOURAGE MEMBER OF PUBLIC TO COMMIT OFFENCE View Judgements
  24 PROHIBITION OF PUBLICATION OF ADVERTISEMENTS RELATING TO INTOXICANT, ETC.- View Judgements
  24a 1[THIS CHAPTER NOT TO APPLY TO 2[CERTAIN ARTICLES] View Judgements
  25 EXEMPTION OF PREPARATIONS View Judgements
  26 DISTILLERIES AND WARE-HOUSES FOR INTOXICANTS View Judgements
  27 4[INTOXICANT] OR HEMP NOT TO BE REMOVED FROM WAREHOUSE ETC View Judgements
  28 PASSES FOR IMPORT, ETC View Judgements
  29 3[THROUGH TRANSPORT View Judgements
  30 [Licence for possession of denatured or rectified spirit and alcohol for industrial or medical purposes.] View Judgements
  31 4[LICENCES FOR BONA FIDE MEDICINAL OR OTHER PURPOSES View Judgements
  31A 5[LICENCES FOR PURCHASE, ETC., OF LIQUOR FOR MANUFACTURE OF 6[ARTICLES MENTIONED IN SECTION 24A.] View Judgements
  32 LICENCES FOR TAPPING FOR 2[NEERA] View Judgements
  33 TRADE AND IMPORT LICENCES View Judgements
  34 VENDOR'S LICENCES View Judgements
  35 HOTEL LICENCES View Judgements
  36 [SPECIAL IMPORT LICENCES TO HOTELS] View Judgements
  37 [DINING CAR LICENCES] View Judgements
  38 LICENCES TO SHIPPING COMPANIES 2[AND TO MASTERS OF SHIPS] View Judgements
  39 PERMISSION TO USE OR CONSUME FOREIGN LIQUOR ON 6** WARSHIPS, TROOP SHIPS AND IN 7[MESSES AND CANTEENS OF ARMED FORCES] View Judgements
  40 PERMITS View Judgements
  40a 7[HEALTH PERMITS View Judgements
  40B EMERGENCY PERMITS View Judgements
  41 SPECIAL PERMITS TO FOREIGN SOVEREIGNS ETC View Judgements
  42 [PERMITS TO BE NON-TRANSFERABLE.] View Judgements
  43 2[REGULATION OF USE OR CONSUMPTION OF FOREIGN LIQUOR BY CERTAIN PERMIT HOLDERS View Judgements
  44 LICENCE TO CLUBS View Judgements
  45 AUTHORIZATION FOR SACRAMENTAL PURPOSES View Judgements
  46 12[VISITOR'S PERMIT View Judgements
  46a 2[TOURIST'S PERMIT] View Judgements
  47 INTERIM PERMITS View Judgements
  48 1[2PERMITS] FOR CONSUMPTION OR USE OF INTOXICATING DRUGS 3[OR OPIUM].] View Judgements
  48a 10[PERMITS TO BE NON-TRANSFERABLE View Judgements
  49 11[EXCLUSIVE PRIVILEGE OF GOVERNMENT TO IMPORT, ETC., INTOXICANTS, ETC., AND FEES LEVIED INCLUDE RENT OR CONSIDERATION FOR GRANT OF SUCH PRIVILEGE TO PERSON CONCERNED View Judgements
  50 [WAREHOUSING OF OPIUM.] View Judgements
  51 [RULES FOR SALE, ETC. OF WAREHOUSE INTOXICANT OR HEMP.] View Judgements
  52 POWER OF AUTHORIZED, OFFICER TO GRANT LICENCES, PERMITS AND PASSES IN CERTAIN CASES View Judgements
  53 GENERAL CONDITIONS REGARDING LICENCES, ETC View Judgements
  53A 5[CERTAIN LICENSEES REQUIRED TO KEEP MEASURES, ETC View Judgements
  54 POWER TO CANCEL OR SUSPEND LICENCES AND PERMITS View Judgements
  55 HOLDER OF LICENCE, ETC. NOT ENTITLED TO COMPENSATION OR REFUND OF FEE FOR CANCELLATION OR SUSPENSION THEREOF View Judgements
  56 CANCELLATION FOR OTHER REASONS View Judgements
  57 ATTACHMENT OF LICENCE View Judgements
  58 RIGHT, TITLE OR INTEREST UNDER LICENCE NOT LIABLE TO BE SOLD OR ATTACHED IN EXECUTION View Judgements
  58A 5[SUPERVISION OVER MANUFACTURE, ETC View Judgements
  59 [COMMISSIONER] ENTITLED TO REQUIRE LICENCES HOLDER 2[OR OWNER] TO DISPOSE OF STOCKS View Judgements
  59AA 6[CONTROL ON MANUFACTURE ETC OF ARTICLES MENTIONED IN SECTION 24A View Judgements
  59a 7[MANUFACTURE OF ARTICLES MENTIONED IN SECTION 24A] View Judgements
  59b 2[ANALYSIS OF ARTICLES MENTIONED IN SECTION 24A] View Judgements
  59c PROHIBITION AGAINST POSSESSION OF DENATURED SPIRITUOUS PREPARATION IN EXCESS OF PRESCRIBED LIMIT AND THE REGULATION OF ITS POSSESSION IN EXCESS OF PRESCRIBED LIMIT View Judgements
  59d REGULATION OF MANUFACTURE, ETC. OF DENATURED SPIRITUOUS PREPARATIONS View Judgements
  60 PROHIBITION OF EXPORT OR IMPORT OF MHOWRA FLOWERS View Judgements
  61 CONTROL OF EXPORT, ETC. OF MOLASSES View Judgements
  62 PROVISIONS OF SECTIONS 53 TO 59 TO APPLY TO LICENCES GRANTED UNDER SECTION 61 View Judgements
  63 5[PROVISION OF ACT IN RELATION TO MOLASSES TO BE IN ADDITION TO, AND NOT IN DEROGATION OF, BOM. XXXVIII OF 1956 View Judgements
  64 [POWER OF STATE GOVERNMENT TO DIRECT HOLDER OF STOCK OF MOLASSES TO SELL THEM AT FIXED PRICE TO ANY OFFICER, PERSON OR CLASS OF PERSONS.] View Judgements
  65 PENALTY FOR ILLEGAL IMPORT, ETC. OF INTOXICANT OR HEMP View Judgements
  66 PENALTY FOR ILLEGAL CULTIVATION AND COLLECTION OF HEMP AND OTHER MATTERS View Judgements
  67 PENALTY FOR ALTERATION, OR ATTEMPTING TO ALTER DENATURED SPIRIT View Judgements
  67ia 1[PENALTY FOR ALTERATION OR ATTEMPTING TO ALTER DENATURED SPIRITUOUS PREPARATION View Judgements
  67ib 4[PENALTY FOR CONTRAVENTION OF PROVISION REGARDING PRESCRIPTIONS View Judgements
  67a 1[PENALTY FOR MANUFACTURING 2[ARTICLES MENTIONED IN SECTION 24A] IN CONTRAVENTION OF THE PROVISIONS OF SECTION 59A View Judgements
  67b 1[PENALTY FOR FAILURE TO SATISFY THE 2[COMMISSIONER] UNDER SUB-SECTION (1), OR TO COMPLY WITH A REQUISITION UNDER SUB-SECTION (2) OF SECTION 59B] View Judgements
  67C 7[PENALTY FOR POSSESSING, ETC., DENATURED SPIRITUOUS PREPARATIONS IN CONTRAVENTION OF PROVISIONS OF SECTION 59C AND 59D View Judgements
  68 PENALTY FOR OPENING ETC., OF COMMON DRINKING HOUSE. View Judgements
  69 PENALTY FOR ILLEGAL IMPORT, ETC. OF MHOWRA FLOWERS View Judgements
  70 PENALTY FOR ILLEGAL IMPORT OF MOLASSES View Judgements
  71 [PENALTY FOR SELLING MOLASSES AT PRICE EXCEEDING FIXED PRICE.] View Judgements
  72 [PENALTY FOR REMOVAL OF INTOXICANT ETC View Judgements
  73 PENALTY FOR PRINTING OR PUBLISHING ADVERTISEMENT IN CONTRAVENTION OF PROVISIONS OF ACT, ETC View Judgements
  74 PENALTY FOR CIRCULATING ETC NEWS-PAPERS, ETC. CONTAINING ADVERTISEMENTS REGARDING INTOXICANTS, ETC View Judgements
  75 PENALTY FOR INCITING OR ENCOURAGING CERTAIN ACTS IN CONTRAVENTION OF THE PROVISIONS OF THIS ACT OR ANY RULE, REGULATION ORDER MADE THEREUNDER, View Judgements
  75A 1[PENALTY FOR CONTRAVENTION OF PROVISIONS OF SECTION 43 View Judgements
  76 PENALTY FOR NEGLECT TO KEEP MEASURES, ETC View Judgements
  77 PENALTY FOR MISCONDUCT BY LICENSEE, ETC View Judgements
  78 PENALTY FOR MISCONDUCT BY LICENSED VENDOR OR MANUFACTURER View Judgements
  79 LIABILITY OF LICENSEE FOR ACTS OF SERVANTS View Judgements
  80 IMPORT, EXPORT, ETC. OF INTOXICANT BY ANY PERSON ON ACCOUNT OF ANOTHER View Judgements
  81 PENALTY FOR ATTEMPTS OR ABETMENT View Judgements
  82 BREACH OF LICENCE, PERMIT, ETC. TO BE AN OFFENCE View Judgements
  83 PENALTY FOR CONSPIRACY View Judgements
  84 PENALTY FOR BEING FOUND DRUNK IN ANY DRINKING HOUSE View Judgements
  85 PENALTY FOR BEING DRUNK AND FOR DISORDERLY BEHAVIOUR View Judgements
  86 PENALTY FOR ALLOWING ANY PREMISES TO BE USED FOR PURPOSE OF COMMITTING AN OFFENCE UNDER ACT View Judgements
  87 PENALTY FOR CHEMIST, DRUGGIST OR APOTHECARY FOR ALLOWING HIS PREMISES TO BE USED FOR PURPOSE OF CONSUMPTION OF LIQUOR View Judgements
  88 PENALTY FOR ISSUING FALSE PRESCRIPTIONS View Judgements
  89 PENALTY FOR MALICIOUSLY GIVING FALSE INFORMATION View Judgements
  90 PENALTY FOR OFFENCES NOT OTHERWISE PROVIDED FOR View Judgements
  91 DEMAND FOR SECURITY FOR ABSTAINING FROM COMMISSIONER OF CERTAIN OFFENCES View Judgements
  92 (RELEASE OF OFFENDERS ON BOND.) View Judgements
  93 DEMAND OF SECURITY FOR GOOD BEHAVIOUR View Judgements
  94 EXECUTION OF BONDS IN RESPECT OF MINORS View Judgements
  95 PUNISHMENT FOR VEXATIOUS SEARCH SEIZURE OR ARREST View Judgements
  96 2[PUNISHMENT FOR VEXATIOUS DELAY View Judgements
  97 PUNISHMENT FOR ABETMENT FOR ESCAPE OF PERSONS ARRESTED] View Judgements
  98 THINGS LIABLE TO CONFISCATION View Judgements
  99 RETURN OF THINGS LIABLE TO CONFISCATION TO BONA FIDE OWNERS View Judgements
  100 PROCEDURE IN CONFISCATION View Judgements
  101 POWER OF COLLECTOR ETC. TO ORDER SALE OR DESTRUCTION OF ARTICLES LIABLE TO CONFISCATION View Judgements
  102 FORFEITURE OF ANY PUBLICATION CONTAINING ADVERTISEMENT MATTER 10[SOLICITING] USE OF INTOXICANTS View Judgements
  103 PRESUMPTION AS TO COMMISSION OF OFFENCES IN CERTAIN CASES View Judgements
  103a [REPORT OF CERTAIN REGISTERED MEDICAL OFFICERS AS EVIDENCE View Judgements
  104 COMPOUNDING OF OFFENCES View Judgements
  104a 5[BOMBAY PROBATION OF OFFENDERS ACT, 1938, AND SECTION 562 OF CODE OF CRIMINAL PROCEDURE, 1898, NOT TO APPLY TO PERSONS CONVICTED OF OFFENCE UNDER THIS ACT View Judgements
  105 EXCISE DUTIES View Judgements
  106 MANNERS OF LEVYING EXCISE DUTIES View Judgements
  107 [POWER TO EXEMPT, REMIT OR REFUND EXCISE DUTY] View Judgements
  107a 4[DECLARATION OF STOCK OF ARTICLES MENTIONED IN SECTION 24A; MAINTENANCE OF ACCOUNTS AND SUBMISSION OF RETURNS View Judgements
  107b POWER TO OBTAIN INFORMATION AND TO SEARCH AND SEIZE EXCISABLE ARTICLES View Judgements
  108 PENALTY FOR IMPORT OF INTOXICANT, ETC., WITHOUT PAYMENT OF DUTY View Judgements
  109 DUTY ON TAPPING OF TODDY TREES View Judgements
  110 DUTY BY WHOM PAYABLE View Judgements
  111 OWNER OF TREES ENTITLED TO ASSISTANCE FOR DUTY PAID View Judgements
  112 PRIVILEGE OF DRAWING TODDY FROM TREES BELONGING TO GOVERNMENT View Judgements
  113 [RULES FOR LEVY OF DUTY ON OPIUM, ETC.] View Judgements
  114 6[RECOVERY OF DUTIES, ETC View Judgements
  115 1[MAGISTRATE'S POWER TO IMPOSE ENHANCED PENALTIES View Judgements
  116 PROCEDURE TO BE FOLLOWED BY MAGISTRATES View Judgements
  116a 4[TENDER OF PARDON TO ACCOMPLICE View Judgements
  117 INVESTIGATIONS ARRESTS, SEARCHES, ETC., HOW TO BE MADE View Judgements
  118 4[PROCEDURE OF CODE OF CRIMINAL PROCEDURE RELATING TO COGNIZABLE OFFENCES TO APPLY View Judgements
  119 CERTAIN OFFENCES TO BE NON-BAILABLE View Judgements
  120 6[POWER OF ENTRY AND INSPECTION View Judgements
  121 POWER TO OPEN PACKAGES ETC View Judgements
  122 1[POWER TO REQUIRE PRODUCTION OF LICENCES View Judgements
  123 ARREST OF OFFENDERS AND SEIZURE OF CONTRABAND ARTICLES View Judgements
  124 POWER TO OBTAIN INFORMATION View Judgements
  125 POWER TO SEIZE INTOXICANTS, ETC View Judgements
  126 ARREST WITHOUT WARRANT View Judgements
  127 ARREST OF OFFENDERS FAILING TO GIVE NAMES View Judgements
  128 ISSUE OF WARRANTS View Judgements
  128a 6[CERTAIN PROVISIONS TO APPLY TO DENATURED SPIRITUOUS PREPARATIONS View Judgements
  129 PROHIBITION OFFICERS MAY BE EMPOWERED TO INVESTIGATE OFFENCES View Judgements
  129a 2[POWER TO REQUIRE PERSONS TO SUBMIT TO MEDICAL EXAMINATION, ETC View Judgements
  129b DOCUMENTS OR REPORTS OF REGISTERED MEDICAL PRACTITIONER, ETC. AS EVIDENCE View Judgements
  130 ARRESTED PERSONS AND THINGS SEIZED TO BE SENT TO OFFICER-IN-CHARGE OF POLICE STATION View Judgements
  131 BAIL BY PROHIBITION OFFICER View Judgements
  132 ARTICLES SEIZED View Judgements
  133 DUTY OF 4[OFFICERS-OF-GOVERNMENT") AND LOCAL AUTHORITIES TO ASSIST View Judgements
  134 1[OFFENCES TO BE REPORTED View Judgements
  135 LANDLORDS AND OTHERS TO GIVE INFORMATION View Judgements
  136 [POWER TO ARREST AND MAKE ORDERS DETAINING OR RESTRICTING MOVEMENTS OR ACTIONS OF PERSONS] View Judgements
  137 APPEALS View Judgements
  138 REVISION View Judgements
  139 GENERAL POWERS OF 4[STATE] GOVERNMENT IN RESPECT OF LICENCES, ETC View Judgements
  140 POWER OF '[STATE] GOVERNMENT TO PROHIBIT, REGULATE OR CONTROL CONSUMPTION OR USE OF INTOXICANTS, ETC. IN PUBLIC PLACE View Judgements
  141 EMPLOYMENT OF ADDITIONAL POLICE View Judgements
  142 3[POWER OF COLLECTOR TO CLOSE PLACES WHERE INTOXICANT OR HEMP IS SOLD IN CERTAIN CASES View Judgements
  143 : POWER OF 4[STATE GOVERNMENT TO MAKE RULES View Judgements
  144 1[COMMISSIONERS] POWERS TO MAKE REGULATIONS View Judgements
  145 OFFICERS AND PERSONS ACTING UNDER THIS ACT TO BE PUBLIC SERVANTS View Judgements
  146 BAR OF PROCEEDINGS View Judgements
  146A 3[LIMITATION OF PROSECUTIONS OR SUITS AGAINST OFFICERS View Judgements
  146B PROVISIONS OF ACT NOT TO APPLY TO GOVERNMENT View Judgements
  147 PROVISIONS OF THIS ACT NOT TO APPLY TO IMPORT OR EXPORT ACROSS CUSTOMS FRONTIER View Judgements
  148 REPEAL AND AMENDMENTS View Judgements
  149 FURTHER REPEALS AND SAVINGS CONSEQUENT ON COMMENCEMENT OF BOM. XXV OF 1949 IN OTHER AREAS OF STATE View Judgements



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