for example: TATA AIG

  for example: Indian Contract Act

  for example: Ratan Tata

  for example: Negotiable Instruments Act




EXCISE (SPIRITS) ACT, 1863


LawyerServices

w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  1 DUTY PAYABLE ON REMOVAL OF SUCH SPIRITS FROM DISTILLERY View Judgements
  2 RULES OF ASCERTAINING THAT SPIRITS TO BE REMOVED HAVE BEEN RENDERED UNFIT FOR HUMAN CONSUMPTION, ETC View Judgements
  3 PENALTY FOR BREACH OF SUCH RULES View Judgements
  4 PENALTY FOR ATTEMPTING TO RENDER FIT FOR HUMAN CONSUMPTION SPIRITS REMOVED UNDER ACT View Judgements
  5 PENALTY HOW LEVIED View Judgements
  6 IN CASE OF NON --PAYMENT OF PENALTY, OFFENDER MAY BE DETAINED PENDING RETURN TO DISTRESS WARRANT View Judgements
  7 IMPRISONMENT OF OFFENDER IN CASE OF FAILURE TO RECOVER PENALTY BY DISTRESS View Judgements
  8 PROVISIONS OF SECTION II, ACT 3 OF 1852, RELATING TO ADULTERATION, NOT TO APPLY TO SPIRITS RENDERED UNFIT FOR CONSUMPTION UNDER ACT View Judgements
  9 CONFISCATION IN CASES OF CONVICTION UNDER SECTION 3 OR 4 View Judgements



#LawyerServices #Act #Law #Statute #IndianLaw #Kanoon