LexThe Manipur Liquor Prohibition Act, 1991
Manipur · state statute
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. SECRETA-RlAr-TQ:I«W&‘ LE;. . ,
'_N"¢OT;IICATION
y'-lmpvhal the ISI April1991
man exc’cpt far n.:'.m'cv'na.’, scmntfic,mdu31nat or such.-raduruo‘n. marmfac‘.furc pnsr.53:rm. Import. rxporf. lransport.’wk and ronsunmion of liquor H: 1/13. Slate nf \Ianipur '-593941,; enactcd by’zlze Legislatire 1-15?!"ny 0f. the State of ?Afan'ifim. i’ll'fitI;
,‘j-secard' Jearof the Republic 01' [min , . .. . A
' CHAPER—r
- Short Title. Extent- and Commenj_t'._17e- “Mampur LiqUOr ProhibitionAc},,1
, State Governmentmav,5;b),- 5. notificationin the officm -ppomt " ,
, 2- Definitions.—11in" this Act”subject orcontext: ’ ' . ,
(1). "Armed fOrLcs" m:nns persona under thecontrol of- lb; Arm1950 (No. 46 of 19 0) Air Fnrc:AAct, 195Q (NO. 45ofI9-5QNaVy Act, 195 _.2:‘ . -
(13)? _ “Commissions?" merns Ptohftion 24 of’t'ais Act. ' 9' V
(4), “Liquor" means any intoxicating 1anti"g of or containing :':Jhol andGovernment may, by notficazion', declar-of'rtbis Act; A . w . -(S) “".-\i'1'a.:)ufa:tur-e"' includaz even:- “311331{aqyuliqucr is pnd-pro:c:s,.s_ for {11¢ rectihcafi
pracess; whet arused or prepared, a-ls’q '0:1. flavnu-ring. blcnding o
9 : :ilki'm‘ry Foxes”
i953" 1941). Bord(members of any5m59...,
msaus pusons under Aer Security Forces Act, 5 6'“Wth't‘r- force under the opera,
‘f‘F‘i'escrfbgd” mca'n’s prescribed by
cfiqdes
n 25 0. this Act.
“Public placé" mean: a “Inc: as definéd. asGambling Act. 5:367- Hc: In of 1867);: . _ISO} fairgiszered medics;l :‘5'::t'itivncr"_mgans a«pcrson'zgngi:$ztercd u 16" ' lndiaxr Medical Qumrz. Act. l9561(l\'0. 102 091956)(11) "52!!" with :11! ii;
i'Lnles‘ pndcr this Ad;_ (8‘) ‘mehibition ofiicer" in Commissioner and any perso-~ under Secti'c
public. piace. in .
i
grammatical Variations, means any? tra‘nisflcxf n.d; ag mnsfer 13v :1 gfr .:r loan or otherwiSe. '(12) “State Armed Pc‘ice" snail erudc members of'Manibor R311Armco Cunstabuiury ~35 any. othfi/Stqte or of the Centre stxumnc~11}; Manisur. 1 . ‘ _. .
)“Wcinds and expressions used but not définéd. c same 513:; niug a; are rgspecti.vel'y a‘sysngncd:n‘d: Assam Excise, Act. 1910515105» ; '
11339, possession s. >‘ ch artiel; i5):
'e‘ctio-n ‘15.
I 1: ELifiilanatfalxz—
‘. be‘ conguhed to mean tantiseptic preparation_ 56 ‘thfi,:'no Aperson shall drmk at?»- such.
, lution wi":11 'sptrit. m
Analygv as a m j
-_red: spirit in r6159. >501? whit:{rtion org.ucmp; to; gate; has'bco. madc'.
ruinous [‘I‘t‘cparafionef—No person Shaina—‘t ns'iy dc'natu'“. SW"
imam preparation bzIteration that such};
(b) hm in his 9‘"of- x-hich'flhe‘ knows 0r\_has 'b'ccn4”m'a'dc._. ‘
prescription: 'vncrsnn nlhc ,
Lm. fur :1: "II_:’.
'gLLiquOr Acxzept byg.’ u Rumech
{III N! :m)’ IIJmHi.
(2). No ,Rc-gtstersd Madmen Practitioner s'hl‘ll' prescril": such liqhe believes in good- fjith raftng ,cnrcful mkd ' "exg‘minnt‘ion 'of ’thé-wLose‘éuse such “§‘r:e”sc:xmin‘6. rié'” ma-J:.,th‘j ”use "of ~s.-ucnpchpn is nccnsary and win’um‘ird [chef to him from m ailment.
_4
practitioner shall stale, in every prcscriptioé?hem ,. issuedabyhim.-t‘b‘e n‘am‘r" f?faddi'ress'of ffigzp'grson to whom i‘ssucd, theof issue, dircctions, fcr use, a‘nd‘thc amount and f queue)! of the dose, and IV pm ve 5 copy, of the nrcsqmpflm-f rune year from the date cf issue. 0111C(jpy so prLscn—cd he shall state the: men: for which: the liquor is prescrib’cd.
(3) A registered medicu
of doing any at! 'cni'culatcd to incite ms;ion of soliciting:
’ enge—No prcsonhs‘ball—
UCijl‘chr encourage any class of, nnyoffcnce under this Act or t;xqtfany rules. regulation or‘ ordétg made- on the candilions of an;
6b"): 'do‘Waym ;__:1ct nhich is calcu’l'm- '-indivi'di‘ua s_-o thc'cub‘lic generally to comm
ccimmfiz '
.- or. afithonsatjpn granted thereundt’ns932:3;~
a alcoh‘
{producing state 91
lcohol in an“ “Mntiza
“a
.Iiazioh‘—The‘ e'x,p>re_ , H ,-p‘r paranoia; means the qun'm'i ' pzre,Fro b: taken at a time and in .i cilsc When: nthe quantity indicatcd tn be taken: at 33ft A,
facturcr ofthc medicinal p’rcpara‘ion,‘
= ibitiou of possession of” 'denafuréd?‘ sinnt-uousflp‘teparatioh in cxcas 7' "teH) No person, shall have in hisposschio’n. exéept. under a 7': ‘__offi.cer.cmpu3v¢red by tbeState Government in that behclt,uL-Qs preparation in excess of such quantity as the b‘ " 'On in. the official Ga-thta, specify.
$1 0 the necassitjfl'for the free possessio ‘_and other purpose and different limits”
‘ ~sc’cn m6
such preparation far'l'c .- _
be fixed for
a (31-) different local areas;
:.:.,,j_5,02)g»,~,~;<1i;fi,'eren1 classes of personsifénd?
7 'fi‘ercnt- occasions. '
e‘aulation offilanufacture‘; et‘c.’§(§f den “ ledgspirituous preparation-
» . ‘tu’rjé. sci! or botyfl'c‘fdr's'nlc any denimred] spirit or its rrcparj’exceptunder the authority and In actordavrfcc' with the xerms and clions 0le permit. 5
(b) “impart, cxp‘dr't' or- transport Vany dénafuredspirit or its prepay" ‘ in excess of‘thé limit of possessionzspecified under sub-s:ctlion"Section LII except under th: authority and in accordance with the EMFconditions of a permit, _ ' , ‘ ‘ ‘
f(c) drink any Eénatured."'séiyjrit"or its 'prépavrafififi,
1b)- Am
f '~ (as) 3-31: e?eign' br‘
.n-p
, :rv Coir"‘3, of A'lrmt‘d [fortmess; and"
'ngz'dor Dip105:
I canteens,
e g .that vet'cry permit, pass Q.' Ufa!» tic pexsrn applying.cuthcrisctg to -
ib‘nv 'cf'@nfrcr. a bonandc
Head .6!- ai foreign: 'tountry,"dr'
dtiq cum};'repm'ter lat
: r» smmquvr m "=6 5‘?
23'. r 1" ' H
6
__ 19. Permit {o'rB'onafide Mgdical 99d Other Pnrpose:——The State Government.
may; by rules, yet by am‘gmdscr 1n wrmneg. authorisq an officer to- grant bcrmit to-any person, or institution:,kfdr‘tbe purchase.»Posscssl.on, or u'so of’hxn-y liquor or(iChaturcd-spirit for the manufacture of any articles mentioned in section 4 onsuch. conditions as may boprcscribcd: .
mvidad. mat; ‘ no-p
loss; than:1he ‘ qua
,thc possession of d‘cnaturod
t to such conditions
g any p'ermitundor
‘Vglowmg grounds;
Q
131be the, holder thhér‘eofhas. not bean
‘“ end pafnfits ejtc.{.::7-’-‘(. v). S A'b'
cr"b;,"tlio' mummy g‘
“yam on any of thveull
ha;- tcrms and conditions by thenigy any one acting on his bchallawn;
.. A "119-3; offence'ptienishablc nude:‘Iim'o‘v‘bc-mg' in force relating tc
:rpoful‘s” guilty 0! any cognizablo or §non~bailabl
finance: punishable under th«
ssgmm xcxs‘ 31 and Psychotropic Subslancer : ‘ct",” ‘1 , tcpantious (Excite: DutiesAct 1955:
(f) thrc- thp holder tjhlere‘of-._is-~ gttihy 6?“'*5q§ébfr¢uoa punishable und:‘ Sections 112 and 114 of the Customs Act, 1962; .
5g) Wh;rc,t-hourhold‘orthcmofié”"g‘piltybfmny; ofl‘onco punishablc and;
on?" ‘Ijl ?‘prn‘vidod for such canoolmio
q ‘Qti‘on has been obuincd throu;
pcxsqn 0.: Am 515‘: fg‘tl‘uzvt‘od'undor this Act shallhranytclalm for Compensation for thc,“ cancellmio-n of $USpcnsiou of his pen:._V_findcrzthis,, Act or ' to'tho rncfund‘ol'f’any {be paid or deposited rclnting thereto;
{3) "Any holder of a permit for denatured spirit or liquor granted' axcoveted.gundor,,1his Act mayr=snfl§ndgr-» tahisvbbrmit onve’xpiration of one monthnotfcég’ 1‘ 'mvm‘issianenof hESintcntion to :urrcnd‘or the su- 3 ' abl " f‘ ; tho: permit for the whole period II surrender;
smugmted under this Ac: sh
(4) iNoypc-‘rson, 1b“ wfi‘om a , ‘
kayo any:,ci_15i ‘ :lec-uewal ofasuc p‘e 'mit;_
" ‘ ‘ ermi't not liable to be sold or attackngv'anth-hing- contained in any law for the time beigestn "igaganypermitfi- pass or authorisnion gran!
Ab b: ~s‘pld, tra’n‘sfgrrod or atlachad in execution
3foth¢i_¢qurt._ ‘-
émy Clasjswo ,h; Go’stuof- webs
by virtue of Vl' tbcroffi'mr IOc 'as may bc‘prcscribed.
\
8
(4) Thefidutics to be performed by the Sub Prohibition Council and Pro~hibition Commute: and the relation bcthen 1h: Couucil.;1111:! the- Committeeshall be as maybeprescribed _ , .
113;ch and other o1fi'cers:-—-
ties and functions under 3_ Prqbibition Qfiic
departments 51131.
ment be subordi-
the pYonSlCfl S
,1:11:11;d~*al?1:-_ 011366 "
1, subject 33-10
11:111e to and
‘ allow 111111:
28.De¥c'=11 en
to E.Sume make.
G01ernment may delegate an f the powers {exercis ab! ~ the CommiSsioner or such 0 her officer as .itdeems fit:
13:): :11of the. Stat: Gotcrfiment the'i111): other ofiiccr appbiuted or.1» megated by=h1m to any of‘
' pchr-s
29. D1111 01 omens ofofficer 111 the Goxernmcnt 5‘ 11111110111105 to ass1stz—Etcry
. shall: 1:121 1: 1991;121:5519 ass“. 11v:1’11t 01' a‘ lesal authority,‘1: ‘01' police officer or person} Iens of this Act.
1112.1]. _..1:cct.=pic=1fs.a .
he "0111.0.
' ace: vcss
1' persons 10 give Infor-g
mung the use 0111111:
sed 1or manufacture;. o t-iC‘c of the fact to a;, _ (fliceror pelicc officer immediately on discovery.
['31 Inrcs-mnt cf pcmrs 01' ochers-in-Slate GC\8H‘.D‘EYI may imest any Cfficercf1H: rank of Insrcctcr \111.1 the Pcvors" “Staticn {c1110 vmc<t1ga11cn ofofi'cnces 11be constmed 23 limitng the:. t:
. .1ic1«»11‘~11'i(n'
(:13: Department not be1011‘1 ..
cer-in-Chargje of a Police
Ibis shall however 11011'and to carry out such?-
1
1
1chargeef poixcc station:——-(1) The;
1
. i the official gazette, spe‘;'es {laid down in this Act,‘;;
s_cction 4—(1) No mfl‘l‘Shal 5:“, use or dispose ofe manufacture under the 511 articles authonscd to be.
in the manufacturef
.; quanttty necessary {orEcont'nnLd theremand for the preservai:
1211 116111113;111:0011. . ~1--p' 55:11 for thepurposes 6eVisibnS of 1111s Act othemise than as an mgredient of.thmanufactured ttere1'rom.No moreale ..
applyin case 01‘- m1111111'1c1111e or any industrhl;h 1
byproduct mcntxoned11: clause (e) of section 4"
‘01s? ‘po‘tz’xbl‘e 11
(2) Ne
.(a) _ 51ysell21113111:11:11:mentmned 1111. section 4 for being use;
' “Lem hawhasreason; 10,7 believe that 3:»:use them: as intoxiennt. .
criprb'h and 11:1111 51.111163 1111,15
1' 15:11:11, '10 mm 111 111111 ;1e..cqse may {1c '. t
. 11151191139anduring 1131:1111 p'cn'r' *
1:11 building, 10 55:1 011 9111::
«914' 11111211 any, dcor'an‘d
W 91': Jobslacul'fi
19 ‘.
dmcasil, implement or apparatus, andf}
:- 115-50! other articles which may furnixhsgfkf the o cncc;
"r-
rson whom he has reason to‘ believe to;mst Hm Act relating to suchQUOr,
m_atcrm' men's:
paratus, '?Pt6\'_i\<}e.d3rbat.
son ‘r0"béi,ié\'c111at a search w rrazii
:0»: be obtained
”opportunity for the concealment ofig
"
Hend-er, he may, after, yccording the»1: buildiqgs, vessel or enclosed place?
(2) Where ah, omcerxincorcis ,grqunds ‘far’his btli
‘ suh-Scction (l). or;thereto hc shallforzhwilh send;
3" thereof to his immc 1:: r‘.
;
_-/
,
.‘*EmLKVf—‘il‘jlmi—fi
BHanlnccsgr Any officer 0
any the Degnrtnnm rcf-T:
may-(a) sei;tc.jin_ an pub]? “' implement cr up
. quor, material,'hich he has re"‘0 Gliwtihc r'uIt-s mnay. gd-e‘cmm cutommissio‘n 07F
[tn 1: 3n nfl'cncc’ nuhas ‘32-'33: Cunuu‘\‘rhish may ‘Ier
u ton Si]asnns lo believ-xdc (heraundeq
or other nrticl}me chcncc, am
[0 belicvc‘to I1an
(,5) detain, ?CD-Fé‘mndv . - 1-,_co'v’m’mil/t‘fd‘
RD
‘ i)"; has, reason?
Act”: »
th‘c‘Code or Criminfio :thc execution oz?
> anon- flf‘ ar‘ ,- cl? ’ 7'.as been committed undptfthrs ,Azcipqudn material, utensil. Jmplbmem‘uzqr: ap
: a_Jiylinia‘llgi
'{hcreof'
com-modi
'a claim“;
and if ,. “'31
claim is 'made but to .,the' -V:shafl' 11¢,» cancelled: nad: (h
prdcr offcpnr’; I¢tumcd to suchycl xma
f.
h 3'41}: f‘o'frencé to‘b'e ;».and» .cchy ‘offiecr 'or' set.. H,?fi‘dim ul‘lghUIl'ak-pafi‘a‘fi
1: commission :9. L, :it;a=‘n_y cffchcc '1;
BECK”. :
kc 1gnizance of an gaflqngég,' b}: the Commissioner.
a ; 134$, or of any- rut.ss, rpgmit lorapum Unsanon granted
Xpbaw anv liguqr:
I i13§il$. 'im 'Icmcnts "[any Induor
.jui-ikh im'bri’is‘finmeu
with both?” ,-
3S _ ._ ‘C' _ ; U; be pUHISbc ‘.g 2“ m Whiqh may extend [-0 {brag
‘‘~.
Prov'i’a'cd that" ?qntrar’y to berm:
in 112: abs‘cnce ‘6‘nlioncd in_‘thc jud
nd’ adequate réasoné‘5‘ (h.
oun-
w
Icss thé
rupees;
‘1) for .a third énms _. V :th’agn one year ap’
_ _ . 41th p n5, ,. kcr'é‘dcnatured spiritjs-(l’) Who
"in contraygnt‘ion of section 76 all - ,yts- to aim any‘rd‘cnmvurcdgs‘
61' has in his: 0 v.: of 'of Wthfi he knows or f ,3
arcasan‘ -to believe th alteratiOn 0r-:‘attcmpt has bccn'mada shangifb
Conviction bc punished wath- imprisonment fdr a termP-‘which may extend't
one year and ‘ljno which may extend (-0‘ one thousand" rupees; v
12
Provided that in the absence of special and adequ‘a‘rt': reasoq; to that,
.oontrarywfigo be mentioned inthe judgementofthc Court, such immanent shat! '
51m“ not b: less than three. mmths and line 3hJH’not be less Khan five,
hundred rupccs. ' ‘
‘ ‘
‘ntfshal'l be presumed, until tbmZwt to alter any dcpa'urgd spirit;sip/‘nmy be used for human;
I
II
W '; .Vc(mau'm p11 ‘1:
udcziacured sprin‘tous pre-i7'af'lire'rssfl or a'temut: t‘oiris‘posscsxion any such§rnason, .tio [beliévc that, any;.‘o'n, ccnvi‘ctipn,. be punished;0, one yenrand with fine:
(1‘)” thci‘cr ’ ndenamrcd ,a ‘in tei‘EL‘C‘t,’gwmrion or avx-t'cmsp ‘ ,m’pfisonmcnt For a (e ' m‘ ,wh’icht
may cxtcnd 10 one thousand 153.1163;
f«P ovidcd‘ Ufa! in, {he absence of ’sp‘ééig _ u ' us to 1th
fit) bc mmri-ercd 'in the judgement 6.“ th: 0 mpfisonmenl:
be 1353 thin thfcc months andfiue sltall’notfbeidésl'sn five hundtcif
jqontra IS proved, 1th the alléra‘u’on ’or attempt toaltcr any dcn‘n-iu‘réd spriritous;
“ ms. dmc “i111 th: ' ' Withfit‘ it may be u-s‘c for human; :
.Uor ' , ,. ’ ' 3:"
g. _ (2) In prosecutinns unjer {his Scyrtiag‘x- it shall be presumed, { until thcA
‘ngardifl g prescripfions: «:Wbo‘cver-f 'practitioner iaScha precrirtion for'
' i‘ _ ' .. , . I
cation 0! the provmonsjof SCCHOH 8 oz1‘ (to: state in the “ ',crlion'v8vto be/sitf
1th o
unity for manufactnnihge‘zz'rt-icjrgs men'finngd- :inisém-i‘‘ . ontrnxemim
ions of section 32:4(_1')1Wb'ocVecvi-h contraVcnm proivisio‘n‘s a
' Hana: m: @‘Bapymight {Iefigna‘bly ‘-' a, them for such
bfilyieted'fér‘m. _ >ayf'his [€54,291 3%?! , [way]? {j(firé. I "from! aer'ts-Jl"mm: ~'
nder-tbcljon 32:——(l) If the1’5"}0 show to the'EscripfiOus anduse or possession
, pam’tionsvin comHirfltf- ta) in Contraven’tion cf“ICFDU'H arxaderz'stnrcd srir'"t Cr" é?" Wcr UL '
‘cttcn, or
. 7be‘ ,t ou‘S'z'rnid"-i~méficés:
7,vaidcd ‘. (hat, “in tho “‘ngsgggc :ofspcgii'l' ’ gmgn'riand’mtn NcL‘Ju‘fdggmgnt 9E mm on ,. g
.. gpanar-r ?ninc‘r ‘ "andffinrcg sha Hg, not» bc-s-Izess’7 . ' gxetc. of comm, occupier ozjhflibg (he UScOf a‘vcb-iclé or place, knowing!) my
"njpyfsbnifi‘icfitmm:‘3‘;
:tcr’m whichi Which? may, extend .to _ two
.c d’soin'sz 'tomth'c’ can trn r y,‘IJhiyitisbnqjjeuLmnH
not:
f
bgan one (Ebusan‘d rupees.on drinkingvvfim‘ESe"-thever,
being (heV ny bonsc, rohm’enclcsures. space, vessel.
trits it lo (‘0 ‘used for”: con mission, byuny
14
other person; ‘of an‘ngcncc punishabl: under this ,Act' or the mks‘anc‘lxpcrcunder, ‘shall be punished with imprQoumcnt for a term which may cxtgpfificgr's‘lx manths but -not less. than“ one month, or firm which may.- gficngdv to, :fiwgfihidritféfupcos but not___!css thamfif't wining? or.,wi(h_\ bo‘tu. . . _' _
,
51.. kchal’t‘ifoi'pfihiihg oi' 'fiublishing advertisement I wing 95 provisions
nof net, at Whog'fiffirrxfli‘n contravcutiqu of .thc "pruvisi' i‘ig‘Acft, or of anyrule, 15.1: ’ ' 'n‘urib‘rivler :‘nadcvzthercfiqdcr, prints, or pub“07k.” leaflet. booklet or My single; or periodiiqa-L.‘ " ’ jsvctné‘ngs or other. mam,
Qfimahy- “quot; or 9/
o-r inch;- any individ‘ual‘"b‘r‘vxclass ot‘mmit an offence randf‘cr‘ this Act,h,c_ provisions of',“'z’iny rule,the conditions of a- permit,
:‘u‘iy' newspaper,
jtion or other-
‘ dngcdfi'vicxib’nme pUnishe'd with imprisouimcnt far a term which'i'éifiay‘cxtcnd2 ix, months or fine” which may extend to five hundred rupees or with both.
yn-S;.-OL&5 this A
/" 52’. Penalty for inciti‘ng or encouraging}. ccrytain ojfg
“ctw ' :u'w *'conggavcntionaof'lb or- an ml;‘ the. l
nce ctc’.:-—_Whoev:r, in‘ngujiuan or order made
ndh‘r ,
“uragé? griffiihdividunl'
0706’mpfit, 8n, offence
.‘egulfiti‘dn or ordgr“ afithorisatioa granted
’0 ”“99?“ .Vcundcr or'cond‘it’ibn o
CF11 ' ‘ '
. shall, fi’fin=’: hc‘p‘unishci Iwith im‘pris‘on‘zficnfipr a 19!". . , ‘ 43:. extend/ter SiXZ~'mJ-n°{h5 or fin: which agy cxtmfi to can thousand rupees or With both.
My for. icontravéh
on oriprgy‘yi’sions” of s‘cct'ion 181—Whocvcx; in con-eproyisxons ofss’c. _ ' ' - ,
thc,,usc 'qxj consnjnj t1"
'a-n‘fi-othcr person”;
rah: punimed {01’
“ masts or fine,
' 9117mm: 2 with: imprisonment whichV mix. extenditpz wo’ athousé'nd’ r-u pcesm
., ’s‘o‘asglcct tn ketpzhéfififigf'eicg:'+_\Vh-chér.in‘comravcntion of - ,, Ade, mic or rctgfila'mn‘or order or condition. of any permit
'isggé'swand, Might; for mgaSuring :95%rum'pnits for'testing the strengthd‘--con ai'ti'on, or ‘ 7
. refuses to measure, chgII or' ha I! werghedx maze" rind 0‘:
Jhis nosscssion or :0
WZ‘IVIIIII'ch may extend
(3.) fails I0 pro‘ prothIIIon
1‘ n on dcm, di‘v'by a_ Ificcg duly cmpovscICd If such, permit”,
l Ol"
' {h n‘gwi‘n' 'conIravonIIo‘n of any rule,
'soumcnt {or a
fi
{'IunIéss he shallns wcre exercised .by. him to-.-prcvc1nt -t
d or implied
ctmit, pass
or“III: both unless
‘ ed by him Io prev at
my 12'chch sIIxII, whc'IhOf I11; pcrmiI, pgss 'orfa~
'2 A31»)!person who CommIWIIboutI permission of the I10 c"rtoiIhegig“: punuhmcnt
59. Penth Ijor conspiracy :-—Whe
(am) to commit or cause IO b'ccorn(b) to commit a breach of a coudItiocuch ofsuch persons,
16
:1", 0-13“ convicxion, be punished With imprisonment fm a period whigh ‘may one"{a two years or fine which may extend to one thousand iupces cr with boih.‘
v 0. ch‘nal‘iy-‘for beingdirrk am} =.{o.r disardérriyiibc-hai'iwr r—(l) Whoever cany strcct or 1h-o-nmghfmc .oi .putlic plate u in m y piraccgm. which the‘public hm.ngrfc; rmmiurd t_u Hue mccfs 'is drink m d irw‘pa’rlgi{fitzikiing carc’ of himsel"“"br Behave in disc rderiy manner under tiic infli uxc cfdrink,’shall on conviction
”h" iamprisonmcnt-‘for‘q: term which mu' :may‘bx‘t‘cnd to hvdulgpnd’rcd rupees o
i
'ufp réasc-ns to Iizc contrary to b‘ismmmm sitail not be less (hr.
y nc ru’pccs.
:ran (Fame “Lindi'cr §ntf§écix1< . I, Shall be presumcc_ it)" is rrcwed that the rersc n 'acctscd cl - .c Ls‘a‘id cffencchas drun]Le pur-pcsc Lfl'cirg’intoxicatcd, and- not forim‘c _ 2;] purpose.
‘6 .. Penalty for chemist; ‘drug‘g‘iét of apbllzecar)‘ for allmiifritg hisrprcmiscs t.housed for purpose of cvnsumpti‘on of liquor 2—7A Chemist. druggist, apothccnry Cikeeper of :1, dixpcnsary who all ' 'gny~_,;;¢iiqugr, which has nct‘ificen bonafidcmedicntcdof: r medicii-m'lp rphsc _ wtotic rusuiplion nfa regiStcrcd medica7pmqtitiuucr m ' ' ,(:( ‘ n his busific“ premises byanv- '"‘ u‘vfor a l'erm'which may
rupees, or with both.
'Hi‘V'
. ;. tiicgiét‘crcdimedic‘al practitioncin th t} such presgri'ption shailbc used by the
I'F
, ,c rpcrlpcSo't-fcrustznting “qlffi'fl in contravention.. u. ., ctuopruiq, ‘rqg‘uialicn cr'crdcr made thereunder or" 7 r:;. s Lr nutiic’ri’salfc‘n gmmcd under tl‘is Act, 1:: 52:2”. cn cenviction.g1, (“th nnvnscnumnt "orig. term ”"11 mdxg, c'x‘tfezid . to six months Mii may extend to , 030‘3‘1hC2-Ui53lnd'.’ rupees» ith 15011.
Pcnait) f or mali' 1611515} 2 ,_ g {also infirma‘tmnt—Any parsm‘ who mzi’iiciousiy.ch gives infiimmrion to any person cxczcising powers under this Act leading' :h, seizure. detention pr [gyrcstggshuih on]. _,_Cnnvi'.‘vt:iéi1n;‘ ??fc punished wilhiwhi‘chhuiy-‘é' Le‘iid7 to six‘momlzs'or fific‘ ~which may extend
>fb;:,—.,X\Vln:.-cvcr is guilty of anycm of tilt: provisions of this_ e}: or- r-f any permit; pass or“su ch'AcgtAo‘r omission is not otherwiseh an-étiiiv.ifct1i;_g$n_,,. bggpugnishcdv-w-ilh the impri-Extend: to sixfmohétbs 0; line which may extend to
' _, 6 may,undrcd njpeesor with both
' 2365-. Pnn‘i‘s-fiifiibh'tTdr‘v‘e‘xatious Search, seizure or arrest :——Any Ofiiccr or pctsanuercising p0 wers‘ under this Act, who;—
Qi), mafia? "i’y‘hiiiérs orscarches ‘Véclmu‘sés'io be entered or scarchcd, any-‘buxtd‘i gto'it‘sh-OUS'e or aimiil‘af'rdwcflih‘g pi’z’i‘cc’, or ‘
4011,.com11:11011‘- be .extend t6 ode ycaf u
01' With tom.
11111011 may '
311d rurccs
66 Thhlgslinbl'etocenfi‘this Act has bec11-C11m11
(a) any-liqpnn- imp]nent of appgrams, :1'11 ~rcspcc: ofhick ‘
_. esp.c1 of winch 1111011181“ liquor. ‘
chcring 111 “1111-211 1111' ,1 1011 (1)13 found and £111:Chg:or cdxc ,ng'and 111: anim.115, c: ‘Pgused in carrying uuy's 1'1ar11ci1. 51111.1 11k.101'1111: Court
{[113168 iiabla
tsg-vbf such
hercome-
onuscatiou
' 111111;; 11:111.!2 to c0111;
’ ' ~ v_pflIa-‘ncesundéf '1111111121111: [@1-‘cianmns an'v. right
-01 his ch "
5111tan hm , ,
“Courtmav, after hearing 3.
cudence ifany,whicl1
or in 111:case ofauy
11:19 been3 m1 gnylhing
d 1':th Conmmissioncr
)9 111.231 1:. Governmentquirv, satisfied that01111211111: 111mg fogad t . confiscated;P.0vidcd liiatrio such order 51111-11 be made before 1111: expiry-of one month~from the date of seizure. or w1tlmut hearmg the person if any. W110 claim amright 1hcrcto and the evidence. if any, which he prodUCcs in support of his duim
'15 “V1.1 or ..t nvunderthis. Act is Found» 0151mm or any 011101 officer authorized11111-1”may mmkc an: mqmry and if after such111:1; 11"5 beencummiucd, may
'18
011).)»11‘11'5‘1103-fir "cpemz'ntder sale or: zigsgmctiriii 111.1111 glfigglfflbgfiitiq11" the 1-111ng 111 uumiun is 1111111910 spec _\ 111111111 11114.1 (igc11,9r<<io::cr.,Court or the officer :m‘timnzcd by 1111: 5112111 G-fiwrnnuvnt 1111112: . Pinwn:1111117111”? mic: v 1111111 M for [1111;111:111‘91 0. the 01.11.11?a' 1111 m l'hc_.,ng1:‘1 1121121111)". at any lime, dime} 11 to be $0111 1111 fof 52:11:11 23 5112111111.1“1-ysofar’as may be 101112 net prucwds o
r
' 171111131111» :1‘.‘ 1)1|‘.1‘.’;L‘111‘1-‘1‘1 1:.-} ~‘-‘y~1.c1c “13741115111111;gr;
1;\ 32:’:‘"31‘"r1ni 1.1 911115111:11 11:1)! ;::\-.-;'_1~"3111-311 s.:"'is"fn;z. 111»: 1-1111111111 1111.13. 11:; n 1111:111211 :n 1311‘ «"2“ ’1 . .. ."1"\'~~"‘\§.c11. . I 111111“, 511-11in '1 «'1’gitui 1.111: 512.1: {,1 '1. 1'' «3111-: 11"~c'1?"c'1‘11!‘:.‘1 111'11:11' 5’1111CC 10:1 :1,
31:111-11L s-Wiiéifing 11% 111"1111-111‘1‘1 'mvk1c1. 1'r uthch<11;:tc (11101111120111 111‘1.11:: fiqm‘r, -11: 311111:'rc cxcry C1.".‘_V of1 11121116111111 1.1 be“.1 1:21 1.15011 3. y‘i’ufim 0.1km 111:1;«421'zc VV _ g 19.. ,\.j1}f \1.1.;1s1'r.:‘.té‘v:s1111?, 11;: warrant 111111101423' 5111' -~‘ S’Jl‘"iii?spt‘:t“i:ti(3 enter 1:1 11 "11111 search fur '. .111}? .c'i'p)‘ niftsucn issue or 1111)! such nch-
Pi‘_i‘~r- 11.3115- ‘ .~ ,. gyaktci 01:" .112.— 111511111‘11'1 111 1:11}' 11c 1.1r 2:1:1y 11o
ma 4-.“ny 11,-1-[191‘ 111-11. Ex'vyy'vv;1_1;1'nt is-m‘. 11111icr 1111‘ «cctinn shall he c\v.c111cd"11‘ the mummy P711\i.1_d 1'11r 11.1: ‘e c:u11'1111%1=11’se:1r1:11 112111111115 under the 6'.ch oi"
12’ 1’1. .:\.1.':(‘. 11173..
~:1nr:::inn of 111:: S131: Gowrnmcnt un‘ijdcr 11‘11'59Scc111111 5113.11 be1114 re qimsticncl 111 (my Court. .11 s in curiain c:1-s:~s:~(1) 1:1 rroso-
$11411 1111 presumed 11111111111 '
. ‘
euscd ;‘crs.s11 11.15 committed
:1; 1;.11C11CC'
1 :«lnyfii-sit'ii'i. 1116119311 1111f~1cmc1lt;~'r"rap17;11r11:.s. \1 ‘ \~
21119 11" ccrgé‘nc any 1‘
' C 1111‘ the 11115:,Las-111
51111111 1.111.114 any 111:11cri11-15 v.11ich '1n; 11121111111111111’ 11:15 been "1:1- 11-'j‘fi‘na‘b‘i‘c 1.1":121'11-11-111. satisfucu-rily.
71-31: 1:1 :12}- (rial
6117111111. v: in own_.. "d person 11":13 preicu‘111'37'1'11‘: '1-11’5 111C “wncr or cccu Vused. than 1112 blzrdcn. 111'1‘rm’igg 1113;!
'1-1‘1'111311'1111112111111 01' liquor and using111133 provisions 111' this Act, 11 is rrm'cd111151111 1111111: 1111115 working“Xv-‘iurrcin such 51111 was. 11-111 not used. or 111161
1191.. ubcttd 5.1511 1151113 111121111111111‘1‘1111' 1: 13-41., ', 1:11.111: (11] 111: ascused'pusan 111.11 11'1ch111111 5111111; 1111116111156 £0,017 $111211 premfiprcsumc to the contrary.
\— ’ ~ . .' 72., Co.111pau1111_111g_9_1_111_1_c111:1:a
_ A 7111'): 1/1111 'OITcnce 1111(1c‘r 1-1115 ?\‘ct ma).- hc c.1111ppundcdon rcicL- ... nfa Sum 111»1bcx1.2,c.}111, 'upecs 11:11 thousand only- On 1‘10 orders 01121:prohibita‘bn ufii‘éer 121111 such candifims- 11nd- rcsrncrions 115111:1ybeiprcscribcd.
.. N62“) \'0 Offence 5111111" 1';1111111111261“
0111111211.
1"" dun'dedzif 11y- rcgamn of pru’inus conviction1.1110 91111111311123? punigi 11:: M01, to 11:1:115'hmc'11'of111111:er kind for such
I 9' -,
ugn LIIIILcr other [han (he;.,‘CIIIIImIsaIuI.Lr atany lime(II AIIGernmL-mIII‘ LII": cm‘cJIflHc I0 I'Ité SI textOI U‘.L I‘rtkr L‘on‘IpIaI'nédf
u'ufI‘;:.I~L-LI b; I‘I'IC CL'nInIisII'LIIIh'
IIIILEI I:'-.I‘ 51.: Is”L: vIL-rnmLIIt‘\>LLIIYHI.
" In: FL‘L‘L I'LL. L:L-I L-I‘IL'7,",III_ IIII'I' ..yr L‘nn'urm'L MSL'II UFU’L‘I‘,
1L1 LHI \»
LI and IIIII in
SL116 GUN’H’H‘“
IisIcns of I'm
,cgnII'n ofI
oili'ccr;
am the anmiagiosmt or by any
Import
, , sufc. purchase
nsumpth
r d:nJlUfl‘d spiri-t'
pafétiun,‘
n I'II. PISSL‘S or’11. wk: [Inn has:y of III: above
CJnC
. 'xrortKruvsro, Iethic.botIIIng COIISUIIIpl'I‘UnVJJS-C
may U: granted
is mentioned;
on \‘ IiLh anv_ , I'aIII'L‘fd‘I u‘LIlzg :—-L‘II} [12c..IIIIIXIIII'L‘ IIiI L233)" Iqu-c-r ('l’ :III_I' sublance
nmmus or obchtIInubIc , .
Proxcnbmvthe EL''i’peI‘mIIpuss or5‘FLhIIIIlmII ordeemed to l‘-L'
20
(b) the {inhibition oi": sucloi’dca'iturcd sphit denatured spiriiupus "~ [33:03‘arzuiL3n.. éxccp‘gt
(Ci),§ith_<_:presri-piio‘n iifihc dayssnrid‘iidu" ’m:n- or 333;1_\_' 3330: be kept 0pm ’oi suLiipre
during which any prL-miScs
prmuiuns for thc closurLa 3
(d) the- es3ipiion iii the accnu. its to lie. n333i3313i13cd and the returns‘ -‘L to bc sumni33 .;.,.by- pcmtit- holders.
(e) thcrchiation c33- proiiiztitiun uf the tiansfcr of permit.’
(.vii) (:3) deciari-tg (13¢ 35'“
([3) f- 7 c;3'.'$ing' S';
9,»:smby which spiriishzill iic denatured;
urcd through 3h: aicncyWc 3333221.: Oiicers am! for?
3 spirits- 13:33: thn dcnaturcd
"i '~c:333:iu_\333ent b) i133: permit holder of?.33 31: in his business133 any capdcii) whuisLchr.'
gxt'iérLfir'sons or ciilssL-s (f permns tn 3th any iiouor or‘3’. .:.3i:iiu. us pr‘Lp3:3r:3:i.333, mnv 33: 33i b: ‘3 .id or \ ho .133) notd. t» s‘.1! 333.cinsé3L3r use :33 \ oi 1.32;:1riiLics; ‘
pirCS'L‘riP‘ina U3: 33333333353! £03£333}: 33: mu. m9 or :33cowdizius i'--r it"? ?3'33
ited by W: hL-i'dcr ofi-. perfurmancc oi' the
‘siiiL hniL-L'rs cf’x‘crmiis "a<scs orlcs. purchase. posswsion, LQl‘iSUmp‘- LL) be c: iercd- in the register;
.3 rn‘vidi L’ 3" 3:3: 333:authorizinon nizheV
rL‘guiz3ii-_3 (’3ng
gwiiug iiiiOlmflii' 33 yr :3L--~:iTnLci 33m.
\‘._' i3 ciILnjL-
. (i': or cx-réns‘L-f in Lamccrs or pL-rmrs. .33 we in 313: dL-iL-L ..-n Jf imcstigmon of'* ci-‘m-Cumrcnsa .3 m 3PCTSUIIS chaigader this ALL 23nd:‘Jc q’fi' turd;
‘ com3n.iu.-Ls,:1.-id .B-ards and tho
3 ii ns and duties ci' PthiL-iiion oiiiccrs,3’I 'c fessarid allows:ac: pawbie to the. . ,. . _ ,. . ommiticesa,‘ ' .(xx’) presubit"!.0tixL fcé‘3 authorizaiicngrnj 3 3
3. EicryruiL made uni‘er'ti. it is made, bL-fLirc iizc Mmip-‘it:toml p3‘c‘riod of' 523233 da_w,
respertcf:myfirm!-,i_:L, permit pass, Orbis Actt. ‘
id :1; spon 33: may be after. .. 33/55 1:: i‘. is in scssi on foran3 comprised in one icsaion or in t3woaurcc-ste sesdiom and if. bei‘nreIii}:" x_pi'ry of the session in which it is so. d or the sessions immediately fol wins, the Mahifiur Legislative Assemblyd Cid'c to make am~modificnrion inIh-i: {.16. or the Manipur Legislative Assemblyf e the rule s-huii tlicrcafrcr haw: effect only3-3- form, or be ofno .eflkct as the case ma) be; so hoxxever ihat.. " .attion or annulment shall bé without prejudice to the validity,3 iii;preweusiy done undcr 3113's r‘uie.
31
77. Officers and persons acting alder thin act to be public Servants :— AHofficers and perscrs cmpowcrcd to exercise an): nbwcr or to rsrfurxn uny fume:tinns under this Act shall be deemed to be public servants within the mcasai.’ ,;of section 20 of the Indian Pun! Code, , I
78. Bar of proceedings :- No suit or procerdings shall lit against the Govern-ment or against any pCX'SUn cmruwercd to exercise powers orlto perform functic‘munder this Act, for anything in good faith done or purporting to bc danc UHdL.’this Act. /
J
79. Limitation of proaccutiuns or suits ngn§x1stofl;ccrsz—- (1) AH prmc""~tions of any Prohibition, I’oiice or other nlhccrs. or of (my rcrmus C3,!I;‘\)H‘_'!'f.lIn t-xcrcise pmxcrs or to rcrt‘orm l‘unctinns under this Act. and ail nctxmts \Vlmshmay IV: Iszully brought againit lhc Gmernmcnt or any (I the z;fmc.<:.id «..Hhcrs'm‘ vermin. in rcstvcct ofamthirg done nr Dl'cgcd to hm:- hm done in pnrxualacc(,I' this Act. shail be iustitutcd wthin four'mnnths {rum thc Cate of th: act Chin.plahu-d of and not atTcfiii'ifrds. and W’thian ahull"h7:7}i_s;niv "atI ‘~-. .
(n) it. the plaintiff does not prove that. previouuiy to bringing such action.he has presented all such appeals uthmcd by this .-‘\C!. or by {in}! t-titcrlaw for thc time bcing in force. as within the aforesaid period of fourmonths it mu possibto to prCSent, or
(b) in the case of an action for damngc. it~ tvndcr of sufficicnt an-tendsthan have been made before the action “a". hroncht, or if after theinstitution of the action a su mcit-nt sum (:9. money i; paid into Courtwith costs, by or on behalf of the defendant.
(2) Subject to the provisions ot‘xcction,L2L't>f thc Code of CriminalProcedure, 1973, no Court that! take cognimncc of an offence committed oralleged to 113% been committed by any Prohibition. Pnhcc or other ofliccr orany person cmpowarcd to exerciw powers or to perl‘mm functions under thi<Act, in regard to anything done under this Act. unhu a surt‘tton ix' grantedin nccardnnce with the aforcfiaid proviswm of section 197 Of thc Code (3f CriminuiProcedure. 1973.
(3) No suit shall lie against my prohibition. Poh’cc or other officers fur (?JHNIgCSunless the same is instituted Ilthin four month: from the time the cause or‘ action arose.
I
80. Exnmption from operation ofthe act z—Nothingin this Act shat! npply-(I) in respéct nfany liquor, denatured spirit and their preparations which: arc the property and -in thc possCSsion of the Government andin rc<pcct of liquor manufactured and uscd by thc Schedu‘cd Cmtcs, and Schcdulcd Tribes of Manipur- excluding India made fcvrcign 2iquorand foreign liquor provided it is used for customary and traditionalpurposes subject to such conditionszmd restrictions as may be specifiedby notification in the official gazette.
81. Power to remove difficultigs :——-(1) If any difficulty or doubt ari<csingivirg cfl'cct to provisions of this Act. the State GOVcrnmcnt may by orderpv'hi‘rhcd in the Gazette, make such provisions, notinconsistcnt with the pur-})t;SC of this Act appear: to it to be necessary or cxncndicnt {qr the removalof the difficulty 0; doubt; and the order of the State Government in such- casesshall b0 final.