The manipur liquor prohibition (third amendment) act, 2021

MANIPUR GAZETTE 
  
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
No. 4 Imphal, Wednesday, March 10, 2021 (Phalguna 19, 1942) 
Nm 
nN 
GOVERNMENT OF MANIPUR 
SECRETARIAT : LAW & LEGISLATIVE AFFAIRS DEPARTMENT 
NOTIFICATION 
Imphal, March 4, 2021 
No. 2/4/2021-Leg/L: The following Act of the Legislature, Manipur which received assent of 
the Govermor of Manipur on February 25, 2021 is hereby published in the Official Gazctte: 
THE MANIPUR LIQUOR PROHIBITION (THIRD AMENDMENT) ACT, 2021 
(MANIPUR ACT NO. 11 OF 2021) 
AN 
ACT 
further to amend the Manipur Liquor Prohibition Act, 1991 (Manipur Act No. 4 of 1991) 
Be it enacted by the Legislature of Manipur in the Seventy 
Second Year of the Republic of India as follows:- 
(1) This Act may oe the Manipur Liquor Prohibition (Third Short title and 
Amendment) Act, : commencement. 
(2) It shall come i force with effect from the date of its 
publication inthe Of -al Gazette. 
Amendment of 2. Inthe proviso to section 43 of the Manipur Liquor Prohibition Act, 
section 43. 1991 (hereafter referred to as the Principal Act), - 
(i) for the words ‘five hundred rupees”, the words “fifteen 
thousand rupees” shall be substituted; 
(ii) for the words “‘one thousand rupees”, the words “‘thirty . 
thousand rupees” shall be substituted; and 
(iii) for the words “two thousand rupees”, the words “sixty 
thousand rupees” shall be substituted. 
3. In sub-section (1) of section 44 of the Principal Act, for the words Amendment of 
“one thousand rupees”, the words “thirty thousand rupees” shall be section 44. 
substituted and for the words “five hundred rupees” in the proviso, 
the words “fifteen thousand rupees” shall be substituted. 
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Amendment of 
section 45. 
Amendment of 
section 46. 
Amendment of 
section 49. 
Amendment of 
section 50. 
Amendment of 
section 51. 
Amendment of 
section 52. 
Amendment of 
section 53. 
Amendment of 
section 54, 
Amendment of 
section 55, 
4. 
I. 
=) 
In sub-section (1) of section 45 of the Principal Act, 1.~ the words “one 
thousand rupees”, the words “thirty thousand rupees” suall U> substituted 
and for the words “five hundred rupees” i (ne proviso, the words * fifteen 
thousand rupees” shall be substiwuted. 
- 4 ; sii a ees” tt 
In section 46 of the Principal Act, for the words “one thousand rupees , tne 
words “thirty thousand rupees” shall be substituted. 
In section 49 of the Principal Act, . 
(1) in sub-clause (i) - 
(a) for the words “one thousand rupees”, the words “thirty thousand 
rupees” shall be substituted and for the words “five hundred rupees” in 
the proviso, the words “fifteen thousand rupees” shall be substituted. 
(b) in the proviso, the words “than three months and fine shall not be 
less” shall be inserted between the words “less” and “than”. 
(ii) in sub-clause (ii), for the words “two thousand rupees”, the words “sixty 
thousand rupees” shall be substituted and for the words “one thousand 
rupees” in the proviso, the words “thirty thousand rupees” shall be 
substituted. 
(iii) in sub-clause (iii), for the words “two thousand rupees”, the words 
“sixty thousand rupees” shall be substituted and fr the words “one 
thousand rupees” in the proviso, the words “thirty thousand rupees” shall be 
substituted. 
In section 50 of the Principal Act, for the words “five hundred rupees but 
not less than fifty rupees”, the words “fifteen thousand rupees but not less 
than one thousand five hundred rupees” shall be substituted. 
In section 5! of the Principal Act, for the words “five hundred rupees”, the 
words “fifteen thousand rupees” shall be substituted. 
In section 52 of the Principal Act, for the words “one thousand rupees”, the 
words “thirty thousand rupees” shall be substituted. 
_In section 53 of the Principal Act, for the words “two thousand rupees”, the 
words “sixty thousand rupees” shall be substituted. 
In section 54 of the Principal Act, for the words “two hundred rupees”, the 
words “six thousand rupees” shall be substituted, 
. In section 55 of the Principal Act, for the words “five hundred rupees”, the 
words “fifteen thousand rupees” shall be substituted, 
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13. In section 58 of the Principal Act, for the words “five hundred 
rupees”, the words “fifteen thousand rupees” shall be substituted. 
14. In section 59 of the Principal Act, for the words “one thousand 
rupees”, the words “thirty thousand rupees” shall be substituted. 
|S. In sub-section (1) of section 60 of the Principal Act, for the words 
“two hundred rupees”, the words “six thousand rupees” shall be > 
substituted and for the words “twenty five rupees” in the proviso, 
the words “seven hundred and fifty rupees” shall be substituted. 
16. In section 61 of the Principal Act, for the words “one thousand 
rupees”, the words “thirty thousand rupees” shall be substituted. 
17. In section 62 of the Principal Act, for the words “one thousand 
rupees”, the words “thirty thousand rupees” shall be substituted. 
18. In section 63 of the Principal Act, for the words “one thousand 
rupees”, the words “thirty thousand rupees” shall be substituted. 
19. In section 64 of the Principal Act, for the words “five hundred 
rupees”, the words “fifteen thousand rupees” shall be substituted. 
20. In section 65 of the Principal Act, for the words “one thousand 
rupees”, the words‘ ty thousand rupees” shall be substituted. 
21.In section 72 of the Principal Act, for the words “rupees ten 
thousand”, the words “three lakh rupees” shall be substituted, 
Amendment of 
section 58, 
Amendment of 
section 59, 
Amendment of 
section 60. 
Amendment of 
section 61. 
Amendment of 
section 62, 
Amendment of 
section 63, 
Amendment of 
section 64, 
Amendment of 
section 65, 
Amendment of 
section 72. 
NUNGSHITOMBI ATHOKPAM, 
Secretary (Law), 
Government of Manipur. 
Printed at the Directorate of Printing & Stationery, Government of Manipur/255-C/10-03-2021. 
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