21. Penalty imposable on contravention of licence conditions.
(1)The Excise Commissioner may impose a penalty not exceeding Rs. 50,000 for contravention of any condition of licence granted under these rules or order issued by him and may further impose, in the case of continued contravention, an additional penalty not exceeding Rs. 1,000 per day during the period such contravention continues.(2)On all deficiencies in excess of the limit mentioned in rule 19 of these rules, the licensee shall be liable to pay penalty at a rate not exceeding Rs. 5 per bulk litre to be imposed by the Excise Commissioner or any other officer authorised by him.(3)The penalty imposable under sub-rule (2) may be waived, if the licensee proves that the excess deficiency was owing to unavoidable factors.
