Section 57 in The Dadra and Nagar Haveli Excise Regulation, 2012
57. Penalty for offences not otherwise provided for. - Whoever, does any act in contravention of any of the provisions of this Regulation, or any rule or order made thereunder and punishment for which has not been otherwise provided for such contravention, shall be punished with imprisonment for a term which may extend to six months and shall also be liable to fine which may extend to ten thousand rupees or five times the value of liquor, whichever is higher.
