- Whoever being the holder of a licence, permit or pass granted under this Act, or being in the employ of such holder and acting on his behalf-(a)fails to produce such licence, permit or pass on demand by any Excise Officer or any other officer duly empowered to make such demand shall be punished with fine which may extend to fifty rupees; or(b)in any case not otherwise provided for in this Act, wilfully contravenes any rule made under Section 76, or wilfully does or omits to do anything in breach of any of the conditions of such licence, permit or pass, shall be punished with fine which may extend to five hundred rupees.
