Section 56 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
56. For offences not otherwise provided for.
(1)Whoever is guilty of any act or intentional omission in contravention of any of the provisions of this Act, or of any rule or order made under this Act and not otherwise provided for in this Act, shall, on conviction before a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] of the first class, be punished for each such wilful act or omission with fine which may extend to [five thousand rupees] [Substituted by Act VII of 2001, Section 8.].For subsequent offence double punishment. - [(2) Whoever having been previously convicted of an offence under this Act is again convicted of an offence punishable under this Act shall be liable for every such subsequent offence to punishment not exceeding double the punishment provided therefor by this Act.] [Section 56 (2) added by Notification No. 14 published in Government Gazette dated 17th Phagan, 1983.][56A. Attempt to commit offences punishable under the Act. - Whoever attempts to commit or abets any offence punishable under this Act shall be liable to punishment provided for the offence.
