(5)[ Any person other than a licensee or a registered proprietor or his duly authorised agent, who issues a pass required under Section 14, and in case such person issues the pass in collusion with the licensee or the registered proprietor, such licensee or registered proprietor also shall, on conviction by a Magistrate of the first class, be punishable with fine which may extend to two hundred rupees] [Inserted by Bihar Act 28 of 1953.],
