Section 56 in The Dadra and Nagar Haveli Excise Regulation, 2012
56. Penalty on Excise Officer refusing to do duty. - Any Excise Officer who, without lawful excuse refuses to perform or withdraw himself from the duties of his office, unless expressly allowed to do so in writing by the Excise Commissioner, or unless he has given to his superior officer two months notice in writing of his intention to do so, or who shall be guilty of cowardice, shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to ten thousand rupees, or with both.
