Whoever, being the holder of a licence, permit, pass or authorisation granted under this Act, or a person in the employ of such holder or acting with his express or implied permission on his behalf,—(a)fails to produce the licence, permit, pass or authorisation on demand by a Prohibition Officer or any other officer duly empowered, or(b)wilfully does or omits to do anything in contravention of any rule made under this Act, or(c)wilfully does or omits to do anything in breach of any of the conditions of such licence, permit, pass or authorisation, not otherwise provided for under this Act,-shall, on conviction, be punished for each such offence with imprisonment for a term which may extend to three months or with fine which may extend to two hundred rupees, or with both.
