54. [ Penalty for failing to produce licence etc. by licensee or his servants. [Sections 54 and 54A substituted by section 9 of the Bengal Excise (Amendment) Act, 1979 (West Bengal Act No. 12 of 1979) for existing section 54.]
- If any holder of a license, permit or pass granted under this Act, or any person in his employ and acting on his behalf, fails to produce such license, permit or pass on the demand of any officer duly empowered by the State Government, in this behalf to make such demand shall be liable to fine which may extend to [twenty thousand] [Substituted by section 12 of the Bengal Excise (Amendment) Act, 2012 (West Bengal Act No. 16 of 2012) for the words five thousand] rupees
