Section 49 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
49. For misconduct by licensee, etc.
- Whoever, being the holder of a licence or permit granted under this Act,-(a)fails to produce such licence or permit on the demand of any [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] or of any other officer duly empowered to make such demand, or(b)does any act in breach of the conditions of his licence or permit not otherwise provided for by this Act, or(c)[ wilfully commits any contravention not otherwise provided for by this Act, or any rule or order prescribed or notified under this Act, or] [Clause (c) of section 49 substituted by Notification No. 14 published in Government Gazette dated 17th Phagan, 1983.][Omitted] [Clause (d) omitted by Act XXXIX of 1956.](e)permits persons of notoriously bad character to meet or remain in any such place ;(f)[ imports, exports, transports, possesses and manufactures any liquor without affixing the approved labels] [Added by Act VII of 2001, Section 4.],shall on conviction before [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.], be punished for each such offence, [with fine which may extend to ten thousand rupees but not less than five thousand rupees or with imprisonment which may extend to six months but not less than two months or with both.] [Substituted by Act VII of 2001, Section 4.]
