Section 50(d) in The Dadra and Nagar Haveli Excise Regulation, 2012
(d)fails to print maximum retail price on the label or tampers with it, shall be punished,--;-(i)in the case of an offence falling under clause (a), with fine which may extend to fifty thousand rupees;(ii)in the case of an offence falling under clauses (b) and (d), with imprisonment for a term which may extend to six months and shall also be liable to fine which may extend to one lakh rupees;(iii)in the case of an offence falling under clause (c), with fine which may extend to one lakh rupees, and ten thousand rupees per day for subsequent delay.
