- Whoever, being the holder of a licence or permit granted under this Act [or being in the employ of such holder and acting on his behalf-] [Inserted by Section 19 of Act V of 1091.](a)fails to produce such licence or permit on the demand of any Abkari Officer or of any other officer duly empowered to make such demand; or(b)[Wilfully does or omits to do anything] [Substituted for the words 'does any Act' by Section 19 of Act V of 1091.] in breach of any of the conditions of his licence or permit not otherwise provided for in this Act; or(c)[ x x x ] [Omitted by Act 16 of 1997 with effect from 3-6-1997.](d)permits drunkenness, riot or gaming in any place in which any liquor intoxicating drug is sold or manufactured; or(e)permits persons of notoriously bad character to meet or remain in any such place; shall, on conviction before a Magistrate, be punished for each such offence, [with imprisonment for a term which may extend to six months, or with fine which may extend to [twenty-five thousand rupees] [Substituted for the words 'with fine which may extend to two hundred rupees, or with imprisonment which may extend to three months or with both' by Section 30 of Act 10 of 1967.], or with both].
