54. Penalty for certain acts by licensee or his servants.
- If any holder of a licence, permit or pass granted under this Act, or any person in his employ and acting on his behalf,-(a)fails to produce such licence, permit or pass on the demand of any officer empowered by the Chief Commissioner, by notification, to make such demand, or(b)in any case not provided for in Section 46 wilfully contravenes any rule made under Section 85 or Section 86, or(c)wilfully does any act, in breach of any of the conditions of the licence, permit or pass, for which a penalty is not prescribed elsewhere in this Act,he shall be liable, in case (a), to fine which may to extend two hundred rupees, and in case (b) or case (c) to fine which may extend to five hundred rupees.
